Gujarat High Court
Parmanand Chandulal Patel vs State Of Gujarat & Anr on 7 September, 2016
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
R/CR.MA/21072/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION
(FOR ANTICIPATORY BAIL )
NO. 21072 of 2016
=============================================
PARMANAND CHANDULAL PATEL....Applicant
Versus
STATE OF GUJARAT & ANR....Respondents
=============================================
Appearance:
MR PARESH M DARJI, ADVOCATE for the Applicant
MS MONALI BHATT, APP for the RESPONDENT
DS AFF.NOT FILED (N) for the RESPONDENT(s) No. 2
=============================================
CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 07/09/2016
ORAL ORDER
Mr.Nikhil Vyas, learned advocate states that he has instructions to appear on behalf of the complainant. Registry to permit filing of his appearance on behalf of the complainant. He prays for time. At his request, stand over to 14.09.2016.
Interim protection granted by this Court earlier to continue till the next date of hearing.
(PARESH UPADHYAY, J.) M O Bhati/16 Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Sep 08 01:20:47 IST 2016