Hardik Bharatbhai Patel vs State Of Gujarat
2021 Latest Caselaw 6037 Guj

     R/SCR.A/2060/2020                              ORDER DATED: 15/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 2060 of 2020

                                With
         CRIMINAL MISC.APPLICATION (FOR STAY) NO. 1 of 2021
          In R/SPECIAL CRIMINAL APPLICATION NO. 2060 of 2020
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                          HARDIK BHARATBHAI PATEL
                                   Versus
                             STATE OF GUJARAT
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Appearance:
RAFIK LOKHANDWALA(5590) for the Applicant(s) No. 1
MS C M SHAH, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 15/06/2021

                                ORAL ORDER

1. Perused the Office Note dated 07.04.2021. It is mentioned in the said Office Note that in the order dated 17.03.2021, in first two paragraphs of the judgment, inadvertently, the matter number being 'Misc. Civil Application No.1 of 2021' has been mentioned. The same should be read as 'Criminal Misc. Application No.1 of 2021.' Office to carry out the said correction in the order dated 17.03.2021 passed in Criminal Misc. Application No.1 of 2021.

2. By order dated 17.03.2021, this Court directed the learned advocate for the petitioner to deposit an amount of Rs.2000/­ towards cost before the Gujarat High Court Legal Services Committee within a period of ten days and receipt of the same be submitted before the registry of this Court.

3. Heard Mr. Anand Yagnik, the learned advocate appearing with

R/SCR.A/2060/2020 ORDER DATED: 15/06/2021

Mr. Rafik Lokhandwala, the learned advocate for the petitioner and Ms. C.M. Shah, the learned APP appearing for the respondent­State.

4. At the outset, Mr. Anand Yagnik, the learned advocate appearing for the petitioner requests to extend the time for depositing the amount of cost of Rs.2000/­ before the Gujarat High Court Legal Services Committee.

5. At the request of Mr. Yagnik, the learned advocate appearing for the petitioner, time to deposit an amount of cost of Rs.2000/­ before the Gujarat High Court Legal Services Committee is hereby extended for a period of one week from today and receipt of the same be also submitted to the registry of this Court.

6. Registry is directed to provide copy of this order to Mr. Anand Yagnik, the learned advocate appearing for the petitioner and Mr. Mitesh Amin, the learned Public Prosecutor appearing for the respondent­State as well as Ms. Chetna Shah, the learned APP.

7. Office Note stands disposed of accordingly.

(VAIBHAVI D. NANAVATI,J)

NEHA