REGENT COMPUTRONICS PVT. LTD.

Sonu Maheshchandra Agarwal Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ASHADEVL WIFE OF GOPAL GHERMAL MEHTA DETENU VS. K SHIVRAJ ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF GUJARAT [REFERRED TO]
VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
ABDUL SATHAR IBRAHIM MANIK IBRAHIM SHAREEF M MADHAFUSHI VS. UNION OF INDIA [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]
SUSHANTA KUMAR BANIK VS. STATE OF TRIPURA [REFERRED TO]
STATE OF MANIPUR VS. BUYAMAYUM ABDUL HANAN [REFERRED TO]

JUDGEMENT

(1.) Draft Amendment is allowed. The Amendment as per the Draft Amendment shall be carried out forthwith.

(2.) Since the issue is squarely covered by the judgment dtd. 12/4/2023 passed in Special Civil Application No.6176 of 2023 in the case of co-detenue, the matters are taken up for final hearing today.

(3.) Rule was already issued by this Court vide order dtd. 25/5/2023 in the aforesaid matter.

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SONU MAHESHCHANDRA AGARWAL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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