REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Desai Jigishbhai @ Rajubhai Nagjibhai Respondents

Referred Judgements :-

BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
ANIL KUMAR TULSIYANI VS. STATE OF U P [REFERRED TO]
DINESH M N VS. STATE OF GUJARAT [REFERRED TO]
ASH MOHAMMAD VS. RAJ SINGH @ LALLA BABU [REFERRED TO]
RAMCHARAN VS. STATE OF M.P. [REFERRED TO]

JUDGEMENT

(1.) Both the captioned applications are for cancellation of bail, one filed by the State of Gujarat and the another by the original first informant. In such circumstances, both were heard together and are being disposed of by this common judgment and order.

(2.) The application filed by the State of Gujarat for cancellation of bail granted to the respondent accused is considered as the lead matter.

(3.) By this application under section 439(2) of the Code of Criminal Procedure, 1973, the State of Gujarat, has prayed for the following reliefs;

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STATE OF GUJARAT Vs. DESAI JIGISHBHAI @ RAJUBHAI NAGJIBHAI

Referred Judgements :-

JUDGEMENT

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