Gujarat High Court
Dhirubhai Gokalbhai Patel (Suhagiya) & vs State Of Gujarat on 14 July, 2017
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/17041/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO. 17041 of
2017
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DHIRUBHAI GOKALBHAI PATEL (SUHAGIYA) & 1....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR. BHAUMIK DHOLARIYA, ADVOCATE for the Applicant(s) No. 1 - 2
MR HK PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 14/07/2017
ORAL ORDER
Learned advocate for the applicants placed on record additional affidavit which contains transcript of recording of conversation between the complainant and the applicants.
The affidavit is taken on record.
The matter is now kept on 21/07/2017 to enable the prosecution to examine the CD and transcripts which is now taken as part of investigation. In the meantime, the applicants cannot be arrested in connection with CR No.I-147 of 2017.
Direct service is permitted.
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