REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Gadhavi Maheshsinh Bhupendrasinh Respondents

Referred Judgements :-

RANJIT SINGH VS. STATE OF M.P. [REFERRED TO]
SUSHILA AGGARWAL AND OTHERS VS. STATE (NCT OF DELHI) AND OTHERS [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. BIMAL KRISHNA KUNDU [REFERRED TO]
MURALEEDHARAN VS. STATE OF KERALA [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
RAM SWAROOP VS. STATE OF RAJASTHAN [REFERRED TO]
KAILASH GOVINDRAM RATHI VS. STATE OF GUJARAT [REFERRED TO]
ABDUL BASIT VS. ABDUL KADIR CHOUDHARY [REFERRED TO]
MYAKALA DHARMARAJAM VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) This application has been preferred by the State under Section 439(2) and 482 of the Cr.P.C. for quashing and setting aside the order dated 24.06.2020 passed by the Additional Sessions Judge, Gandhinagar in Criminal Misc. Application No.560/2020, whereby the learned Additional Sessions Judge has granted anticipatory bail to the respondent in connection with Prohibition C.R.No.11216012200135 of 2020. The State has sought permission for the investigating agency to take the respondent in custody.

(2.) Necessary facts, as could be culled out from the memo petition, order impugned and the papers annexed with the petition, can be succinctly laid down as under:

(3.) Aggrieved and dissatisfied by the order dated 24.06.2020, the State is before this Court to quash and set aside the anticipatory bail order.

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STATE OF GUJARAT Vs. GADHAVI MAHESHSINH BHUPENDRASINH

Referred Judgements :-

JUDGEMENT

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