AVNEESH GUPTA Vs. STATE OF NCT OF DELHI
LAWS(DLH)-2013-9-50
HIGH COURT OF DELHI
Decided on
September 04,2013
AVNEESH GUPTA,Dr. M.G. Gupta,Dr. Kusum Lata Gupta
Appellant
VERSUS
STATE OF NCT OF DELHI
Respondents
Referred Judgements :-
JAGDISH THAKKAR VS. STATE OF DELHI [REFERRED TO]RAJIV THAPAR AND ORS VS. MADAN LAL KAPOOR [REFERRED TO]
PRASHANT BHARTI VS. STATE OF NCT OF DELHI [REFERRED TO]
RAGHUBIR SARAN VS. STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
Y NARASIMHA RAO VS. Y VENKATALAKSHMI [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
SATVINDER KAUR VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
M C D VS. STATE OF DELHI [REFERRED TO]
HIMMAT SINGH VS. STATE OF HARYANA [REFERRED TO]
MINU KUMARI VS. STATE OF BIHAR [REFERRED TO]
PRIYA VRAT SINGH VS. SHYAM JI SAHAI [REFERRED TO]
MUKESH KUMAR AGRAWAL VS. STATE OF U P [REFERRED TO]
NEERA SINGH VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
KANCHAN GULATI VS. STATE OF DELHI [REFERRED TO]
BHAGAVAT SINGH AND VS. STATE OF TAMIL NADU [REFERRED TO]
Cited Judgements :-
ALOK RANJAN AND ORS. VS. CBI AND ORS. [LAWS(DLH)-2016-3-53] [REFERRED TO]SEEMA SHARMA AND ANOTHER VS. STATE AND OTHERS [LAWS(J&K)-2017-8-51] [REFERRED TO]
JUDGEMENT
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(1.)This is a writ petition under Article 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure for quashing FIR bearing No.29/2011 dated 05.02.2011 u/s 498A/406/34 IPC, P.S. Farsh Bazar, East Delhi.
(2.)Before coming to the grounds set up in the petition for quashing of FIR, it will be in the fitness of things to have a glance at the FIR registered at the instance of respondent no.2, Smt. Sashi Kanta.
(3.)An application was submitted by Smt. Sashi Kanta, to Incharge, Police Station Farsh Bazar, Delhi regarding torture and humiliation to her daughter and her family alleging inter alia that the marriage of her daughter, Dr. Samita Gupta with Dr. Avneesh Gupta was solemnised on 01.02.2000 with great pomp and show. After a few days of marriage, parents of her son-in-law told them that they were expecting more dowry and at every occasion or the other, the mother-in-law of her daughter insulted them before everyone saying that they got very little amount from the Minister i.e father of Samita Gupta. However she and her husband never took it seriously and thought that everything would settle down.
(2.)Before coming to the grounds set up in the petition for quashing of FIR, it will be in the fitness of things to have a glance at the FIR registered at the instance of respondent no.2, Smt. Sashi Kanta.
(3.)An application was submitted by Smt. Sashi Kanta, to Incharge, Police Station Farsh Bazar, Delhi regarding torture and humiliation to her daughter and her family alleging inter alia that the marriage of her daughter, Dr. Samita Gupta with Dr. Avneesh Gupta was solemnised on 01.02.2000 with great pomp and show. After a few days of marriage, parents of her son-in-law told them that they were expecting more dowry and at every occasion or the other, the mother-in-law of her daughter insulted them before everyone saying that they got very little amount from the Minister i.e father of Samita Gupta. However she and her husband never took it seriously and thought that everything would settle down.
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