Gujarat High Court
Parimal @ Ballu S/O Milindrao Laxmanrao ... vs State Of Gujarat on 9 January, 2017
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/35252/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 35252 of 2016
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PARIMAL @ BALLU S/O MILINDRAO LAXMANRAO JAGTAP....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR MM TIRMIZI, ADVOCATE for the Applicant(s) No. 1
MR MITESH AMIN, PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 09/01/2017
ORAL ORDER
Rule, returnable on 23.01.2017. Mr. Mitesh Amin, learned Public Prosecutor waives service of Rule on behalf of the respondent-State of Gujarat.
(A.J.DESAI, J.) Tausif Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jan 10 01:19:12 IST 2017