DHANABHAI NARSINHBHAI MITHAPARA And 1 Other(S) Vs STATE OF GUJARAT And 1 Other(S)
.... 11. Section 340 of the Cr.P.C, which prescribes procedure in cases mentioned in section 195 also needs reference. “340. Procedure in cases mentioned in section 195 (1) When, upon an application made to it in this behalf or otherwise, any Court is of opinion that it is expedient in the inte ...
Gujarat High Court
Ruda Khan Alias Luda Khan & Anr Vs State Of Madhya Pradesh
.... enmity with Firoz and he was visiting their house regularly. 21. PW10 and PW15 namely, Guddu alias Dinesh and Devendra Pachori are witnesses of the seizure. 22. PW10 Guddu has been declared hostile and did not recognize the accused persons Firoz and Luda. He denied that he had signed ...
Madhya Pradesh High Court (Gwalior Bench)
Bharatbhai Jivrajbhai Limbasiya Vs State of Gujarat and Others
.... necessary to do so with a view to preventing him from acting in any manner prejudicial to the maintenance of ''public order''. The explanation attached to sub-section (4) of Section 3 reproduced above in the foregoing para contemplates that ''public order'' shall be deemed to have been affected adv ...
Gujarat High Court
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