Gujarat High Court
Tapan vs State on 11 March, 2010
Author: H.B.Antani
Bench: H.B.Antani
Gujarat High Court Case Information System
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CR.MA/10196/2009 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 10196 of 2009
In
CRIMINAL
MISC.APPLICATION No. 9692 of 2008
=========================================================
TAPAN
SAMATUL DHANG - Applicant(s)
Versus
STATE
OF GUJARAT - Respondent(s)
=========================================================
Appearance :
MR
TS NANAVATI for
Applicant(s) : 1,
MR DC SEJPAL, APP for Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE H.B.ANTANI
Date
: 11/03/2010
ORAL
ORDER
1. Rule.
Mr DC Sejpal, learned APP waives service of rule on behalf of the State. Having regard to the facts and circumstances of the case, this application is taken up for hearing today.
2. This is an application preferred for modification of the order dated 26.9.2008 passed in Criminal Misc. Application No.12240 of 2008 in connection with CR No. I-24 of 2008 registered at DCB Police Station for the offence punishable under Sections 258, 259, 260 and 114 of the Indian Penal Code as well as Section 63 of the Bombay Stamp Act.
3. Considering the rival submissions, condition Nos.(d) and (e) is kept in abeyance for a period of six months commencing from 1.4.2010 to 30.9.2010. During the aforesaid period, the applicant shall mark his presence at Chetaraji Hut Police Station, Village Shivpura, Taluka Howrah, Calcutta, West Bengal. Accordingly, yadi be sent to Chetaraji Hut Police Station.
4. The applicant shall mark his presence before the regular Police Station at Ahmedabad on the adjourned date of the case.
5. With these observations, the application stands disposed of. Rule is made absolute to the extent indicated above. Direct service is permitted.
[H.B.ANTANI, J.] mrpandya Top