REGENT COMPUTRONICS PVT. LTD.

Naman Gyanchand Pipara Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
ARNAB RANJAN GOSWAMI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) ***

(2.) The brief facts of the prosecution case are epitomized as under:

(3.) Heard learned senior advocate Mr. Manish R. Bhatt with learned advocate Mr. Munjaal M. Bhatt for M.R. Bhatt and Company for the applicant and learned Additional Public Prosecutor Mr. Chintan Dave for the respondents -State Authorities, at length.

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NAMAN GYANCHAND PIPARA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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