REGENT COMPUTRONICS PVT. LTD.

K. Mathamma Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

STATE V. K.N. NEHRU [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
SURENDER KAUSHIK VS. STATE OF UTTAR PRADESH [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
JAKIR HUSSAIN KOSIGI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
P.SREEKUMAR VS. STATE OF KERALA [REFERRED TO]
SAMTA NAIDU VS. STATE OF MADHYA PRADESH [REFERRED TO]
ARNAB RANJAN GOSWAMI VS. UNION OF INDIA [REFERRED TO]
KRISHNA LAL CHAWLA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Kalyan Dilip Sunkara, learned counsel for the petitioner and Mr. T. Srikanth Reddy, learned Government Pleader for Home appearing on behalf of the respondents.

(2.) This writ petition is filed to declare the action of the respondents in registering multiple FIRs arising out of the same cause of action against the husband of the petitioner as illegal; for a consequential direction to the respondent police to refrain from registering further FIRs against the husband of the petitioner; for treating any existing or future FIRs or complaints made by persons in relation to the actions forming part of the investigation under one FIR as additional witness statements.

(3.) FACTS:

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K. MATHAMMA Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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