Gujarat High Court
Hareshbhai Dhirubhai Danger vs State Of Gujarat & Anr on 21 September, 2016
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
R/CR.MA/12577/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION
(FOR ANTICIPATORY BAIL )
NO. 12577 of 2016
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HARESHBHAI DHIRUBHAI DANGER ....Applicant
Versus
STATE OF GUJARAT & ANR. ....Respondents
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Appearance:
MS. KITTY S MEHTA, ADVOCATE for the Applicant
MS MONALI BHATT, APP for the Respondent-State
NOTICE SERVED BY DS for the Respondent No. 2
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 21/09/2016
ORAL ORDER
1. This is an application for anticipatory bail.
2. The applicant apprehends his arrest in connection with FIR being CR-I No. 05 of 2016 registered with the Liliya Police Station, District: Amreli for the offences punishable under Sections 304 A and 114 of the Indian Penal Code and Section 3(1)(IV) Scheduled Castes and the Schedules Tribes (Prevention of Atrocities) Act, 1989 and Section 7 & 9 of the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013.
3. The complainant is served. He has chosen not to appear. To enable him to appear, list for further consideration on Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Sep 22 04:09:23 IST 2016 R/CR.MA/12577/2016 ORDER 28.09.2016.
4. It is ordered that till the next date of hearing, the applicant shall not be arrested in connection with the offence in question.
Direct service is permitted.
(PARESH UPADHYAY, J.) Salim/32 Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Sep 22 04:09:23 IST 2016