REGENT COMPUTRONICS PVT. LTD.

Ponty Roy 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]
RADHA RANI VS. PARMOD KUMAR OBEROI S OCHARANJIT OBEROI [REFERRED TO]
NAGAR PALIKA GHATAMPUR VS. SHIV DULARE BAJPAI [REFERRED TO]
RENU KUMARI VS. SANJAY KUMAR [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
GHANSHYAM SHARMA VS. SURENDRA KUMAR SHARMA [REFERRED TO]
RAJESH SHARMA & ORS VS. STATE OF U.P. & ANR. [REFERRED TO]

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings being Chitpore Police Station Case No. 207 dtd. 26/8/2018 (G.R. No. 2220 of 2018) under Ss. 498A/406/506/34 of the Indian Penal Code pending before the Learned Additional Chief Judicial Magistrate, Sealdah, South 24 Parganas.

(2.) During pendency of the revision the petitioner no.1 (mother-in-law of the complainant) died on 5/6/2021.

(3.) The sole petitioner now is the husband of the de facto complainant.

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PONTY ROY Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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