Hiteshbhai Kishorbhai Vaghasiya vs State Of Gujarat
2021 Latest Caselaw 17470 Guj

      R/CR.MA/19806/2021                           ORDER DATED: 18/11/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 19806 of 2021

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                       HITESHBHAI KISHORBHAI VAGHASIYA
                                     Versus
                              STATE OF GUJARAT
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Appearance:
A R SHAH(7768) for the Applicant(s) No. 1
MR AMIT N KATHIRIYA(11930) for the Applicant(s) No. 1
MS. MONALI BHATT, APP for the Respondent(s) No. 1
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   CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                               Date : 18/11/2021

                                ORAL ORDER

1. Heard learned advocate Mr. A.R. Shah for the applicant and learned APP Ms. Monali Bhatt for the respondent - State.

2. Rule returnable on 29.11.2021. Learned APP Ms. Monali Bhatt waives service of notice of rule for the respondent - State.

3. Learned advocate Mr. A.R. Shah wants to submit relevant citations / judgments.

4. Registry to accept relevant citations/judgments from the learned advocate Mr. A.R. Shah and place on record.

(A. C. JOSHI,J) prk / 3