REGENT COMPUTRONICS PVT. LTD.

Gaurav Harshadbhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DR. DHRUVARAM MURLIDHAR SONAR VS. STATE OF MAHARASHTRA [REFERRED TO]
V C SHUKLA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
BHADRESH BIPINBHAI SHETH VS. STATE OF GUJARAT AND ORS. [REFERRED TO]
PRAMOD SURYABHAN PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Leave to join the victim. Amendment to be carried out, forthwith.

(2.) Learned Advocate, Mr. Prajapati, submitted that he has received instructions to appear on behalf of the First Informant and seeks permission to file vakalatnama and he also tendered the affidavit on behalf of the victim, which is ordered to be taken on record.

(3.) Rule. Learned APP waives service for the Respondent- State and learned Advocate, Mr. Prajapati, waives for the First Informant.

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GAURAV HARSHADBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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