REGENT COMPUTRONICS PVT. LTD.

Shailesh Kalidas Vaghela Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
M.S. NARAYANA MENON @ MANI VS. STATE OF KERALA & ANR. [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) BOTH these appeals arise out of the same judgment and order and therefore, they are disposed of by this common judgment.

(2.) THE facts in brief are as under;

(3.) MR . Chetan B. Raval learned counsel informed the Court that appellant, original accused no.2, has taken away papers of the case and that he no longer appears on his behalf in this appeal. He, therefore, requested the Court that his name may not be shown as advocate for original accused no.2 in the matter.

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SHAILESH KALIDAS VAGHELA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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