REGENT COMPUTRONICS PVT. LTD.

BHADRESHBHAI MANEKBHAI TRIVEDI Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

M. SRINIVASULA REDDY V. STATE OF T.N. [REFERRED TO]
JADAB SINGH AMARSINGH RAVI SINGH GIAN SINGH KANWAR ISHWAR SINGH K PARTAP SINGH K ROMHARASHAN SINGH IN PETN NO 69 OF 59 ; HIRDAY RAM KANSHI RAM VS. HIMACHAL PRADESH ADMINISTRATION IN ALL PETNS :HIMACHAL PRADESH ADMINISTRATION IN ALL PETNS :HIMACHAL PRADESH ADMINISTRATION IN ALL PETNS :HIMACHAL PRADESH ADMINISTRATION IN ALL PETNS :HIMACHAL P [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SOORAJ DEVI VS. PYARE LAL [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
STATE OF MAHARASHTRA VS. ANAND CHINTAMAN DIGHE [REFERRED TO]
SIMRIKHIA VS. DOLLEY MUKHERJEE AND CHHABI MUKHERJEE [REFERRED TO]
VIKRAMJITSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
M M THOMAS VS. STATE OF KERALA [REFERRED TO]
STATE OF GUJARAT VS. NITABEN ABHAYBHAI MEHTA [REFERRED TO]

JUDGEMENT

(1.) Rule. Mr.A.D.Oza, Ld. PP for respondent No. 1-State and Mr. A. H. Desai for respondent Nos 2 to 9 waive service of rule. With the consent of learned advocates for parties, matter is finally heard today.

(2.) This application for deletion / modification of condition imposed in Cri.Misc.Appln.No.1238/20Ql is referred by the original applicant-accused who was enlarged on bail upon certain conditions in connection with the offence registered against him by Sabarmati Police Station vide CR.No. I-26/2001 for offences punishable under Sections 304, 338, 120(B) and 114 of IPC and Sections 3(2)(c)(d), 7(1)(i)(ii) and Section 2 of Gujarat Ownership Flats Act, 1973. Later on Sections 406 & 420 of IPC also came to be added.

(3.) The facts of the case are peculiar in nature and need to be stated:

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BHADRESHBHAI MANEKBHAI TRIVEDI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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