REGENT COMPUTRONICS PVT. LTD.

JAYDEVBHAI GHANSHYAMBHAI SOLANKI Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MOHD. MUNAF S/O MOHD HABIB VS. STATE OF MAHARASHTRA [REFERRED TO]
N RAMA REDDY VS. V V GIRI [REFERRED TO]
ANVAR P.V. VS. P.K. BASHEER [REFERRED TO]
GIRISH KUMAR SUNEJA VS. C.B.I. [REFERRED TO]
SHAFHI MOHAMMAD VS. THE STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) Leave to amend.

(2.) The short facts of the case giving rise for filing the present Revision Application can be summarized as under :-

(3.) Heard learned Counsel Mr. Ashish M. Dagli for the applicant, learned Additional Public Prosecutor Ms. Monali H. Bhatt for the respondent - State, assisted by learned Senior Counsel Mr. B.B. Naik for the complainant.

Click here to view full judgment.

JAYDEVBHAI GHANSHYAMBHAI SOLANKI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address