REGENT COMPUTRONICS PVT. LTD.

Jayantiben Keshav Furgo Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

S.W. PALANTIKAR AND ORS. V. STATE OF BIHAR AND ANOTHER [REFERRED TO]
ANIL MAHAJAN V. BHOR INDUSTRIES LTD. AND ANR. [REFERRED TO]
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
JAGIR SINGH VS. RANBIR SINGH [REFERRED TO]
RAJATHI VS. C GANESAN [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
ADALAT PRASAD VS. ROOPLAL JINDAL [REFERRED TO]
S K ALAGH VS. STATE OF U P [REFERRED TO]
YOGESH BABULAL SHAH VS. K S BHASIN [REFERRED TO]
FIONA SHRIKHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
ANIL KHADKIWALA VS. STATE (GOVERNMENT OF NCT OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned advocate Mr. Mehulsharad Shah waives service of notice of rule for and on behalf of respondent No.2 and learned APP waives service of notice of rule for the respondent - State.

(2.) As identical issue is involved in both these petitions, on a joint request made by learned advocates for the respective parties as well as learned APP, these petitions are disposed of by passing a common order.

(3.) Short facts emerged from the petitions arise as under. For the sake of convenience, Special Criminal Application No.2429/2014 is treated as lead matter.

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JAYANTIBEN KESHAV FURGO Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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