Yogeshbhai @ Jagiro Popatbhai ... vs State Of Gujarat
2021 Latest Caselaw 15893 Guj

      R/CR.A/1373/2021                            IA ORDER DATED: 07/10/2021




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  CRIMINAL MISC.APPLICATION (REGULAR BAIL) NO. 1 of
                             2021
                               In
            R/CRIMINAL APPEAL NO. 1373 of 2021
==========================================

YOGESHBHAI @ JAGIRO POPATBHAI VEGAD Versus STATE OF GUJARAT ========================================== Appearance:

for the PETITIONER(s) No. TATVDEEP J JANI for the PETITIONER(s) No. MS. C.M.SHAH, APP for the RESPONDENT(s) No. ==========================================

CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

Date : 07/10/2021

IA ORDER

Learned APP is directed to ascertain whether any Appeal against the impugned judgment and order is filed by the State or not. Over and above the factum of criminal antecedent of the present appellant may also be ascertained.

S. O. to 21st October, 2021.

(UMESH A. TRIVEDI, J) Lalji Desai