REGENT COMPUTRONICS PVT. LTD.

Satishchandra Ratanlal Shah Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ARVINDBHAI RAVJIBHAI PATEL VS. DHIRUBHAI SAMBHUBHAI KAKADIA [REFERRED TO]
VISHAL PAPER TECH INDIA LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HARI PRASAD CHAMARIA VS. BISHUN KUMAR SUREKHA [REFERRED TO]
RADHEY SHYAM STATE OF RAJASTHAN VS. KUNJ BEHARI:KUNJBEHARI KUNJI [REFERRED TO]
MINAKSHI BALA VS. SUDHIR KUMAR [REFERRED TO]
NAGESHWAR PRASAD SINGH ALIAS SINHA VS. NARAYAN SINGH [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [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]
PRAKASH RAMCHANDRA BAROT VS. STATE OF GUJARAT [REFERRED TO]
ARUN BHANDARI VS. STATE OF U.P. [REFERRED TO]
BINOD KUMAR VS. STATE OF BIHAR [REFERRED TO]
ASIAN RESURFACING OF ROAD AGENCY PVT. LTD. & ANR. VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicant original accused seeks to invoke the inherent powers of this Court for quashing the order of charge framed by the Additional Chief Metropolitan Magistrate, Court No.14, Ahmedabad Ex.2 dated 4.12.2013 in the Criminal Case No.388 of 2012.

(2.) The facts giving rise to this application may be summarised as under :-

(3.) The police, at the end of the investigation, filed chargesheet for the offences punishable under Sections 406, 420 and 417 of the Indian Penal Code.

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SATISHCHANDRA RATANLAL SHAH Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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