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Gautam Ghevarchand Jain Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

TASLIM AHMED VS. STATE OF RAJASTHAN [REFERRED]
KASHMIRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED]
AGHNOO NAGESIA VS. STATE OF BIHAR [REFERRED]
BHAGWAN SINGH VS. STATE OF RAJASTHAN [REFERRED]
CHATURI YADAV VS. STATE OF BIHAR [REFERRED]
STATE OF ANDHRA PRADESH VS. M V RAMANA REDDY [REFERRED]
SULEMAN VS. STATE OF DELHI THR SECRETARY [REFERRED]
STATE OF U P VS. PUNNI [REFERRED]
NASIR VS. STATE OF UTTAR PRADESH [REFERRED]
PATEL KESHAVLAL VENIDAS VS. KACHARAJI NANAJI THAKORE [REFERRED]
MER VAJA MERAMAN VS. STATE OF GUJARAT [REFERRED]
GANCHI IBRAHIM BILLY VS. GANCHI ABDULLA MUSSA [REFERRED]
DHARMENDRASINH DOLUBHA ZALA VS. STATE BANK OF SAURASHTRA [REFERRED]
MUKHTIAR SINGH VS. STATE [REFERRED]
SANTOSH KUMAR VS. STATE OF CHHATTISGARH [REFERRED]
KULDEEP SINGH VS. STATE OF PUNJAB [REFERRED]
KARAMVEER VS. STATE OF RAJASTHAN [REFERRED]

JUDGEMENT

(1.) Since all these appeals as well as Criminal Misc. Application relate to the same accused, they were heard together and are being decided by this common judgment and order.

(2.) Present appeals and the Criminal Misc. Application have been filed by the original accused as well as the original complainant, details of which are as under:

(3.) Filtering the unnecessary details, the facts of the prosecution cases are as under: <FRM>JUDGEMENT_201_LAWS(GJH)8_2016.HTML</FRM>

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GAUTAM GHEVARCHAND JAIN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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