REGENT COMPUTRONICS PVT. LTD.

Dipak Rameshbhai Badrakiya Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE REP VS. ANIL SHARMA [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
MOHMED SALIM ABDUL RASID SHAIKH VS. STATE OF GUJARAT [REFERRED TO]
DOLATRAM TEKCHAND HARJANI VS. STATE OF GUJARAT [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) Rule. Learned Additional Public Prosecutor Mr.L.B.Dabhi waives service of notice of Rule on behalf of respondent State.

(3.) This application is filed under Sec. 438 of the Code of Criminal Procedure by the applicant for his immediate release on apprehended arrest in connection with FIR No.11208055230162 of 2023 registered with Rajkot DCB Police Station for the offences punishable under Ss. 406, 419, 420, 465, 467, 468, 471 , 120-B of the Indian Penal Code .

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DIPAK RAMESHBHAI BADRAKIYA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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