Gujarat High Court
Alamkhan Umarkhan Jatmalek Jenjari Tal vs State Of Gujarat on 23 December, 2014
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/5243/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (DEFAULT BAIL) NO. 5243 of 2014
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ALAMKHAN UMARKHAN JATMALEK JENJARI TAL,DASHADA DIST,
SURENDRANAGAR, & 1....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
RIMA P PATEL, ADVOCATE for the Applicant(s) No. 1 - 2
MR HK PATEL, ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 23/12/2014
ORAL ORDER
At the request of learned Additional Public Prosecutor for the respondentState and learned advocate for the petitioners, S.O. to 6 th January, 2015.
(A.J.DESAI, J.) chandresh Page 1 of 1