REGENT COMPUTRONICS PVT. LTD.

Dipakkumar Ratilal Deliwala Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DHRUVARAM MURLIDHAR SONAR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
A.C. NARAYANAN VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. ARVIND KHANNA [REFERRED TO]
XYZ VS. STATE OF GUJARAT [REFERRED TO]
STATE OF TELANGANA VS. MANAGIPET @ MANGIPET SARVESHWAR REDDY [REFERRED TO]
KAPTAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
DHARAMBEER KUMAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) The instant petition filed under Article 226 and 227 of the Constitution of India, 1950, read with Sec. 482 of the Criminal Procedure Code ( Cr.P.C.) 1973, seeks following reliefs :

(2.) Brief facts are as under :

(3.) Heard learned advocate Mr. Narendra Jain for learned advocate Mr. Hetvi Sancheti for the petitioner, learned advocate Mr. Aditya Gupta for respondent No.2 complainant and learned APP Mr. Chintan Dave for the respondent State and have perused the record.

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DIPAKKUMAR RATILAL DELIWALA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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