REGENT COMPUTRONICS PVT. LTD.

Chhangoolal Gupta Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

KAHKASHAN KAUSAR @ SONAM AND ORS. VS. STATE OF BIHAR [REFERRED TO]
SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
ASHOK CHATURVEDI VS. SHITUL H CHANCHANI [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
STATE OF MAHARASHTRA VS. SALMAN SALIM KHAN [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
K KARUNAKARAN VS. STATE OF KERALA [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
K SUBBA RAO & ORS VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings being G.R. Case No. 4104 of 2016 pending before the Learned Judicial Magistrate, 7thCourt, Howrah, arising out of Chatterjeehat Police Station Case No. 142 of 2016 dtd. 27/6/2016 under Ss. 498A/34 of the Indian Penal Code.

(2.) The petitioner's case is that the petitioner is the father-in-law of the opposite party no. 2.

(3.) The son of the petitioner namely Sailesh Gupta got married to the opposite party no. 2. on 19/1/2012 following Hindu Rites and Customs and the said marriage was a negotiated one.

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CHHANGOOLAL GUPTA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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