Gujarat High Court
Abbasbhai Pirubhai Fakir & 3 vs State Of Gujarat on 11 July, 2016
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.MA/16189/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 16189 of 2016
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ABBASBHAI PIRUBHAI FAKIR & 3....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR MAHENDRA K PATEL, ADVOCATE for the Applicant(s) No. 1 - 4
MR PARAG M KULKARNI, ADVOCATE for the Applicant(s) No. 1 - 4
MR JK SHAH, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 11/07/2016
ORAL ORDER
Rule returnable on 25.07.2016. Mr.J.K.Shah, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State of Gujarat.
(P.P.BHATT, J.) Ashish Tripathi Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jul 12 02:48:13 IST 2016