Nitendrasingh Indrapalsingh Gor vs State Of Gujarat
2021 Latest Caselaw 17141 Guj

     R/CR.MA/19603/2021                             ORDER DATED: 29/10/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 19603 of 2021

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                     NITENDRASINGH INDRAPALSINGH GOR
                                  Versus
                            STATE OF GUJARAT
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Appearance:
SHIVANGI D VYAS(10117) for the Applicant(s) No. 1
MR HARDIK SONI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE B.N. KARIA

                              Date : 29/10/2021

                               ORAL ORDER

1. Rule returnable on 10.12.2021. Learned APP waives service of rule on behalf of respondent-State.

2. Learned advocate for the applicant requests to release the applicant on temporary bail. She relied on the judgment of the Hon'ble Supreme Court in Special Leave to Appeal (Crl.) No. 5191 of 2021 dated 07.10.2021.

3. Learned advocate for the applicant is permitted to file separate application praying for temporary bail.

(B.N. KARIA, J) SALIM/