Gujarat High Court
Mandip Gopalbhai Zalavadiya vs State Of Gujarat on 28 September, 2021
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/CR.MA/16178/2021 ORDER DATED: 28/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 16178 of 2021
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MANDIP GOPALBHAI ZALAVADIYA
Versus
STATE OF GUJARAT
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Appearance:
MR YOGESHKUMAR A RATANPARA(7260) for the Applicant(s) No. 1
for the Respondent(s) No. 2
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 28/09/2021
ORAL ORDER
Heard Mr. Yogeshkumar Ratanpara, learned counsel for the applicants.
Mr. Ratanpara submits that the present applicant has been arraigned as an accused in the offence mainly on a ground that he had posted some posts on social media on 31.03.2020. He further submits that, chargesheet is filed and there is no material against the applicant to show that the applicant had posted comments on social media.
In view of the above, let Notice be issued, returnable on 03.02.2022. Learned APP waives Notice for the Respondent State.
(ILESH J. VORA,J) SUCHIT Page 1 of 1 Downloaded on : Wed Sep 29 02:07:56 IST 2021