Gujarat High Court
Parmanand Chandulal Patel vs State Of Gujarat on 29 August, 2016
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
R/CR.MA/21072/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL )
NO. 21072 of 2016
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PARMANAND CHANDULAL PATEL ....Applicant
Versus
STATE OF GUJARAT ....Respondent
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Appearance:
MR PARESH M DARJI, ADVOCATE for the Applicant
MS MONALI BHATT, ADDITIONAL PUBLIC PROSECUTOR for the State
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 29/08/2016
ORAL ORDER
1. Leave to join the complainant as party respondent No.2.
2. This is an application for anticipatory bail.
3. The applicant apprehends his arrest in connection with C.R.- I No.146 of 2016 registered with the Himatnagar 'A' Division Police Station, District : Sabarkantha, for the offences punishable under Sections 406, 420, 504 and 506(2) of the Indian Penal Code and Section 3(1)(R)(S) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.
4. Issue notice to the respondents returnable on 08.09.2016. Learned Additional Public Prosecutor waives Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Aug 31 02:15:48 IST 2016 R/CR.MA/21072/2016 ORDER service of notice on behalf of respondent State.
5. Direct service is permitted for respondent No.2 - Complainant. It would be open for the applicant to serve the respondent No.2 through concerned Police Station.
(PARESH UPADHYAY, J.) mhdave/1 Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Aug 31 02:15:48 IST 2016