Gujarat High Court
Ketanbhai Jivanbhai Mayavanshi vs State Of Gujarat on 30 April, 2019
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/8231/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 8231 of 2019
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KETANBHAI JIVANBHAI MAYAVANSHI
Versus
STATE OF GUJARAT
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Appearance:
MR SURESH G VAGHELA(2932) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS MD MEHTA, ADDL.PUBLIC PROSECUTOR(2) for the Respondent(s) No.
1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 30/04/2019
ORAL ORDER
1. This is an application seeking cancellation of non-bailable warrant issued against the present petitioner. The applicant is arrested in relation to the First Information Report being C.R.No.I- 72 of 2014 registered with Mahuva police station for the offences punishable under sections 302, 291 and 120B of the Indian Penal Code. The Sessions Court has already examined 23 witnesses, out of the total witnesses of
89. This Court had ordered day to day trial for about eight months. This Court has directed that in day to day trial, the petitioner has been granted the temporary bail and he had to surrender before the jail authority on 03.03.2019. According to him, on the issue of payment of residential house of Rs.7 lakhs, he could not manage the funds and, therefore, has not surrendered the non-bailable warrant issued against him on 12.04.2019. He is requesting for cancellation of non-bailable warrant.
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R/CR.MA/8231/2019 ORDER
2. Mr. Majmudar, learned advocate for the applicant, has been heard.
There is absolutely no question of this Court quashing the non-bailable warrant, the petitioner who was required to surrender before the jail authority on 03.03.2019, till date has not surrendered because of him the possibly the trial has hampered.
3. The petition stands dismissed with cost of Rs. 10,000/-.
(MS. SONIA GOKANI, J. ) SUDHIR Page 2 of 2 Downloaded on : Sun Jun 30 14:42:18 IST 2019