REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Batuk Manji And 2 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]
LUNARAM VS. BHUPAT SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) THOUGH served, none appears for the respondents -accused.

(2.) BY way of this appeal, the appellant State has challenged the judgment and order of the learned 2nd Fast Track Court, Junagadh dated 13.06.2003 rendered in Sessions Case No.31 of 2000, whereby the learned Trial Judge acquitted the original accused opponents herein of the charges for the offences punishable under Sections 20(b), 29 and 15 of the NDPS Act.

(3.) THOUGH this Court issued non -bailble warrant to the accused, it has not been executed/served. Respondent no.2 -Gauriben Batuk Manji has passed away. Therefore, the appeal stands abated qua her.

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STATE OF GUJARAT Vs. BATUK MANJI & 2

Referred Judgements :-

JUDGEMENT

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