Gujarat High Court
Parmanand Chandulal Patel vs State Of Gujarat & on 20 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
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PARMANAND CHANDULAL PATEL....Applicant
Versus
STATE OF GUJARAT & 1....Respondent
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Appearance:
MR PARESH M DARJI, ADVOCATE for the Applicant
MR RASHESH RINDANI, APP for the State
MR NIKHIL S VYAS, ADVOCATE for the Complainant
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 20/09/2016
ORAL ORDER
Mr.S.P.Kotia, learned advocate states that he has instructions to appear on behalf of the complainant in place of learned advocate Mr.Nikhil S. Vyas. He states that needful will be done.
List for further consideration on 27.09.2016. Interim protection granted by this Court earlier to continue till the next date of hearing.
(PARESH UPADHYAY, J.) M O Bhati/30 Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Sep 22 01:35:12 IST 2016