REGENT COMPUTRONICS PVT. LTD.

Patel Sunil Jayantilal Appellant

V/S

Vijay Govindlal Modi Respondents

Referred Judgements :-

RANDHIR SINGH RANA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
HASANBHAI VALIBHAI QURESHI VS. STATE OF GUJARAT [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
REETA NAG VS. STATE OF WEST BENGAL [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
RAM JETHMALANI VS. UNION OF INDIA [REFERRED TO]
SAMAJ PARIVARTAN SAMUDAYA VS. STATE OF KARNATAKA [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
AMRUTBHAI SHAMBHUBHAI PATEL VS. SUMANBHAI KANTIBHAI PATEL & ORS. [REFERRED TO]
ATHUL RAO VS. STATE OF KARNATAKA [REFERRED TO]
BIKASH RANJAN ROUT VS. STATE THROUGH THE SECRETARY (HOME), GOVERNMENT OF NCT OF DELHI, NEW DELHI [REFERRED TO]

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioner has prayed to quash and set aside order dtd. 15/10/2015 passed by the learned District and Sessions Judge, Gandhinagar in Criminal Revision Application No.46 of 2015.

(2.) Heard learned advocates appearing for the respective parties.

(3.) Though served, none remained present for the respondent No.1.

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PATEL SUNIL JAYANTILAL Vs. VIJAY GOVINDLAL MODI

Referred Judgements :-

JUDGEMENT

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