REGENT COMPUTRONICS PVT. LTD.

Dhruvben Guraldas Balani Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

QUINN V. LEATHEM [REFERRED TO]
STATE OF MAHARASHTRA V. IBRAHIM MOHOMED HUSSEIN MADDU [REFERRED TO]
ALIEN BERRY AND CO.,PRIVATE LTD. V. VIVIAN BOSE [REFERRED TO]
DEBABRATA CHOWDHURY V. HARICHARAN KALITA [REFERRED TO]
GULAB V. THE CROWN [REFERRED TO]
KAVATI BALAMALLU V. STATE OF ANDHRA PRADESH [REFERRED TO]
IMPERATRIX V. PITAMBER JINA [REFERRED TO]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
CHANDAVARKAR SITA RATNA RAO VS. ASHALATA S GURAM [REFERRED TO]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
BIPIN SHANTILAL PANCHAL VS. STATE OF GUJARAT [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
JAYENDRA VISHNU THAKUR VS. STATE OF MAHARAHSTRA [REFERRED TO]
MOHD HUSSAIN @ JULFIKAR ALI VS. STATE GOVT OF NCT DELHI [REFERRED TO]
SOHANLAL PAHLADRAI VAID VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant-original accused calls in question the legality and validity of the order dated 17th November, 2017 passed by the Addl. Sessions Judge, Gandhinagar below Exh.265 in the Sessions Case No. 34 of 2014.

(2.) The case of the applicant, as pleaded in her application, is as under;

(3.) Mr. Bhadrish Raju, the learned counsel appearing for the applicant, vehemently submitted that the Trial Court committed a serious error in rejecting the application Exh.265, seeking permission to contradict the witness with his statement made before the Commission.

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DHRUVBEN GURALDAS BALANI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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