Gujarat High Court
Rajendrakumar Surpalbhai Patel Thro' ... vs State Of Gujarat & on 8 February, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
R/CR.MA/3116/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 3116 of
2016
In CRIMINAL APPEAL NO. 1387 of 2011
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RAJENDRAKUMAR SURPALBHAI PATEL THRO' MAHESHKUMAR
SURPALBHAI PATEL....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
HCLS COMMITTEE, ADVOCATE for the Applicant(s) No. 1
MR. HARDIK C THAKKAR, ADVOCATE for the Applicant(s) No. 1
MR. HARDIK SONI, ADDITINAL, PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 08/02/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Hardik Thakkar, learned advocate, for the applicant.
Issue rule returnable on 10.2.2016. Mr. Hardik Soni, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondents.
The learned Additional Public Prosecutor shall call Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Feb 10 01:48:03 IST 2016 R/CR.MA/3116/2016 ORDER for a report from the concerned police station ascertaining from the concerned doctor namely Dr. K.R. Damor of Janani Hospital as to why the applicant's wife who is only 36 years old is required to undergo hysterectomy at this age.
(HARSHA DEVANI, J.) (G.R.UDHWANI, J.) (pkn) Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Feb 10 01:48:03 IST 2016