REGENT COMPUTRONICS PVT. LTD.

Mehul Chinubhai Choksi Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MOHAMMAD SULAIMAN VS. MOHAMMAD AYUB [REFERRED TO]
HARI PRASAD CHAMARIA VS. BISHUN KUMAR SUREKHA [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
NAGESHWAR PRASAD SINGH ALIAS SINHA VS. NARAYAN SINGH [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
S W PALANIKAR VS. STATE OF BIHAR [REFERRED TO]
HIRA LAL HARI LAL BHAGWATI VS. C B I NEW DELHI [REFERRED TO]
SURESH VS. MAHADEVAPPA SHIVAPPA DANANNAVA [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
B SURESH YADAV VS. SHARIFA BEE [REFERRED TO]
EICHER TRACTOR LTD VS. HARIHAR SINGH [REFERRED TO]
HARMANPREET SINGH AHLUWALIA VS. STATE OF PUNJAB [REFERRED TO]
DALIP KAUR VS. JAGNAR SINGH [REFERRED TO]
REX VS. VKRISHNAN [REFERRED TO]
JEHANGIR PESTONJI WADIA VS. FRAMJI RUSTOMJI WADIA [REFERRED TO]
ANIL MAHAJAN VS. BHOR INDUSTRIES LTD [REFERRED TO]
BINOD KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Since The Issues Raised In Both The Writ Applications Are The Same and the challenge is also to the selfsame first information report, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Special Criminal Application No.4758 of 2015 is treated as the lead matter.

(3.) By This Writ Application Under Article 226 Of The Constitution Of India, the writ applicantoriginal accused has prayed for the following reliefs;

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MAHENDRA KUMAR KEDARNATH MODI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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