REGENT COMPUTRONICS PVT. LTD.

Rajeshkumar Somabhai Katara Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

JOSEPH SHINE V. UNION OF INDIA [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
MADAN MOHAN SINGH VS. STATE OF GUJARAT [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
PINAKIN MAHIPATRAY RAWAL VS. STATE OF GUJARAT [REFERRED TO]
GHUSABHAI RAISANGBHAI CHORASIYA VS. STATE OF GUJARAT [REFERRED TO]
JOSEPH SHINE VS. UNION OF INDIA [REFERRED TO]
GURJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
GEO VARGHESE VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) As both the petitions arise out of the same FIR, with consent of learned advocates appearing for the parties, they are heard together and disposed of by this common judgment and order.

(2.) For deciding these petitions, the facts of Criminal Misc. Application No.6103 of 2017 are taken into consideration.

(3.) By way of preferring present application under sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused No.1, seek to invoke the inherent powers of this Court, inter alia, praying for the following main reliefs:

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RAJESHKUMAR SOMABHAI KATARA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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