REGENT COMPUTRONICS PVT. LTD.

Javed Anand Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. S N BASAK [REFERRED TO]
STATE OF PUNJAB VS. JAGJIT SINGH [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
SATVINDER KAUR VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
HEMA MISHRA VS. STATE OF U.P. [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) By this application under section 438 of the Cr.P.C., 1973 (for short "the Code"), the applicants-original accused have prayed for the following reliefs;

(2.) The first information report registered with the DCB Police Station, Ahmedabad City bearing C.R. No.I-20 of 2018 reads as under;

(3.) Thus, the allegations levelled in the first information report are as follows;

Click here to view full judgment.

JAVED ANAND Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address