REGENT COMPUTRONICS PVT. LTD.

PREETI GUPTA Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

CONNELLY V. DIRECTOR OF PUBLIC PROSECUTIONS [REFERRED TO]
DIRECTOR OF PUBLIC PROSECUTIONS V. HUMPHRYS [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by Preeti Gupta the married sister -in -law and a permanent resident of Navasari, Surat, Gujarat with her husband and Gaurav Poddar, a permanent resident of Goregaon, Maharashtra, who is the unmarried brother -in -law of the complainant, Manisha Poddar, against the impugned judgment of the High Court of Jharkhand at Ranchi, Jharkhand dated 27.4.2009 passed in Criminal Miscellaneous Petition Nos.304 of 2009.

(3.) Brief facts which are necessary to dispose of this appeal are recapitulated as under:

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PREETI GUPTA Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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