REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Hansaben Jayantibhai Chauhan Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. HEMAREDDY [REFERRED]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED]
LUNARAM VS. BHUPAT SINGH [REFERRED]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED]

JUDGEMENT

(1.) Learned APP states that the respondentaccused is absconding and is not available at the given address. However, considering the law on the issue as declared by this Court, the present appeal is decided on merits.

(2.) The Facts In Brief Giving Rise To The Filing of present appeal are as under;

(3.) During the trial, the prosecution examined the following witnesses; <FRM>JUDGEMENT_114_LAWS(GJH)11_2015.html</FRM>

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STATE OF GUJARAT Vs. HANSABEN JAYANTIBHAI CHAUHAN

Referred Judgements :-

JUDGEMENT

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