REGENT COMPUTRONICS PVT. LTD.

Abhishek Kailashchandra Jain Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DIVISIONAL FOREST OFFICER VS. G.V. SUDHAKAR RAO [REFERRED TO]
STATE OF WEST BENGAL VS. GOPAL SARKAR [REFERRED TO]
SUNDERBHAI AMBALAL DESAI VS. STATE OF GUJARAT [REFERRED TO]
PARASA RAJA MANIKYALA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ZEE TELEFILMS LTD VS. UNION OF INDIA [REFERRED TO]
YOGENDRA KUMAR JAISWAL AND ORS. VS. STATE OF BIHAR AND ORS. [REFERRED TO]
STATE OF MADHYA PRADESH VS. UDAY SINGH [REFERRED TO]
BISHWAJIT DEY VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule for and on behalf of the respondent No.1 - State of Gujarat.

(2.) By way of present petition under Articles 226 and 227 of the Constitution of India read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the petitioner has prayed for the following reliefs:

(3.) The brief facts giving rise to present petition are as follows:

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ABHISHEK KAILASHCHANDRA JAIN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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