Gujarat High Court
Neela J. Shah vs State Of Gujarat on 18 November, 1997
Equivalent citations: 1998CRILJ2228, (1998)2GLR720
Author: N.N. Mathur
Bench: N.N. Mathur
ORDER N.N. Mathur, J.
1. For the reasons to be recorded later on, this application is partly allowed with a view to enable the petitioner to approach the appropriate Court for anticipatory bail or regular bail in the State of Maharashtra. It is directed that the petitioner shall not be arrested for a period of 15 days from today i.e. upto 2nd December, 1997.
2. Rule made absolute to the aforesaid extent. Direct Service is permitted.