REGENT COMPUTRONICS PVT. LTD.

Shaileshbhai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
PANCHANAN MISHRA VS. DIGAMBAR MISHRA [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) By way of the present appeal under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, the 'Act, 1989'), the appellant - original accused has prayed to release him on regular bail in connection with FIR being C.R.No.11198015231655 of 2023 registered with Bortalav Police Station, Bhavnagar.

(2.) The brief facts leading to the filing of the present appeal are as under.

(3.) Heard learned advocate Mr.V.A.Zala appearing for the appellant, learned advocate Mr.Jay Shah appearing for the husband of the original complainant and learned APP appearing for the respondent State.

Click here to view full judgment.

SHAILESHBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address