Gujarat High Court
Tapas Mandal @ Tapas Govind Mandal vs State Of Gujarat on 30 July, 2021
Author: A. S. Supehia
Bench: A.S. Supehia
R/CR.MA/8195/2021 IA ORDER DATED: 30/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (MODIFICATION/DELETION OF
CONDITION) NO. 1 of 2021
In R/CRIMINAL MISC.APPLICATION NO. 8195 of 2021
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TAPAS MANDAL @ TAPAS GOVIND MANDAL Versus STATE OF GUJARAT ================================================================ Appearance:
MR HARNISH M PATEL for the PETITIONER(s) No. MR VIVEKBHAI C MODI for the PETITIONER(s) No. MR.DHARMESH DEVNANI, APP for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA Date : 30/07/2021 IA ORDER In view of the order passed today in Criminal Misc. Application No.12189 of 2021, the present application is disposed of.
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