Gujarat High Court
Ganpatbhai Nenaji Mali vs State Of Gujarat on 10 November, 2016
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/27352/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 27352 of 2016
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GANPATBHAI NENAJI MALI....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR ANKIT Y BACHANI, ADVOCATE for the Applicant(s) No. 1
MS C.M.SHAH, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 10/11/2016
ORAL ORDER
Learned advocate for the applicant seeks permission to add the applicant as party respondent no.2.
Leave to amend for party respondent no.2 is granted. Necessary amendment be carried out to this effect in the cause title of the application forthwith.
Amendment should be carried out on or before 11.11.2016. After the amendment is carried out, issue fresh Rule to the newly added respondent no.2 returnable on 21.11.2016.
Direct service to the respondent no.2-applicant through concerned police station.
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