REGENT COMPUTRONICS PVT. LTD.

SAMEER MAHAJAN Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

STATE OF HARYANA V. BHAJAN LAL [REFERRED TO]
Y. ABRAHAM AJITH VS. INSPECTOR OF POLICE,CHENNAI [REFERRED TO]
RAMESH AND OTHERS V. STATE OF T.N. [REFERRED TO]
MANISH RATAN VS. STATE OF M.P. [REFERRED TO]
SUSHIL KUMAR SHARMA VS. UNION OF INDIA AND 7 ORS. [REFERRED TO]
MANJULA SINHA VS. STATE OF U.P. [REFERRED TO]
ONKAR NATH MISHRA & ORS. V. STATE (NCT OF DELHI) & ANR. [REFERRED TO]
SATVINDER KAUR VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
STATE OF PUNJAB VS. PRITAM CHAND [REFERRED TO]
CHUNDURI SIYA RAM KRISHNA VS. REDDI RAVINDRA BABU [REFERRED TO]

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C for quashing of FIR No.41 dated 28.03.2010 under Sections 406 and 498-A IPC registered at Police Station Division No.2, Jalandhar.

(2.) IN the case, in hand, the petitioner No.1 is the husband, petitioner No.2 is the father-in-law and petitioner No.3 is the mother in law of the complainant-respondent No.2. While praying for quashing of the FIR and all subsequent proceedings arising out of the same, learned counsel for the petitioners submitted that ;

(3.) LENGTH. In order to adjudicate upon the issue as to whether any offence under Section 406 and 498-A is made out against the present petitioners, it would be relevant to refer some of the allegations as made in the FIR, which are as under :

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SAMEER MAHAJAN Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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