REGENT COMPUTRONICS PVT. LTD.

Akash Ganeshbhai Makwana Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CBI VS. SANTOSH KARNANI AND ANR. [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
LAVESH VS. STATE NCT OF DELHI [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
SUMITHA PRADEEP VS. ARUN KUMAR C.K [REFERRED TO]
PRATIBHA MANCHANDA VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned APP waives service for the Respondent-State and learned Advocate Mr. Trivedi waives for the First Informant.

(2.) The brief facts of the case are as under;

(3.) Heard, learned Sr. Advocate, Mr. Oza, appearing with learned Advocate, Ms. Soni, for the applicant and learned APP, Mr. Pandya, assisted by learned Advocate, Mr. Trivedi, for the First Informant.

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AKASH GANESHBHAI MAKWANA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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