Gujarat High Court
Narendra Gumanbhai Modi vs State Of Gujarat on 5 August, 2022
Author: A. C. Joshi
Bench: Ashokkumar C. Joshi
R/CR.MA/14501/2022 ORDER DATED: 05/08/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 14501 of 2022
In R/CRIMINAL MISC.APPLICATION NO. 14500 of 2022
With
R/CRIMINAL APPEAL NO. 1568 of 2022
With
R/CRIMINAL MISC.APPLICATION NO. 14500 of 2022
In
CRIMINAL APPEAL NO. 1568 of 2022
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NARENDRA GUMANBHAI MODI
Versus
STATE OF GUJARAT
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Appearance:
MR DHRUV K DAVE(6928) for the Applicant(s) No. 1
for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 05/08/2022
ORAL ORDER
1. Heard learned advocate Mr. Dhruv Dave for the applicant and learned APP Ms. Jirga Jhaveri for the respondent - State.
2. Having considered the arguments advanced by the learned advocates for the respective parties and perusing the averments made in the application, this Court is of the opinion that the delay is required to be condoned and accordingly the delay is condoned.
3. The Criminal Misc. Application No. 14501 of 2022 is allowed and disposed of accordingly.
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4. The main matter along with Criminal Misc. Application be listed on 22.09.2022.
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