Jyotikumar @ Jyotindra Ramdhani Rajbhar Vs State Of Gujarat
.... rted in [2012]1 SCC 40 as well as in case of Satender Kumar Antil v. Central Bureau of Investigation & Anr. reported in (2022)10 SCC 51. 8. In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the FIR, without discussing t ...
Gujarat High Court
Rohitbhai Rasiklal Sheth Vs State Of Gujarat
.... swings ranging from depressive lows to manic highs. Some of the symptoms of bipolar disorder are as follows: ➢ Feeling sad, hopeless or irritable most of the time ➢ Lack of energy ➢ Difficulty in concentrating and remembering things ➢ Loss of ...
Gujarat High Court
Arbaz Aabedismail @ Aabidbhai Bloach (Makrani) Vs State Of Gujarat
.... d out from the record that the present application is preferred after submission of the charge-sheet and now the investigation is completed and the applicant is in jail since 30.05.2023. I have also considered the offences upon which reliance is placed by the prosecuting agency for invocation of ...
Gujarat High Court
Minaxiben Babulal Solanki Vs Bank Of Baroda
.... “3. On 2.7.1999 the appellant commission published an advertisement inviting applications for filling up various categories of posts including four posts of Women Child and Welfare Officers by direct recruitment from candidates belonging to Scheduled Tribes. The application form given out to t ...
Gujarat High Court
Artiston Apparels Pvt Ltd. & Ors Vs Tamilnad Mercantile Bank Ltd
.... fees may be prescribed for filing an appeal by the borrower or by the person other than the borrower:] [Provided further that no appeal shall be entertained unless the borrower has deposited with the Appellate Tribunal fifty per cent. of the amount of debt due from him, as claimed by the secured ...
Gujarat High Court
Shivdulari Omprakash Singh & Anr Vs State Of Gujarat & Anr
.... IPC are missing so far as present petitioners are concerned. (III)It is true that charge-sheet is filed and petitioners are shown in column No.2 as absconders, however, in the peculiar facts and circumstances of the case, when petitioner No.2 is pregnant lady and she was protected by this C ...
Gujarat High Court
Chandubhai Ramsangbhai Solanki & Anr Vs State Of Gujarat
.... ate for the petitioner would submit that the petitioner is permanent resident of Ahmedabad and he is having movable and immovable properties in Ahmedabad and therefore, there is no flight risk. 7. Having heard the learned counsel for the parties and perusing the record of the case and taki ...
Gujarat High Court
Manish Ambalal Padmani Vs State Of Gujarat
.... tributed to the accused, without discussing the evidence in detail, at this stage, I am inclined to exercise discretion in favour of the petitioner. I have considered the following aspects. (i) Civil suit is pending between the parties since 2015. Complainant failed to get interim relief in ...
Gujarat High Court
Bhavesh @ Bhuro @ Bhurbhai Karsanbhai Bharwad @ Bhalodiya Vs State Of Gujarat
.... 2) is absconding and not cooperating with the investigation. The specious reason of change in circumstances cannot be invoked for successive anticipatory bail applications, once it is rejected by a speaking order and that too by the same Judge.” 6. Full Bench of Rajasthan High Court in the ...
Gujarat High Court
Mahendra Ramanlal Gandhi Vs State Of Gujarat & Ors
.... me to be lodged with Cyber Crime Police Station. 6. In the aforesaid set of circumstances, it appears that the entire transaction was held online, the complainant was not aware about the whereabouts and further identity of Ms. Alina. The investigating agency got the bank statement from ICIC ...
Gujarat High Court
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