Gujarat High Court
Parag Indravadan Shah Thro.Karan Parag ... vs State Of Gujarat on 18 February, 2016
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/3675/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 3675 of
2016
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PARAG INDRAVADAN SHAH THRO.KARAN PARAG SHAH....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 18/02/2016
ORAL ORDER
BELOW SPEAKING TO MINUTES
1. Perused the note for Speaking to Minutes.
2. By mistake in the copy of the FIR as well as in the memo of the application, C.R.No.I-04 of 2015 has been wrongly mentioned. The same is to be read as "C.R.No.I-84 of 2015"
3. Remaining part of the order stands as it is.
4. Office is directed to issue a fresh writ of the order herewith.
5. Speaking to Minutes Note stands disposed of accordingly.
Direct Service is permitted.
(A.J.DESAI, J.) Ashish Tripathi Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Feb 19 03:24:08 IST 2016