Gujarat High Court
Hardik @ Modi Narendrabhai Shukal vs State Of Gujarat on 26 October, 2021
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
R/CR.MA/17975/2021 ORDER DATED: 26/10/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 17975 of 2021
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HARDIK @ MODI NARENDRABHAI SHUKAL
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MAITHILI MEHTA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 26/10/2021
ORAL ORDER
1. The present application is filed by the applicant through jail seeking his temporary release on the ground of extending financial assistance to his family.
2. Rule. Ms.Mehta, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.
3. The jail record of the applicant shows that he has been recently released on temporary bail in the month of September, 2021 and, therefore, this application is not entertained. The application is disposed of accordingly. Rule is discharged.
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