REGENT COMPUTRONICS PVT. LTD.

Kokilaben Devjibhai Makwana Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

VIMLA VS. DELHI ADMINISTRATION [REFERRED TO]
JIBRIAL DIWAN VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. PRAKASH P HINDUJA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
BHARAT PARIKH VS. C B I [REFERRED TO]
PARMINDER KAUR VS. STATE OF U P [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The petitioner formerly known as Mrs. Kamla Dinesh Solanki after getting divorced from respondent No. 2 known as Makwana Kamlaben Devjibhai. This change in name has landed the petitioner in trouble. The petitioner is facing prosecution for the offences under Sections 467, 468, 420, 471, 192 r/w. Section 114 of the Indian Penal Code. The complaint is filed by her husband.

(2.) The relevant facts are as under : -

(3.) Heard learned Advocates for the parties.

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KOKILABEN DEVJIBHAI MAKWANA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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