Gujarat High Court
Parmanand Chandulal Patel vs State Of Gujarat & Anr on 14 September, 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
==========================================================
PARMANAND CHANDULAL PATEL ....Applicant
Versus
STATE OF GUJARAT & ANR. ....Respondents
==========================================================
Appearance:
MR PARESH M DARJI, ADVOCATE for the Applicant
MS MONALI BHATT, ADDITIONAL PUBLIC PROSECUTOR for the State
MR NIKHIL S VYAS, ADVOCATE for the Complainant
==========================================================
CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 14/09/2016
ORAL ORDER
1. This is an application for anticipatory bail.
2. 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 Sections 3(1)(R)(S) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
3. Mr. Vyas, learned advocate for the complainant prays for time.
4. At this request, stand over to 20.09.2016.
Page 1 of 2
HC-NIC Page 1 of 2 Created On Thu Sep 15 03:33:18 IST 2016
R/CR.MA/21072/2016 ORDER
5. 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.) mhdave/24 Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Sep 15 03:33:18 IST 2016