Ajaysinh Ranjitsinh Gohil vs The State Of Gujaray
2021 Latest Caselaw 10222 Guj

     R/CR.MA/17652/2020                                    ORDER DATED: 31/07/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/CRIMINAL MISC.APPLICATION NO. 17652 of 2020

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                            AJAYSINH RANJITSINH GOHIL
                                      Versus
                              THE STATE OF GUJARAY
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Appearance:
MR BM MANGUKIYA(437) for the Applicant(s) No. 1
MS BELA A PRAJAPATI(1946) for the Applicant(s) No. 1
MR PRANAV TRIVEDI, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                   Date : 31/07/2021

                                    ORAL ORDER

Heard Mr. B.M. Mangukiya, learned advocate for the applicant and Mr. Pranav Trivedi, learned APP for the respondent - State at length.

As per the submissions of learned advocate Mr. Mangukiya, the prosecution witnesses has suffered conviction under Section 307 of Indian Penal Code and therefore he proposes to produce the softy copy of the judgment and accordingly prays for time.

Let the matter be listed on 05th August, 2021.

(GITA GOPI,J) A.M.A. SAIYED