Director General R.P.F & Ors Vs Diwan Singh, BVP (Workshop)
.... mployee/workman, the nature of misconduct, if any, found proved against the employee/workman, the financial condition of the employer and similar other factors. 38.3. Ordinarily, an employee or workman whose services are terminated and who is desirous of getting back wages is required to ei ...
Gujarat High Court
Hardik Gordhanbhai Raval Vs State Of Gujarat
.... he present applicant at the time of commission of crime and the role attributed to the co-accused, who have been considered by this Court as well as by the trial court. It is also found out that at the time of considering bail application of the co-accused, medical condition was considered as sh ...
Gujarat High Court
Ranjitsingh Suchhasingh Gadri Vs State Of Gujarat
.... iable by the Court of Magistrate. I have considered the role attributed to the present applicant at the time of commission of crime. Therefore considering the above factual aspects, the present application deserves to be allowed. 7. This Court has also taken into consideration the law laid d ...
Gujarat High Court
Joshi Mohitbhai Nareshbhai Jayantilal Vs State Of Gujarat
.... rred after submission of the chargesheet and now the investigation is completed and the applicant is in jail since 01.02.2024. The applicant is not named in the FIR, however during the course of investigation, he is arraigned as accused. There is no recovery or discovery at the instance of the pr ...
Gujarat High Court
Sotaj Harisinh Yadav & Anr Vs State Of Gujarat
.... he co-accused, who have been considered for anticipatory bail as well as regular bail. Therefore considering the above factual aspects and on the ground of parity, the present application deserves to be allowed. 7. This Court has also taken into consideration the law laid down by the Hon'ble ...
Gujarat High Court
Mobin S/O Mohammed Naushad Jamil Ahemad Vs State Of Gujarat
.... case of the prosecution hinges upon documentary evidence, which have been collected by the IO. I have considered the role attributed to the present applicant at the time of commission of crime and the role attributed to the co-accused, who have been enlarged on bail. Therefore considering the a ...
Gujarat High Court
Devendrasinh @ Lakhan Jagdishsinh Chauhan Vs State Of Gujarat
.... ole attributed to the present applicant at the time of commission of crime, which clearly goes on to show that the applicant is proposed purchaser of the contraband articles and except this, no other role is attributed. I have also considered the role attributed to other co-accused, who has been ...
Gujarat High Court
Pratik Navinbhai Brahmbhatt Vs State Of Gujarat
.... eady examined. Learned APP has submitted that considering the role attributed to the applicant-accused, this is a fit case wherein discretionary power of this Court is not required to be exercised in favour of the applicant-accused. 5. Learned advocates appearing on behalf of the respective ...
Gujarat High Court
Premal Kamleshbhai Patel Vs State Of Gujarat & Anr
.... ermissible upto Hon’ble Supreme Court but it does not mean that the accused can straightway approach this Court and thus, such an approach on the part of the petitioner is nothing but to thwart the proceeding of competent Court as the accused has been convicted after following due process of law ...
Gujarat High Court
Abhijit Ajitdan Gadhavi Vs Ahmedabad Municipal Corporation & Anr
.... ppear that the appointment was for a fixed tenure for a fixed pay and whereas Clause 20 of the appointment order which is being relied upon heavily by learned senior advocate, the is reproduced as under:- “Condition no.20: “An employee on contractual basis on fixed pay can voluntary resign f ...
Gujarat High Court
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