(1.) This application, under Sec. 482 of Cr.P.C., has been filed for quashment of FIR bearing Crime No.1318/2022 registered at Police Station Kotwali Morena, District Morena (M.P.) for offence punishable under Ss. 498-A, 323, 294, 506, 34 of IPC and under Sec. 3/4 of Dowry Prohibition Act and all other consequential proceedings arising out of it.
(2.) It is submitted by counsel for applicants that earlier one M.Cr.C.No.58515/2022 was filed seeking similar relief but it was done without any authority from the applicants. Accordingly, by separate order passed today M.Cr.C. No.58515/2022 has been dismissed as it was filed without any authority.
(3.) The undisputed facts are that applicant No.1- D.R. Tiwari is husband, applicant No.2-V.R. Tiwari is elder brother-in-law (xxxxxxxxxxxxxxx), applicant No.3- Smt. Meena Tiwari is mother-in-law, applicant No.4- Ram Babu Tiwari is father-in-law, applicant No.5- Smt. Sarla Dandotiya is sister of mother-in-law (xxxxxx) and applicant No.6- Banwari Lal Dandotiya is husband of respondent No.5.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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