REGENT COMPUTRONICS PVT. LTD.

Paresh Parshottamdas Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE V/S. INDIRAKUMAR [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
VIJAY KUMAR VS. STATE OF U P [REFERRED TO]
KAUNTEY SHIVKUMAR SHARMA VS. STATE OF GUJARAT [REFERRED TO]
RAJARAM PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
MANNAN SK VS. STATE OF WEST BENGAL [REFERRED TO]
SWAPAN KUMAR CHATTERJEE VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
V.N. PATIL VS. K. NIRANJAN KUMAR [REFERRED TO]

JUDGEMENT

(1.) By way of this Special Criminal Application, the petitioner who was an accused, has prayed for following reliefs.

(2.) The short facts which can be gathered from the available record, can be stated as under.

(3.) However, being aggrieved by the aforesaid, the petitioner has approached this Court by way of present Special Criminal Application challenging the impugned order.

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PARESH PARSHOTTAMDAS PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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