REGENT COMPUTRONICS PVT. LTD.

Manishaben Vrajlal Thakkar Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
RANDHIR SINGH RANA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
REETA NAG VS. STATE OF WEST BENGAL [REFERRED TO]
KESAVAN SIVAN PILLAI VS. SREEDHARAN RAJAMOHAN [REFERRED TO]
TEJRAM S O MAHADEORAO GAIKWAD VS. SUNANDA [REFERRED TO]
PADMANABH KESHAV KAMAT VS. ANUP R KANTAK [REFERRED TO]
NATWAR LAL VS. STATE [REFERRED TO]
POOJA PAL VS. UNION OF INDIA AND ORS. [REFERRED TO]
AMRUTBHAI SHAMBHUBHAI PATEL VS. SUMANBHAI KANTIBHAI PATEL & ORS. [REFERRED TO]
VINUBHAI HARIBHAI MALAVIYA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned Advocate Mr.Shivang Shah waives service of notice for respondents no.2 and 3 and learned APP Mr.H K Patel waives service of notice for respondent-State. With the consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(2.) By way of this revision, filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (for short 'the Code'), the petitioner - org. complainant has prayed for the following main reliefs:

(3.) The facts coming forth from the record are summarized as under:

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MANISHABEN VRAJLAL THAKKAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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