REGENT COMPUTRONICS PVT. LTD.

Mor Iqbalbhai Ibrahimbhai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

VASANT MANGA NIKUMBA VS. BABURAO BHIKANNA NAIDU [REFERRED TO]
C A AVARACHAN VS. C V SREENIVASAN [REFERRED TO]
STATE OF MADHYA PRADESH VS. KEDIA LEATHER AND LIQUOR LIMITED [REFERRED TO]
STATE OF MADHYA PRADESH VS. KEDIA LEATHER AND LIQUOR LIMITED [REFERRED TO]
KACHRULAL BHAGIRATH AGRAWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
KOTHARY JAYANTILAL RAMJI VS. STATE OF GUJARAT [REFERRED TO]
BRANCH MANAGER VIJAYA BANK VS. STATE OF GUJARAT [REFERRED TO]
RAMACHANDRA MALOJIRAO BHONSLE VS. RASIKBHAI GOVARDHANBHAI RAIYANI [REFERRED TO]
SHAH PUSHPABEN PRAVINCHANDRA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned advocate Mr.Shakeel A.Qureshi waives service of notice of rule for respondent No.3 and learned APP Mr.Manan Mehta waives service of notice of rule for respondent Nos.1 and 2.

(2.) Heard learned advocate Mr.M.A. Kharadi for the applicants, learned advocate Mr.Shakeel A.Qureshi for the respondent No.3 and learned APP Mr.Manan Mehta for respondents No.1 and 2.

(3.) Perused the record. The applicants herein have challenged the order dated 7.11.2015 by the Sub -Divisional Magistrate, Dhoraji in Cr.P.C. Case No.133/Case No.1 of 2015, which is u/s.133 of the Criminal Procedure Code, 1973 ('Code', for short).

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MOR IQBALBHAI IBRAHIMBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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