REGENT COMPUTRONICS PVT. LTD.

NASIMUDDIN Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

KING EMPEROR V. KHWAJA NAZIR AHMED [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
S M DATTA VS. STATE OF GUJARAT [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
JAYENDRA SARASWATHI SWAMIGAL VS. STATE OF TAMIL NADU [REFERRED TO]
MD MALEK MONDAL VS. PRANJAL BARDALAI [REFERRED TO]
KAILASH GOVINDRAM RATHI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set aside the FIR being No.C.R.No.III-59 of 2019 registered with Kamrej Police Station for the offences under Ss. 65(A) (E) , 81 and 98(2) of the Prohibition Act and all the consequential proceedings arising therefrom.

(2.) Facts of the case are as under :-

(3.) Heard learned advocates for the parties.

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NASIMUDDIN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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