REGENT COMPUTRONICS PVT. LTD.

Jaydeepsing Pravinsinh Chavda Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

V C SHUKLA VS. STATE [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
P VIJAYAN VS. STATE OF KERALA [REFERRED TO]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
SHEORAJ SINGH AHLAWAT VS. STATE OF UTTAR PRADESH [REFERRED TO]
L. KRISHNA REDDY VS. STATE BY STATION HOUSE OFFICER [REFERRED TO]
MAHENDRA K. C. VS. STATE OF KARNATAKA [REFERRED TO]
NARESH KUMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This revision under Sec. 397 read with Sec. 401 of the Cr.P.C. challenges the order passed below Exhibit-19 in Sessions Case No.151 of 2021 whereby learned 2 nd Additional Sessions Judge, Mehsana declined to discharge the petitioners - accused from offence punishable under Sec. 306, 498A and 114 of IPC.

(2.) The facts which can be outlined in brief are as under :-

(3.) Heard learned Senior Advocate Mr.Tejas Barot assisted by learned advocate Ms.Riya Choksi appearing for the petitioners - accused and learned APP Mr.Soham Joshi representing the State.

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JAYDEEPSING PRAVINSINH CHAVDA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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