Gujarat High Court
Urvishbhai Rajeshbhai Modi vs State Of Gujarat on 19 December, 2017
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.MA/29504/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO. 29504 of 2017
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URVISHBHAI RAJESHBHAI MODI....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR HB CHAMPAVAT, ADVOCATE for the Applicant(s) No. 1
MOHAMADZAID I SAIYED, ADVOCATE for the Respondent(s) No. 1
MR JK SHAH APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 19/12/2017
ORAL ORDER
Learned Counsel for the petitioner states under the instructions from the petitioner that the petitioner is ready and willing to reverse the tainted transaction of sale by executing a necessary registered cancellation deed in favour of the complainant within a period of two weeks from today.
Learned Counsel for the petitioner states that petitioner will file an undertaking with this Court to the above effect within two days from today and will act upon the same within above stipulated period.
In view of the above statement, it is directed that the petitioner shall not be arrested for a period of two weeks from today.
If such an undertaking is not complied with within the specified period, this order shall stand automatically vacated.
Adjourned to 08/01/2018. Direct Service (today) is permitted.
(G.R.UDHWANI, J.) sompura Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Jan 08 23:53:12 IST 2018