REGENT COMPUTRONICS PVT. LTD.

Ranjeet Mukherjee Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

PRITAM ASHOK SADAPHULE AND ORS. VS STATE OF MAHARASHTRA AND ANR. [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
UNION OF INDIA VS. DINESHAN K K [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]
SONU GUPTA VS. DEEPAK GUPTA [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]
CHILAKAMARTHI VENKATESWARLU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings being CGR No. 2130/20 pending before the Court of the Learned Chief Judicial Magistrate at Alipore in connection with Tollygunge Women Police Station Case No. 3 dtd. 20/6/2020 under Ss. 498A/406/34 of the Indian Penal Code and Sec. 4 of Dowry Prohibition Act and all orders passed therein.

(2.) The petitioner no. 1 and the petitioner no. 2 and 3 are the husband and in laws of the opposite party no.2.

(3.) The petitioners state that the petitioner met the opposite party no.2 through a matrimonial site on 15/12/2019 and after negotiations between the two families, it was decided that a formal 'Aashirbad' ceremony will be held on 6/3/2020 followed by a social marriage and reception on 26th and 28/7/2020 respectively. Accordingly, banquet was booked, and cards were printed.

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RANJEET MUKHERJEE Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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