REGENT COMPUTRONICS PVT. LTD.

Pallav Tamuly Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

SWAPNIL & ORS. V. STATE OF MADHYA PRADESH [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
GANANATH PATTNAIK VS. STATE OF ORISSA [REFERRED TO]
STATE OF ORISSA VS. SAROJ KUMAR SAHOO [REFERRED TO]
STATE OF ANDHRA PRADESH VS. M MADHUSUDHAN RAO [REFERRED TO]
SHAKSON BELTHISSOR VS. STATE OF KERALA [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. A.V. Singh, learned counsel for the petitioner. Also heard Mr. Bhaskar Sarma, learned Addl. P.P. for the State respondent no. 1 and M r. B. Kaushik, learned counsel for the respondent no. 2.

(2.) By filing this criminal petition under sec. 482 Cr.P.C., the petitioner has prayed for quashing of the FIR lodged by respondent no. 2, which is registered as Dispur PS Case No. 671/2022 under sec. 498A of the IPC.

(3.) The petitioner and the respondent no. 2 are related as husband and wife. The learned counsel for the petitioner has submitted that the petitioner is an officer of the Assam Police and is currently posted as Deputy Commissioner of Police, Central Zone, Guwahati.

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PALLAV TAMULY Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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