REGENT COMPUTRONICS PVT. LTD.

Pratik Jagdishbhai Thakkar Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ABHAYANAND MISHRA V. STATE OF BIHAR [REFERRED TO]
OM PRAKASH V. STATE OF PUNJAB [REFERRED TO]
HIMATSING SHIVSING V. STATE OF GUJARAT [REFERRED TO]
RAJBIR @ RAJU AND ANR. V. STATE OF HARYANA [REFERRED TO]
STATE OF MAHARASHTRA V. SALMAN SALIM KHAN [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM PRASAD [REFERRED TO]
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]
CHETANKUMAR SHANKARLAL PATEL VS. STATE OF GUJARAT [REFERRED TO]
LASHUBEN CHEMABHAI CHAUDHARY VS. STATE OF GUJARAT [REFERRED TO]
LALJIBHAI MAGANBHAI VASAVA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) By this application under Article?227 of the Constitution of India, the applicant - original accused Nos. 1 to 6 have prayed for the following reliefs : -

(2.) The case of the prosecution may be summarized as under : -

(3.) Being dissatisfied with the order passed by the trial Court, the applicants have come up with this application.

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PRATIK JAGDISHBHAI THAKKAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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