REGENT COMPUTRONICS PVT. LTD.

Kashish Bhatia Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

STATE OF GUJARAT VS. JASWANTLAL NATHALAL [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
AMAR SINGH VS. UNION OF INDIA [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
RAMDEV FOOD PRODUCTS PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]
VESA HOLDINGS P. LTD. AND ORS. VS. STATE OF KERALA AND ORS. [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
VINEET KUMAR & ORS. VS. STATE OF U.P. & ANR. [REFERRED TO]
VIKRAM JOHAR VS. THE STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Aabad Ponda, learned Senior counsel assisted by Mr. Jugal Kanani, Mr. Varun Sharma and Mr. Mrinal Singh, learned counsel for the petitioner in Cr.M.P. No.1596 of 2017 and Mr. Nipun Bakshi, learned counsel for the petitioner in Cr.M.P. No.2164 of 2017 and Mr. Sumeet Gadodia assisted by Mr. Siddharth Ranjan, learned counsel for the opposite party nos. 2 and 3 in both the petitions.

(2.) In both the petitions, similar F.I.R. is under challenge and that is why both the petitions have been heard together.

(3.) Mr. Aabad Ponda, learned Senior counsel has argued Cr.M.P. No.1596 of 2017 and Mr. Nipun Bakshi, learned counsel has adopted his argument in Cr.M.P. No.2164 of 2017.

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KASHISH BHATIA Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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