Kantilal Nathulal Kalal vs State Of Gujarat
2021 Latest Caselaw 1912 Guj

            R/CR.MA/1447/2021                                      ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL MISC.APPLICATION NO. 1447 of 2021
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                                KANTILAL NATHULAL KALAL
                                          Versus
                                   STATE OF GUJARAT
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Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 2
MR.L.B.DABHI, APP, (2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                                    Date : 09/02/2021
                                     ORAL ORDER

Considering the fact that the trial is virtually concluded and it is at the stage of pronouncement of judgment and hence, present application at this stage is not considered. Therefore, the same is hereby rejected.

(A.Y. KOGJE, J) SIDDHARTH