REGENT COMPUTRONICS PVT. LTD.

Shankardan Keshubhai Langa Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF GUJARAT VS. MOHANLAL JITAMALJI PORWAL [REFERRED TO]
K C SAREEN VS. C B I CHANDIGARH [REFERRED TO]
D K GANESH BABU VS. P T MANOKARAN [REFERRED TO]
STATE OF MAHARASHTRA VS. MOHD SAJID HUSAIN [REFERRED TO]
UNION OF INDIA VS. PADAM NARAIN AGGARWAL ETC [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]
NIRANJAN HEMCHANDRA SASHITTAL VS. STATE OF MAHARASHTRA [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NIMMAGADDA PRASAD VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SUBRAMANIAN SWAMY VS. DIRECTOR, CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ NARULA VS. UNION OF INDIA [REFERRED TO]
NEERA YADAV VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
RAJESH CHANDULAL SHAH VS. STATE OF GUJARAT [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. SANTOSH KARNANI [REFERRED TO]

JUDGEMENT

(1.) By way of the present petitions under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioner has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No.11216025230480 registered with Santej Police Station and C.R.No.11216008230490 both registered with Gandhinagar Sector 7 Police Station.

(2.) Brief facts of the case are as under:-

(3.) Heard learned Senior Counsel Mr. ND Nanavaty with learned advocate Mr. Maunish Pathak for the petitioner and learned AAG Mr. Mitesh Amin with learned APP Mr. HK Patel for the respondent.

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SHANKARDAN KESHUBHAI LANGA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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