REGENT COMPUTRONICS PVT. LTD.

ANIRUDDHSINH MAHIPATSINH JADEJA Appellant

V/S

STATE Respondents

Referred Judgements :-

NARSING N. GAMIT V. STATE OF GUJARAT AND OTHERS [REFERRED]
DADU V. STATE OF MAHARASTHRA [REFERRED]
SUN II BATRA II VS. DELHI ADMINISTRATION [REFERRED]
POONAM LATA VS. M L WADHAWAN [REFERRED]
SUNIL FULCHAND SHAH VS. UNION OF INDIA [REFERRED]
STATE OF HARYANA VS. NAURATTA SINGH [REFERRED]
BHIKHABHAI DEVSHI VS. STATE OF GUJARAT [REFERRED]
BATUKBHAI RAMJIBHAI VS. STATE OF GUJARAT [REFERRED]
ISHWARSINH M RAJPUT VS. STATE OF GUJARAT [REFERRED]

JUDGEMENT

(1.) Heard Mr.Tushar Mehta, learned advocate appearing on behalf of the petitioner and Mr.A.D.Oza, learned Public Prosecutor with Mr.H.L.Jani, learned APP on behalf of the respondents. RULE. Mr.A.D.Oza, learned PP waives service of rule on behalf of the respondents.

(2.) Before passing the order in the present matter, it is necessary to note the relevant observations made by the Apex Court in case of SUNIL BATRA V. DELHI ADMINISTRATION reported in AIR 1980 Supreme Court 1579, the relevant observations are quoted as under :-

(3.) The brief facts giving rise to the present petition are as under :-

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ANIRUDDHSINH MAHIPATSINH JADEJA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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