REGENT COMPUTRONICS PVT. LTD.

Shantilal Jayantibhai Babariya Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

QUEEN EMPRESS VS. MANNU [REFERRED TO]
STATE OF BIHAR VS. P. P. SHARMA [REFERRED TO]
KHATRI IV VS. STATE OF BIHAR [REFERRED TO]
MUKUND LAL MOHINDER SINGH VS. UNION OF INDIA [REFERRED TO]
DANDU LAKSHMI REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHYAMLAL SHARMA VS. KING-EMPEROR [REFERRED TO]

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant original accused has prayed for the following reliefs:

(2.) The facts of this case may be summarised as under:

(3.) Being dissatisfied with such order passed by the Trial Court, the applicant is here before this Court with this application invoking the supervisory jurisdiction under Article 227 of the Constitution of India.

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SHANTILAL JAYANTIBHAI BABARIYA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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