Jay Girishchandra Bhatt vs State Of Gujarat
2021 Latest Caselaw 647 Guj

          R/SCR.A/222/2021                                   ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

   R/SPECIAL CRIMINAL APPLICATION NO. 222 of 2021

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                 JAY GIRISHCHANDRA BHATT
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR VIVEK V BHAMARE(6710) for the Applicant(s) No. 1
MR VN BHAMARE(1122) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MAITHILI MEHTA, APP (2) for the Respondent(s) No. 1
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CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                             Date : 18/01/2021

                               ORAL ORDER

Heard, the learned advocates for the parties through video conference.

Rule, returnable on 27th January 2021. Learned APP waives service for the respondent - State.

Registry to accept the relevant judgments/citations that may be supplied by the learned advocate for the petitioner and place on record.

[ Dr. Ashokkumar C. Joshi, J. ] hiren