REGENT COMPUTRONICS PVT. LTD.

Lalji @ Lalo Chhaganbhai Dabhi Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

UMESH BALASAHEB KALABHOR VS. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
STATE OF MAHARASHTRA AND ORS. VS. PRAKASH PRAHLAD PATIL AND ORS. [REFERRED TO]
SUNIL KUMAR PAL VS. PHOTA SHEIKH [REFERRED TO]
MUKUL DALAL VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. PRAKASH PRAHLAD PATIL [REFERRED TO]
DILIPBHAI CHHOTALAL DAVE VS. STATE OF GUJARAT [REFERRED TO]
AMRUTBHAI BHOLIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Draft amendment is granted. Learned counsel is directed to carry out amendment.

(2.) Rule. Learned APP Ms.A.C. Raval for the respondent no.1-State and learned counsel, Mr.R.J. Goswami for the respondent no.5 waive service of notice of rule.

(3.) The present petition has been filed by the petitioner under Article 226 and/or 227 of the Constitution of India as well as under Section 482 of the Code of Criminal Procedure, 1973 for the following prayers :-

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LALJI @ LALO CHHAGANBHAI DABHI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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