REGENT COMPUTRONICS PVT. LTD.

AMAR PAL Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

PARVEEN KUMAR AND ORS. V. STATE ANDANR. [REFERRED TO]
SAHAJAN MOLLA V. STATE AND ANR. [REFERRED TO]
MD. SALAUDDIN V. STATE OF WEST BENGAL [REFERRED TO]
SHOBHA RANI V. MADHUKAR REDDI [REFERRED TO]
R YISWANATHAN RUKN UL MULK SYED ABDUL WAJID R GAJAMBAL AMMAL RUKN UL MULK SYED ABDUL WAJID RUKN UL MULK SYED ABDUL WAJID VS. RUKN UL MULK SYED ABDUL WAJID:R YISWANATHAN:RUKN UL MULK SYED ABDUL WAJID:R GAJAMBAL AMMAL:V GAJAMBAL AMMAL [REFERRED TO]
DHANALAKSHMI VS. R PRASANNA KUMAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
CHANDDHAWAN VS. JAWAHARLAL [REFERRED TO]
JAYANT VITAMINS LIMITED VS. CHAITANYAKUMAR [REFERRED TO]
V M SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
ARUN SHANKAR SHUKLA VS. STATE OF UTTAR PRADESH [REFERRED TO]
COMMISSIONER OF INCOME TAX MUMBAI VS. BHUPEN CHAMPAK LAL DALAL [REFERRED TO]
SUSHIL KUMAR SHARMA VS. UNION OF INDIA [REFERRED TO]
N SURIYAKALA VS. A MOHANDOSS [REFERRED TO]
VADALA VINAY KUMAR VS. STATE OF A P [REFERRED TO]
TAPAN KUMAR MUKHERJEE VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) The opposite party No.2 herein, Sutapa Pal, submitted a written complaint dated 9.10.2000 before the Inspector-in-Charge, Barasat Police Station, District 24-Parganas (North).

(2.) She claimed that after her marriage with petitioner No.1, Amar Kumar Pal on 19.4.1998, she started living with her husband and his parents at her matrimonial home.

(3.) During her stay, much was said about the insufficiency of the dowry given at the time of the said marriage. There had been consistent demands in this regard. Times without number, she was subjected to humiliation and mental and physical torture during such stay. There had been such incidents on 27.12.1998, 21.1.1999, 7.3.1999 and 22.3.1999. Being unable to bear with such consistent torture by her husband and his parents, she had to take shelter at her parents place

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AMAR PAL Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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