REGENT COMPUTRONICS PVT. LTD.

Mahendrabhai Khushalbhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

BHANUMATIBEN SURYAKANT DOSHI VS. VANRAJSINH HIRABHAI CHAVDA [REFERRED TO]
ASHOKKUMAR VS. STATE OF UTTARAKHAND [REFERRED TO]
SIDDESHWAR TEMPLE TRUST COMMITTEE VS. MALINGARAYA TEMPLE CHARITABLE TRUST R [REFERRED TO]
R H BHUTANI VS. MAN J DESAI [REFERRED TO]
STATE OF HARYANA VS. KARNAL DISTILLERY COMPANY LIMITED [REFERRED TO]
VUAY KUMAR KATHUMA KRISHAN GOPAL KALRA VUAY KUMAR KATHURIA VS. STATE OF HARYANA:DR G C MEHROTRA [REFERRED TO]
WELCOM HOTEL VS. STATE OF ANDHRA PRADESH [REFERRED TO]
G NARAYANASWAMY REDDY VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
PRAKASH CHAND SACHDEVA VS. STATE [REFERRED TO]
AGRICULTURAL AND PROCESSED FOOD PRODUCTS AGRICULTURAL AND PROCESSED FOOD PRODUCTS UNION OF INDIA OSWAL AGRO FURANE LIMITED VS. OSWAL AGRO FURANE:OSWAL AGRO FURANE:OSWAL AGRO FURANE LTD:UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MUNEESH SUNEJA [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
SUNIL PODDAR VS. UNION BANK OF INDIA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
OSWAL FATS AND OILS LIMITED VS. ADDITIONAL COMMISSIONER ADMINISTRATION BAREILLY DIVISION BAREILLY [REFERRED TO]

JUDGEMENT

(1.) By way of these petitions under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, the petitioners have challenged two almost identical orders / proceedings by way of two different petitions. Since barring the number of proceedings, survey numbers of land and sale deeds executed in respect of two different portions of land, all the facts are almost identical, both the matters are heard together and are now being decided together. For the purpose of deciding the matters, facts of Special Criminal Application No.8394 of 2018 are considered.

(2.) On 3/8/2022, the following order was passed:

(3.) In view of the above order, Rule. Ms.Maithili Mehta, learned Additional Public Prosecutor, waives service of rule for State respondent in both the petitions. Learned advocate Mr.Daifraz Havewalla waives service of rule on behalf of respondent No.2 in Special Criminal Application No.8394 of 2018 and learned advocate Mr.Aspi Kapadia waives service of rule on behalf of respondent No.2 in Special Criminal Application No.8395 of 2018.

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MAHENDRABHAI KHUSHALBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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