REGENT COMPUTRONICS PVT. LTD.

AJAY KUMAR CHAUDHARY Appellant

V/S

THE STATE OF BIHAR Respondents

Referred Judgements :-

GEETA MEHROTRA AND ANR. VS. STATE OF U.P. AND ANR. [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA AGRAWALLA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
NEELU CHOPRA VS. BHARTI [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsels for the petitioners and the opposite parties. The present application has been filed for quashing the order dated 6.10.2012 passed by the learned S.D.J.M., Danapur, Patna, in Complaint Case No. 680(C) of 2012 whereby the processes were directed to be issued after cognizance being taken for the offences punishable under Sections 120B, 494, 498A of the Indian Penal Code and under Section 4 of the Dowry Prohibition Act.

(2.) The petitioner nos. 1 to 5 are the brother, married sister, parents and the paternal aunt of the husband of the complainant while petitioner no. 6 is alleged to be the second wife of husband of the complainant and petitioner no. 7 is the husband of the complainant.

(3.) The accusations are of torture for non-fulfillment of dowry demand and performing second marriage.

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AJAY KUMAR CHAUDHARY Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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