REGENT COMPUTRONICS PVT. LTD.

Suman Kumar Das Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
NEELU CHOPRA VS. BHARTI [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
JOSEPH SALVARAJ A VS. STATE OF GUJARAT [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
RAJESH SHARMA & ORS VS. STATE OF U.P. & ANR. [REFERRED TO]
K SUBBA RAO & ORS VS. STATE OF TELANGANA [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]
V RAVI KUMAR VS. STATE DISTRICT CRIME BRANCH [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding in G.R. Case No. 3711 of 2010 arising out of Dum Dum Police Station Case No. 405 dated October 09, 2010 under Ss. 498A/406/506/34 of the Indian Penal Code, 1860 pending before the Learned Additional Chief Judicial Magistrate at Barrackpore, North 24 Parganas.

(2.) The Petitioner's Case is that the Petitioner No. 1 is the husband, Petitioner No. 2 is the mother-in-law and Petitioner No. 3 is the sister-in-law of the Opposite Party No. 2/Complainant.

(3.) The Opposite party No. 2 /Wife lodged a complaint being Dum Dum P.S. Case No. 405/2010 under Ss. 498A/406/506/34 of the Indian Penal Code against the petitioners.

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SUMAN KUMAR DAS Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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