Gujarat High Court
Pravinbhai Babubhai Parmar & vs State Of Gujarat on 8 July, 2016
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.MA/16138/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 16138 of 2016
==========================================================
PRAVINBHAI BABUBHAI PARMAR & 1....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
==========================================================
Appearance:
MR MAHENDRA K PATEL, ADVOCATE for the Applicant(s) No. 1 - 2
MR PARAG M KULKARNI, ADVOCATE for the Applicant(s) No. 1 - 2
MR JK SHAH, APP for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 08/07/2016
ORAL ORDER
Rule returnable on 29.7.2016. Mr.J.K.Shah, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State of Gujarat.
(P.P.BHATT, J.) Ashish Tripathi Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Jul 09 02:50:03 IST 2016