Jigneshbhai Navalbhai Nayka vs State Of Gujarat
2021 Latest Caselaw 2637 Guj

         R/CR.MA/899/2021                                    ORDER



       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CRIMINAL MISC.APPLICATION NO. 899 of 2021
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                      JIGNESHBHAI NAVALBHAI NAYKA
                                 Versus
                           STATE OF GUJARAT
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Appearance:
GANESHKUMAR C TRIVEDI(9615) for the Applicant(s) No. 1
MR. RAJENDRA D JADHAV(10026) for the Applicant(s) No. 1
MS. NISHA THAKORE, APP (2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE DR. JUSTICE A. P. THAKER

                            Date : 18/02/2021

                             ORAL ORDER

Heard Mr. Rajendra Jadhav, learned advocate for the applicant and Ms. Nisha Thakore, learned APP for the respondent State through video­conferencing.

Mr. Jadhav, learned advocate for the applicant has submission medical report of the applicant and judgment on which he is relying upon and the same are taken on record.

After making some submissions, learned advocate for the applicant seeks time to take necessary instruction from his client.

In view of the same, put up on 26.2.2021.

(DR. A. P. THAKER, J) SAJ GEORGE