REGENT COMPUTRONICS PVT. LTD.

DAHYABHAI TRIBHUVANDAS PATEL Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

KAILASH V. STATE OF RAJASTHAN AND ANR. [REFERRED TO]
RAGHUBANS DUBEY VS. STATE OF BIHAR [REFERRED TO]
JOOINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
MICHAEL MACHADO VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
KAILASH DWIVEDI VS. STATE OF M P [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
UTTAR HARYANA BIJLI VITRAN NIGAM LTD VS. SURJI DEVI [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
BRINDABAN DAS VS. STATE OF WEST BENGAL [REFERRED TO]
RAM SINGH VS. RAM NIWAS [REFERRED TO]
SUMAN VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) In the above petitions, the following prayers have been made by the Petitioners under Section 319 of the Code of Criminal Procedure, 1973 (the Code):-

(2.) In both the above petitions, contentions on facts as well as on law and decisions of the Apex Court on exercise of powers under Section 319 of the Code relied on by the learned Counsel are same.

(3.) Before adverting to the issues involved in this petition about exercise of powers under Section 319 of the Code, it is necessary to give basic facts of the case.

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DAHYABHAI TRIBHUVANDAS PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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