Gujarat High Court
Sudhanshu Pravinchandra Bhattji vs State Of Gujarat on 24 December, 2019
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/23739/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 23739 of 2019
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SUDHANSHU PRAVINCHANDRA BHATTJI
Versus
STATE OF GUJARAT
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Appearance:
MR PREMAL R JOSHI(1327) for the Applicant(s) No. 1
MR RONAK RAVAL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 24/12/2019
ORAL ORDER
RULE returnable on 22.01.2020. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.
Learned advocate Mr. SanjaySinghh Yadav is permitted to file appearance on behalf of the original-complainant.
It is submitted that the applicant is a practicing lawyer at Baroda Court and co-accused is protected. The applicant may not be arrested till the returnable date.
Direct service is permitted.
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