REGENT COMPUTRONICS PVT. LTD.

AJAY KUMAR ARYA 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 by the husband/petitioner praying for quashing of proceedings in connection with GR No. 2992 of 2016 arising out of Baguiati Police Station Case no. 712 of 2016 dtd. 14/7/2016 under Sec. 498A of the Indian Penal Code, 1860 presently pending before the Court of the Learned Chief Judicial Magistrate, Barasat Court, Barasat, North 24 Parganas including the Charge Sheet being No. 1365/16 dtd. 30/11/2016 under Sec. 498A of the Indian Penal Code, 1860 filed against the Petitioner herein and Order dtd. 4/7/2018 whereby the Learned Chief Judicial Magistrate was pleased to take cognizance upon Charge Sheet No. 1365/16 dtd. 30/11/2016 under Sec. 498A of the Indian Penal Code, 1860 against the Petitioner herein.

(2.) The petitioner is a doctor by profession and his wife/opposite party no.2 has filed the complaint in the proceeding in this case.

(3.) The Petitioner states that the allegations as leveled against the Petitioner herein are to the effect that:-

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AJAY KUMAR ARYA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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