Gujarat High Court
Thakor Dhiraji Sitaramji vs State Of Gujarat on 11 January, 2016
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/602/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 602 of 2016
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THAKOR DHIRAJI SITARAMJI....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR MAHENDRA K PATEL, ADVOCATE for the Applicant(s) No. 1
MR PARAG M KULKARNI, ADVOCATE for the Applicant(s) No. 1
MS MAITHILI MEHTA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 11/01/2016
ORAL ORDER
Rule returnable on 01.02.2016. Ms.Maithili Mehta, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State of Gujarat.
(A.J.DESAI, J.) Ashish Tripathi Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jan 12 02:55:33 IST 2016