REGENT COMPUTRONICS PVT. LTD.

Manojbhai Jashbhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

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

JUDGEMENT

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

(2.) Heard learned advocate Mr.Aamir S. Pathan for learned advocate Mr. Ashish Dagli for the applicant and leanred APP Mr. K. P. Raval for the respondent - State.

(3.) Applicant has prayed to quash and set aside the judgment and order dated 02.02.2016 by 3rd Additional Sessions Judge, Anand below Exhibit 7 in Special Atrocity Case No. 46 of 2015.

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MANOJBHAI JASHBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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