REGENT COMPUTRONICS PVT. LTD.

Abhay Maheshchandra Shah Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

BOLAM V. FRIERN HOSPITAL MANAGEMENT COMMITTEE [REFERRED TO]
NIZAM INSTITUTE OF MEDICAL SCIENCES V. PRASANTH S. DHANANKA AND OTHERS [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
SURESH GUPTA VS. GOVT OF NCT OF DELHI [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. SHIV RAM [REFERRED TO]
NARESH GIRI VS. STATE OF M P [REFERRED TO]
MAHADEV PRASAD KAUSHIK VS. STATE OF U P [REFERRED TO]
KUSUM SHARMA VS. BATRA HOSPITAL AND MEDICAL RESEARCH CENTRE [REFERRED TO]
STATE OF GUJARAT VS. MALTIBEN VALJIBHAI SHAH [REFERRED TO]
DR. P.B. DESAI V. STATE OF MAHARASTRA AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Mr. H.K. Patel, the learned APP, waives service of notice of rule for and on behalf of the respondent No.1 -State of Gujarat. Mr. Gamara, the learned counsel appearing for the first informant i.e. the respondent No.2 waives service of notice of rule.

(2.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants husband and wife and doctors by profession seek to invoke the inherent powers of this Court praying for quashing of the First Information Report being C.R. No.I -19/2015 registered at Vyara Police Station, District -Tapi for the offence punishable under Section 304 -A of the Indian Penal Code.

(3.) The case of the prosecution in brief is as under: -

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ABHAY MAHESHCHANDRA SHAH Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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