REGENT COMPUTRONICS PVT. LTD.

A K Chaudhary Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. RAM SWARUP [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
CHANCHAL KUMARI VS. UNION TERRITORY CHANDIGARH [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SWAMY PRAHALADDAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
ABDUL RASHEED SIDDIQUI VS. STATE OF MADHYA PRADESH [REFERRED TO]
VIJAY KUMAR DIGHE VS. STATE OF M P [REFERRED TO]
V PADMA BAI VS. INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) Life is dear to everybody and death is painful to one and all. Should sentiments prevail or discipline for the administration of any institution ? Can sentiments be allowed to be enforced over rule of law ? Can the action or inaction or propriety of action or inaction to discharge legal obligation be said as an aid or instigation or abetment to commit suicide ? The aforesaid are the aspects which directly or indirectly arise for the consideration of this Court in the present group of petitions.

(2.) The short facts of the case are as under: (i) There is no dispute on the following aspects:

(3.) In light of the aforesaid undisputed factual scenario, the matter deserves to be examined.

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A K CHAUDHARY Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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