REGENT COMPUTRONICS PVT. LTD.

Maheshbhai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
SAJJAN KUMAR VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
STATE OF RAJASTHAN VS. FATEHKARAN MEHDU [REFERRED TO]
DIPAKBHAI JAGDISHCHANDRA PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
SARANYA VS. BHARATHI [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State

(2.) By way of present application, applicant has requested to quash and set aside the judgment and order dtd. 18/7/2022 passed below Ex. 16 by learned 11th Additional Sessions Judge, Dhoraji at Rajkot in Sessions Case No. 23 of 2019.

(3.) Heard learned advocates for the respective parties.

Click here to view full judgment.

MAHESHBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address