REGENT COMPUTRONICS PVT. LTD.

Narayanbhai Mancharam Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SANTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
TORI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAJESWAR PRASAD MISRA VS. STATE OF WEST BENGAL [REFERRED TO]
RATILAL BHANJI MITHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
RAMBHAU VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. BHAWANI [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
ANIL SHARMA VS. STATE OF JHARKHAND [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
ASHOK TSHERING BHUTIA VS. STATE OF SIKKIM [REFERRED TO]

JUDGEMENT

(1.) In both these petitions, the issue involved is similar and, therefore at the request made by learned advocates appearing for the parties, both these petitions are heard together and are being decided finally by this common order.

(2.) These petitions are filed by the petitioner under Article 226 and 227 of the Constitution of India, in which, the petitioner has challenged the order dtd. 22/10/2021 passed below application, Exh.16 by the learned 4th Additional Sessions Judge, Ahmedabad (Rural) in respective Criminal Appeals.

(3.) Heard learned advocate, Mr. Niraj Ashar for the petitioner and learned APP Mr. Ronak Raval for the respondent - State of Gujarat.

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NARAYANBHAI MANCHARAM PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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