REGENT COMPUTRONICS PVT. LTD.

Bhavnaben Vajubhai Odedara Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MARTIN BURN LIMITED VS. R N BANERJEE [REFERRED TO]
DUKHTAR JAHAN VS. MOHAMMAD FAROOO [REFERRED TO]
GOUTAM KUNDU VS. STATE OF WEST BENGAL [REFERRED TO]
KANTI DEVI VS. POSHI RAM [REFERRED TO]
SHARDA VS. DHARMPAL [REFERRED TO]
BANARSI DASS VS. TEEKU DUTTA [REFERRED TO]
SHYAM LAL ALIAS KULDEEP VS. SANJEEV KUMAR [REFERRED TO]
RAMKANYA BAI VS. BHARATRAM [REFERRED TO]
SELVI VS. STATE OF KARNATAKA [REFERRED TO]
BHABANI PRASAD JENA VS. CONVENOR SECRETARY [REFERRED TO]
KARAPAYA SERVAI VS. MAYANDI [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

(2.) The case of the writ applicant, in her own words, as pleaded in this petition, is as under;

(3.) Thus, the writ applicant is here before this Court complaining inaction on the part of the Police Officer in not conducting the DNA test so as to confirm whether the writ applicant is the biological mother of minor Shivam.

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BHAVNABEN VAJUBHAI ODEDARA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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