REGENT COMPUTRONICS PVT. LTD.

Purshottambhai Odhavjibhai Solanki Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

RAJESWAR PRASAD MISRA VS. STATE OF WEST BENGAL [REFERRED TO]
JAMATRAJ KEWALJI GOVANI VS. STATE OF MAHARASHTRA [REFERRED TO]
MADHAV HAYAWADANRAO HOSKOT VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHANLALSHAMJISONI VS. UNION OF INDIA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
NATASHA SINGH VS. CBI [REFERRED TO]
RAJARAM PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
SISTER MINA LALITA BARUWA VS. STATE OF ORISSA [REFERRED TO]
SWAPAN KUMAR CHATTERJEE VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANJU DEVI VS. STATE OF RAJASTHAN AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) The original complainant approached the Hon'ble Supreme Court for the purpose of transferring the matters from Gujarat to somewhere else and while disposing of the said matters, the Hon'ble Supreme Court has directed to hear the matters pending before the Court expeditiously and, therefore, with the consent of learned counsel appearing for the respective parties, the matters are taken up for final hearing.

(2.) The Hon'ble Supreme Court has passed the order in Transfer Petition which reads as under:-

(3.) By way of present petition under Sec. 482 of the Criminal Procedure Code, 1973 is filed by the petitioner with the following reliefs:-

Click here to view full judgment.

PURSHOTTAMBHAI ODHAVJIBHAI SOLANKI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address