Gujarat High Court
Mayank Satishbhai Dixit Thro Minaxi ... vs State Of Gujarat on 7 February, 2023
Author: Samir J. Dave
Bench: Samir J. Dave
R/CR.MA/2777/2023 ORDER DATED: 07/02/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 2777 of 2023
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MAYANK SATISHBHAI DIXIT THRO MINAXI MAYANK DIXIT
Versus
STATE OF GUJARAT
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR LB DABHI APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
Date : 07/02/2023
ORAL ORDER
1. By way of this application, the applicant has prayed to release him on temporary bail on the ground of performing knee replacement surgery of his mother.
2. Heard the party-in-person. Considering the facts and circumstances of the case as also the jail record of the applicant, this Court does not find this to be a fit case where discretion could be exercised in favour of the applicant. Hence, the application is rejected.
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