REGENT COMPUTRONICS PVT. LTD.

Mohemad Hanif Abdulsatar Teliya Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF MADRAS VS. A VAIDYANATHA IYER [REFERRED TO]
DHANVANTRAI BALWANTRAI DESAI VS. STATE OF MAHARASHTRA [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
RAJESH JAIN VS. AJAY SINGH [REFERRED TO]

JUDGEMENT

(1.) RULE returnable forthwith. With the consent of learned Counsel appearing for respective parties, present petition is taken up for final hearing today.

(2.) By way of present petition under Articles 14, 21, 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (for short "CrPC"), the petitioner has prayed for the following reliefs:

(3.) The case of the prosecution against the petitioner is as under:

Click here to view full judgment.

MOHEMAD HANIF ABDULSATAR TELIYA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address