Gujarat High Court
Shrenik Kirtilal Sheth vs State Of Gujarat on 1 September, 2020
Author: A. S. Supehia
Bench: A.S. Supehia
R/CR.MA/12294/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 12294 of 2020
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SHRENIK KIRTILAL SHETH
Versus
STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS. SHRUTI PATHAK, APP for the Opponent(s)/Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 01/09/2020
ORAL ORDER
The present application has been filed for the temporary bail through jail seeking 60 days on the ground of providing financial assistance to his family. The applicant-accused was arrested on 03.07.2018 for the offence under Sections 406 and 420 of the IPC.
Under the circumstances, no convincing reason is found to enlarge the applicant-accused on temporary bail. Hence, the present application is rejected.
Sd/-
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