REGENT COMPUTRONICS PVT. LTD.

Yaswantsinh Shankarsinh Chauhan Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DHANALAKSHMI V. R. PRASANNA KUMAR [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. O P SHARMA [REFERRED TO]
STATE OF UTTAR PRADESH VS. O P SHARMA [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
STATE OF KERALA VS. O C KUTTAN :STATE OF KERALA [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
STATE OF ORISSA VS. SAROJ KUMAR SAHOO [REFERRED TO]
SANAPAREDDY MAHEEDHAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Yaswantsinh Shakarsinh Chauhan along with four others are before this Court with the prayer that:

(2.) Learned advocate, Mr.R.D.Dave, for the applicants invited the attention of the Court to the said FIR and reading of this FIR makes it very interesting discloser of facts.

(3.) The complainant is an advocate and practicing at Vadodara. His brother is an advocate practicing in High Court of Gujarat and he is also 'legal adviser' of Adani Group. One may wonder as to what is the importance of these facts. The importance of these facts is that there is a deliberate, well planned, well designed attempt on the part of the complainant to implicate the present applicants in the aforesaid complaint and therefore, this Court has to make these observations.

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YASWANTSINH SHANKARSINH CHAUHAN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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