REGENT COMPUTRONICS PVT. LTD.

Mahendrabhai Dayabhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CENTRAL BUREAU OF INVESTIGATION V. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
OM PRAKASH AND ORS. V. STATE OF JHARKHAND [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
DINESH DUTT JOSHI VS. STATE OF RAJASTHAN [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr. Riddhesh Trivedi for the petitioners and learned APP Ms. Asmita Patel for the respondent State.

(2.) Rule is served to respondent No.2, but he has chosen not to appear.

(3.) The petitioners have invoked jurisdiction u/s 482 of the Code of Criminal Procedure to quell the FIR being I - C.R. No.33 of 2015 registered with Dhansura Police Station for the offences punishable u/s 143, 323, 294(B), 506(2), 427 of the IPC .

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MAHENDRABHAI DAYABHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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