REGENT COMPUTRONICS PVT. LTD.

Mohmadali Pirbhai Dodiya Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CBI,ACB,MUMBAI V. NARENDRA LAL JAIN AND OTHERS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. MANINDER SINGH [REFERRED TO]

JUDGEMENT

(1.) It is reported that petitioner nos.1 and 2 have expired and their death certificates are also produced on record. In view of this, present proceedings qua petitioner nos.1 and 2 are abated. Accordingly, present petition is considered only qua petitioner no.3.

(2.) Present petition is filed mainly for the following reliefs:-

(3.) The brief facts of the case are as under:-

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MOHMADALI PIRBHAI DODIYA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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