Gujarat High Court
Bharat Hamir Chauhan vs State Of Gujarat on 19 December, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/19415/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 19415 of 2014
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BHARAT HAMIR CHAUHAN....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
DHARMESH D NANAVATY, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 19/12/2014
ORAL ORDER
Considering facts and circumstances of the case, the trial is expedited.
In view of the above, Mr. Dharmesh D. Nanavaty, learned advocate for the applicant does not press this application. The present application is disposed of as not pressed. Rule discharged.
(A.J.DESAI, J.) *Kazi...
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