REGENT COMPUTRONICS PVT. LTD.

Qatar Chemical And Petrochemical Marketing And Distribution Company (Muntajat) Qjsc Appellant

V/S

State Of Gujarat And 1 Ors Respondents

Referred Judgements :-

STATE THROUGH THE DELHI ADMINISTRATION VS. SANJAY GANDHI [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
ASLAM BABALAL DESAI VS. STATE OF MAHARASHTRA [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
SOLANKI RAVIBHAI DIPUBHAI VS. STATE OF GUJARAT [REFERRED TO]
RE- INHUMAN CONDITIONS IN 1382 PRISONS VS. STATE [REFERRED TO]

JUDGEMENT

(1.) As the issues involved in both the captioned applications are the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The Criminal Miscellaneous Application No.25240 of 2017 has been filed by the original first informant for cancellation of anticipatory bail granted by the Court below in favour of the respondent No.2.

(3.) I take notice of the fact that the respondent No.2 in the two applications are father and son respectively.

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QATAR CHEMICAL AND PETROCHEMICAL MARKETING AND DISTRIBUTION COMPANY (MUNTAJAT) QJSC Vs. STATE OF GUJARAT & 1 ORS

Referred Judgements :-

JUDGEMENT

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