REGENT COMPUTRONICS PVT. LTD.

Zubedaben Bachubhai Desai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

BOLAM V. FRIERN HOSPITAL MANAGEMENT COMMITTEE [REFERRED TO]
ECKERSLEY V. BINNIE [REFERRED TO]
MICHAEL HYDE AND ASSOCIATES V. J.D. WILLIAMS & CO. LTD. [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
MAHADEV PRASAD KAUSHIK VS. STATE OF U P [REFERRED TO]
STATE OF RAJASTHAN VS. FATEHKARAN MEHDU [REFERRED TO]

JUDGEMENT

(1.) Present application has been filed by the doctors. They are constrained to approach this Court as criminal proceedings were initiated against them. They have come forth for quashing of Criminal Case No. 608 of 2005 pending before the learned Metropolitan Magistrate, Court No. 13, Ahmedabad.

(2.) Facts in the nutshell are as under:

(3.) Since Memunaben died on 18.11.2005, an application was moved before the Magisterial Court to include section 304 of IPC.

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ZUBEDABEN BACHUBHAI DESAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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