Priyanka D/O Saidbhai Gandeviya vs State Of Gujarat
2024 Latest Caselaw 1332 Guj

Gujarat High Court

Priyanka D/O Saidbhai Gandeviya vs State Of Gujarat on 14 February, 2024

                                                                                   NEUTRAL CITATION




     R/CR.MA/724/2021                               ORDER DATED: 14/02/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO.
                         724 of 2021

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                        PRIYANKA D/O SAIDBHAI GANDEVIYA
                                     Versus
                               STATE OF GUJARAT
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Appearance:
JAYDEEP H SINDHI(9585) for the Applicant(s) No. 1
MR ADIL R MIRZA(2488) for the Respondent(s) No. 2
MS ASMITA PATEL, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                Date : 14/02/2024

                                 ORAL ORDER

Report forwarded by learned Additional Sessions Judge, Valsad is taken on record. It indicates that the matter is at the stage of final arguments on behest of accused. Learned advocate Mr.Mirza for the accused would submit that by now arguments is also completed and matter is kept for judgment.

In view of above, nothing remains to be done in the matter. The petition stands disposed of.

(J. C. DOSHI,J) SATISH