REGENT COMPUTRONICS PVT. LTD.

Manojbhai Parshottamdas Panchal Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED]
STATE OF HIMACHAL PRADESH VS. KRISHAN LAL PARDHAN [REFERRED]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED]
STATE OF UTTAR PRADESH VS. UDAI NARAYAN [REFERRED]
STATE OF MADHYA PRADESH VS. S B JOHARI [REFERRED]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED]
OM WATI VS. STATE [REFERRED]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED]
SOMA CHAKRAVARTY VS. STATE [REFERRED]

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of respondent - State.

(2.) Heard learned advocate Mr. Hardik H. Dave for the petitioner and learned APP Mr. Manan Mehta for the respondent - State.

(3.) Petitioner herein is original accused in Sessions Case No. 130 of 2015 before the Sessions Court at Godhra. Such case has been initiated pursuant to Halol Police Station I - C. R. No. 71 of 2015 under Section 376, 420, 497, 312, 313, 506-II and 114 of the Indian Penal Code.

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MANOJBHAI PARSHOTTAMDAS PANCHAL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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