REGENT COMPUTRONICS PVT. LTD.

KALPESH DINESHCHANDRA JARIWALA Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SUNIL K. SINHA V. STATE OF BIHAR [REFERRED TO]
JAGANNATH MISHRA V. C.B.I [REFERRED TO]
KASHMIRA SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [REFERRED TO]
BABU SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
KESHAB NARAYAN BANERJEE VS. STATE OF BIHAR [REFERRED TO]
SHAHZAD HASAN KHAN VS. ISHTIAQ HASAN KHAN [REFERRED TO]
CHANDRASWAMI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SANDEEP JAIN VS. NATIONAL CAPITAL TERRITORY OF DELHI REP [REFERRED TO]
ASHOK DHINGRA VS. N C T OF DELHI [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
RAM PRATAP YADAV VS. MITRA SEN YADAV [REFERRED TO]
MANSAB ALI VS. IRSAN [REFERRED TO]
ANIL MAHAJAN VS. COMMISSIONER OF CUSTOMS [REFERRED TO]

JUDGEMENT

(1.) Heard learned Senior Advocate N.D.Nanavati for Mr.Tushar Mehta, learned advocate on behalf of the petitioner and learned Public Prosecutor Mr.A.D.Oza with learned APP Mr.N.D.Gohil appearing on behalf of the respondent - State. The Investigating Officer Mr.Ajay V. Gakhar is also personally present before this Court as well as present General Manager of Shree Vikas Co-op. Bank Limited Mr. A.N. Thakkar has also remained personally present before this Court.

(2.) Rule. Learned Public Prosecutor Mr.A.D.Oza waives service of Rule on behalf of the respondent - State in all these nine matters.

(3.) At the out set, this Court would like to refer and quote certain following relevant observations of the Apex Court concerning the issue involved in this group of this petition as under :

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KALPESH DINESHCHANDRA JARIWALA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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