Citation : 2021 Latest Caselaw 1715 Guj
Judgement Date : 4 February, 2021
R/CR.MA/532/2021 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 532 of 2021
==========================================================
KALPESHBHAI BABUBHAI PATEL
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR YASH K DAVE(10269) for the Applicant(s) No. 1,2
VISHAL K ANANDJIWALA(7798) for the Applicant(s) No. 1,2
MS CM SHAH, APP for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI
Date : 04/02/2021
ORAL ORDER
Learned APP Ms. Shah has drawn the attention of the Court from the jail remarks of both the applicants that around ten cases are pending against the applicant no. 1 Kalpeshbhai Babubhai Patel and fifteen cases of similar nature have been filed against the applicant no.2 Dhavalbhai Dineshbhai Purohit. Learned Advocate Mr.Anandjiwala appearing for the applicants seeks time to take instructions on these cases as also seeks time to produce the judgments on which he places reliance. Put up on 09.02.2021. He may file the judgments in the Office by 06.02.2021 and also provide copy of the same to the learned APP.
(BELA M. TRIVEDI, J) SINDHU NAIR
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!