Gujarat High Court
Baneshwar Laxman Jana vs Tapas Mandal @ Tapas Govind Mandal on 20 July, 2021
Author: A. S. Supehia
Bench: A.S. Supehia
R/CR.MA/12189/2021 ORDERDATED:20/07/2021
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
R/CRIMINALMISC.APPLICATIONNO. 12189of 2021
With
R/CRIMINALMISC.APPLICATIONNO. 8195of 2021
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BANESHWARLAXMANJANA Versus TAPASMANDAL@ TAPASGOVINDMANDAL ============================================================================== Appearance:
MRDIPENDESAI(2481)for the Applicant(s)No. 1 MRHARNISHM PATEL(9978)for the Respondent(s)No. 1 MR. JAYK BAROT(9976)for the Respondent(s)No. 1 MS.MOXATHAKKER,APPfor the Respondent(s)No. 2 ============================================================================== CORAM: HONOURABLE MR. JUSTICE A.S. SUPEHIA Date: 20/07/2021 ORALORDER At the outset, learned advocate Mr.Dipen Desai appearing for the applicant has submitted that the applicant has not complied with the direction issued by this Court vide order dated 09.06.2021 directing the applicant to deposit 1000 grams of Gold within a period of 30 days.
Issue notice returnable on 30.07.2021. Learned APP is hereby directed to take specific instruction with regard to order dated 09.06.2021.
It is directed that if, the applicant has not complied with the order dated 09.06.2021, it would be open for him to deposite 1000 grams of Gold on before the next date of hearing, failing which, order dated 09.06.2021 granted anticipatory bail to the applicant, shall stands revoked /cancelled.
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