REGENT COMPUTRONICS PVT. LTD.

Ishwarbhai Hirabhai Chunara Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DIPAKKUMAR BHANUPRASAD UPADHYAY VS. STATE OF GUJARAT [REFERRED TO]
LALLAN SINGH AND OTHERS VS. STATE OF UTTAR PRADESH [REFERRED TO]
K VEERASWAMI VS. UNION OF INDIA [REFERRED TO]
VINEET NARAIN VS. UNION OF INDIA [REFERRED TO]
VINEETNARAIN VS. UNION OF INDIA [REFERRED TO]
BHASKAR INDUSTRIES LIMITED VS. BHIWANI DENIM AND APPARELS LIMITED [REFERRED TO]
JAIN BABU VS. K J JOSEPH [REFERRED TO]

JUDGEMENT

(1.) The respondent No.2 - original first informant, although served with the notice issued by this Court, has chosen not to remain present before this Court either in person or through an advocate and oppose this application.

(2.) Rule returnable forthwith. Ms. Thakore, the learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent No.1 - State of Gujarat.

(3.) By this application Article 227 of the Constitution of India, the applicant - original accused has prayed for the following reliefs:

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ISHWARBHAI HIRABHAI CHUNARA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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