REGENT COMPUTRONICS PVT. LTD.

Naresh Patel Appellant

V/S

STATE OF M. P. Respondents

Referred Judgements :-

MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
SURENDRA NATH MOHANTY VS. STATE OF ORISSA [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
MADAN MOHAN ABBOT VS. STATE OF PUNJAB [REFERRED TO]
JAGDISH CHANANA VS. STATE OF HARYANA [REFERRED TO]
SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed for invoking inherent powers under Sec. 482 of the Code of Criminal Procedure for quashing the criminal proceedings of RCT No.10412/2014 arising out of Crime No.423/2013 registered at P.S. Panagar District Jabalpur for commission of offence punishable under Ss. 498-A/34 of IPC and Sec. 3 & 4 of Dowry Prohibition Act against the petitioners.

(2.) On the basis of compromise arrived at between the parties, the parties have filed application for compromise under Ss. 320(1) and 320(2) of Cr.P.C.

(3.) The brief facts of the case are that marriage of respondent no.2 Smt. Seema Patel was solemnized with petitioner No.1 Naresh Patel on 2/6/2010.

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NARESH PATEL Vs. STATE OF M. P.

Referred Judgements :-

JUDGEMENT

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