REGENT COMPUTRONICS PVT. LTD.

Jigneshkumar Hiralal Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MAHADEO PRASAD VS. STATE OF WEST BENGAL [REFERRED TO]
JASWANTRAI MANILAL AKHANEY VS. STATE OF BOMBAY [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
VEER PRAKASH SHARMA VS. ANIL KUMAR AGARWAL [REFERRED TO]
ALL CARGO MOVERS INDIA PVT LTD VS. DHANESH BADARMAL JAIN [REFERRED TO]
ANIL MAHAJAN VS. BHOR INDUSTRIES LTD [REFERRED TO]

JUDGEMENT

(1.) By way of present application filed under Sec. 482 of Code of Criminal Procedure, the applicant - Jigneshkumar Hiralal Patel has prayed for following reliefs :-

(2.) Brief facts leading to filing of the case are as follows :-

(3.) During pendency of the present application, original complainant - Mahendra Bhikundas Rana has expired.

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JIGNESHKUMAR HIRALAL PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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