REGENT COMPUTRONICS PVT. LTD.

Hardikbhai Hasmukhbhai Radhanpara Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

NARINDER SINGH AND ORS. VS. STATE OF PUNJAB AND ANR. [REFERRED TO]
MADAN MOHAN ABBOT VS. STATE OF PUNJAB [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) Mr.Maulik Shelat, learned advocate has tendered an Affidavit on behalf of the respondent No.2?original complainant. The same is ordered to be taken on record.

(3.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.

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HARDIKBHAI HASMUKHBHAI RADHANPARA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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