REGENT COMPUTRONICS PVT. LTD.

Gafarbhai Osmanbhai Odiya Appellant

V/S

Mustak Asagar Sandhi Respondents

Referred Judgements :-

GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
CHAMAN LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
PANCHANAN MISHRA VS. DIGAMBAR MISHRA [REFERRED TO]
GOBARBHAI NARANBHAI SINGALA VS. STATE OF GUJARAT [REFERRED TO]
MANJIT PRAKASH VS. SHOBHA DEVI [REFERRED TO]
RAM BABU TIWARI VS. STATE OF M P [REFERRED TO]
SAVITRI AGARWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
HAZARI LAL DAS VS. STATE OF WEST BENGAL [REFERRED TO]
CBI HYDERABAD VS. SUBRAMANI GOPALAKRISHNAN [REFERRED TO]
PRAKASH KADAM VS. RAMPRASAD VISHWANATH GUPTA [REFERRED TO]
JETHA BHAYA ODEDARA VS. GANGA MALDEBHAI ODEDARA [REFERRED TO]
RAMCHARAN VS. STATE OF M.P. [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State of Gujarat and Mr. Devendra Pandya, learned advocate waives service of notice of Rule on behalf of the private respondents - original accused.

(2.) Mr. Premal Rachh, learned advocate for the applicant does not press the present application qua respondent No.2 - Mehbub @ Shero Abu Sandhi. Hence, present application is disposed of as not pressed qua respondent No.2.

(3.) By way of present application under section 439(2) of the Code of Criminal Procedure, 1973 (for short "Code"), the applicant herein has prayed as under:

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GAFARBHAI OSMANBHAI ODIYA Vs. MUSTAK ASAGAR SANDHI

Referred Judgements :-

JUDGEMENT

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