Mahendrabhai Hemantbhai Jariya vs State Of Gujarat
2021 Latest Caselaw 776 Guj

             R/CR.MA/619/2021                                       ORDER



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/CRIMINAL MISC.APPLICATION NO. 619 of 2021
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                       MAHENDRABHAI HEMANTBHAI JARIYA
                                   Versus
                             STATE OF GUJARAT
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Appearance:
NIYANT R BHIMANI(8000) for the Applicant(s) No. 1
for the Respondent(s) No. 2
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                  Date : 19/01/2021

                                      ORAL ORDER

Heard learned advocate Mr. Niyant R. Bhimani for the applicant and learned Additional Public Prosecutor Mr. Manan Mehta for the respondent­ State through video conference.

Learned advocate Mr. Bhimani submits that he wants to place on record certain documents alongwith the judgments delivered by this Court in similar set of facts.

The Registry may accept the documents produced by learned advocate Mr. Bhimani and place it on record.

Stand over to 11.02.2021.

(NIRZAR S. DESAI,J) Pradhyuman