REGENT COMPUTRONICS PVT. LTD.

Hala Maksud Kasambhai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MADAN MOHAN ABBOT VS. STATE OF PUNJAB [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) On 25.08.2020, this Court passed following order:-

(2.) In pursuance of the aforesaid order, learned APP verified the genuineness of settlement and confirms the same.

(3.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.

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HALA MAKSUD KASAMBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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