REGENT COMPUTRONICS PVT. LTD.

Amrutbhai Shambhubhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GOPALAKRISHNA MENON VS. D RAJA REDDY [REFERRED TO]
KESHAV LAL THAKUR VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. RAJ SINGH [REFERRED TO]
BHOLU RAM VS. STATE OF PUNJAB [REFERRED TO]
ASHOKBHAI RAMESHCHANDRA GHANTIVALA VS. STATE OF GUJARAT [REFERRED TO]
VISHALBHAI RAMESHBHAI KHURANA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) SINCE the judgment in challenge as well as the facts of the case are common, both petitions were heard together and are being disposed of by this common judgment.

(2.) FOR convenience, the parties are being referred to in this judgment with reference to their original status.

(3.) AS the facts of both petitions are common, the facts stated in Special Criminal Application No.575 of 2012 are made basis of this judgment, which are enumerated as under:

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AMRUTBHAI SHAMBHUBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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