REGENT COMPUTRONICS PVT. LTD.

Ramendrasinh Jaysinh Kushvah Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GURBAKSH SINGH SIBBIA [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
SUBRAMANIAN SWAMY VS. DIRECTOR, CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ NARULA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned APP waives service of notice of rule on behalf of the respondent State.

(2.) The petitioner has filed written submissions as under:-

(3.) The learned APP Ms.Nisha Thakore, has opposed the present anticipatory bail application. The learned APP has filed the written submissions raising the following contentions:-

Click here to view full judgment.

RAMENDRASINH JAYSINH KUSHVAH Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address