Gujarat High Court
Kiran Jayantilal Mala vs State Of Gujarat & on 3 May, 2016
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.MA/3952/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 3952 of 2016
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KIRAN JAYANTILAL MALA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR CHETAN K PANDYA, ADVOCATE for the Applicant(s) No. 1
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 2
MS TRUSHA K PATEL, ADVOCATE for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 03/05/2016
ORAL ORDER
At the request of learned advocates appearing for the respective parties, list again on 6.6.2016. It shall be treated as part-heard.
(P.P.BHATT, J.) Ashish Tripathi Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed May 04 05:10:58 IST 2016