REGENT COMPUTRONICS PVT. LTD.

Champalal Dhakad Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
UNION OF INDIA VS. W N CHADHA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. RAJESH GANDHI [REFERRED TO]
BHAGWAN SAMARDHA SREEPADA VALLABHA VENKATA VISHWANDADHA MAHARAJ VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NARENDRA G GOEL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
MANOHAR LAL SHARMA VS. PRINCIPAL SECRETARY [REFERRED TO]
DINUBHAI BOGHABHAI SOLANKI VS. STATE OF GUJARAT [REFERRED TO]
ROMILA THAPAR AND ORS VS. UNION OF INDIA AND ORS [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking the following relief:-

(2.) It is submitted by counsel for petitioner that an FIR in Crime No.61/2025 has been registered at Police Station Pohari, District Shivpuri for offence under Ss. 376 of IPC and 3/4 of Dowry Prohibition Act.

(3.) It is the case of the petitioner that his son has been falsely implicated on account of political rivalry and accordingly, it is prayed that the police may conduct free and fair investigation and must exonerate the son of the petitioner.

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CHAMPALAL DHAKAD Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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