JITENDRA Vs. STATE OF GUJARAT
LAWS(GJH)-2023-2-1435
HIGH COURT OF GUJARAT
Decided on
February 27,2023
JITENDRA
Appellant
VERSUS
STATE OF GUJARAT
Respondents
Referred Judgements :-
NARINDER SINGH AND ORS. VS. STATE OF PUNJAB [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
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(1.)Mr. Kiran Udasi, learned advocate is permitted to file vakalatnama on behalf of original complainant. Registry to
accept the same.
(2.)Heard learned advocates appearing for the respective parties.
(3.)Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.
(2.)Heard learned advocates appearing for the respective parties.
(3.)Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.
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