REGENT COMPUTRONICS PVT. LTD.

Mafiben Kevabhai Rabari Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ORISSA VS. DEDENDRA NATH PADHI [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE TR. INSP. OF POLICE VS. A. ARUN KUMAR [REFERRED TO]
SONU GUPTA VS. DEEPAK GUPTA [REFERRED TO]
STATE BY THE INSPECTOR OF POLICE VS. S.SELVI [REFERRED TO]

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor Mr. J.K. Shah waives service of Rule for and on behalf of the respondent- State.

(2.) By way of this Criminal Revision Application under Section 397 read with Section 401 of the Code of Criminal Procedure, the petitioner - original accused No.2 has prayed for the following reliefs:-

(3.) The case of the petitioner is that an FIR, being C.R. No.11195003200580 of 2020 came to be registered before Amirgadh Police Station, District Banaskantha on 24.7.2020 for the offence punishable under Section 302 of Indian Penal Code in respect of the incident which took place on 22.7.2020.

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MAFIBEN KEVABHAI RABARI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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