REGENT COMPUTRONICS PVT. LTD.

Navneet Singh Gogia Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
BASAVARAJ R PATIL VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF MAHARASHTRA VS. PRAFUL B DESAI [REFERRED TO]
RAGHUNATH RAI BAREJA VS. PUNJAB NATIONAL BANK [REFERRED TO]
KEYA MUKHERJEE VS. MAGMA LEASING LIMITED [REFERRED TO]
DAMODAR S PRABHU VS. SAYED BABALAL H [REFERRED TO]
TGN KUMAR VS. STATE OF KERALA [REFERRED TO]
R VIJAYAN VS. BABY [REFERRED TO]
INDIAN BANK ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
LAFARGE AGGREGATES & CONCRETE INDIA (P) LTD. VS. SUKARSH AZAD [REFERRED TO]
M. ABBAS HAJI VS. T. N. CHANNAKESHAVA [REFERRED TO]

JUDGEMENT

(1.) The only issue argued before me is about power of the trial Court to proceed with the trial for an offence punishable under Sec. 138 of the Negotiable Instruments Act in absence of the accused. That is to say, 'when neither accused nor his advocate appeared during evidence recording stage, whether trial Court can a) proceed further, b)dispense statement under sec. 313 of the Criminal Procedure Code and c) convict the accused'?

(2.) There were two Summary cases filed before the Court of the Metropolitan Magistrate 33rd Court. They are :-

(3.) Initially, accused have appeared before the trial Court. The events are as follows:-

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NAVNEET SINGH GOGIA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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