Shravanbhai Baldevbhai Thakor Vs State Of Gujarat & Anr
.... settled between the parties and the cheque amount is paid to the complainant. Learned advocate Mr.Kabra submits that in view of the above settlement, this petition is required to be allowed and judgment and order of conviction is required to be quashed and set aside. 3. On the other hand, ...
Gujarat High Court
Rajeshbhai Bachubhai Varsani Vs State Of Gujarat & Anr
.... cably settled between the parties and the cheque amount is paid to the complainant. Learned advocate Mr.Kabra submits that in view of the above settlement, this petition is required to be allowed and judgment and order of conviction is required to be quashed and set aside. 3. On the other h ...
Gujarat High Court
Thakor Dashrathji Vaghuji & Ors Vs State Of Gujarat
.... on regular bail in connection with FIR being C.R.NO.11217019240275 of 2024 registered with A Division Police Station, Patan City on executing a personal bond of Rs.10,000/-(Rupees Ten Thousand only) each with one surety of the like amount to the satisfaction of the trial Court and subject to the ...
Gujarat High Court
Ajit @ Pakodi Sureshbhai Chaudhari Vs State Of Gujarat
.... d to be released on regular bail in connection with FIR being C.R.NO.11191045240245 of 2024 registered with Sola High Court Police Station, District Ahmedabad on executing a personal bond of Rs.10,000/- (Rupees Ten Thousand only) with one surety of the like amount to the satisfaction of the tria ...
Gujarat High Court
Virambhai Maganbhai Rabari Vs State Of Gujarat
.... t application is allowed. The applicant is ordered to be released on regular bail in connection with FIR being Part A C.R.NO. 11191008230418 of 2023 registered with Chandkheda Police Station, Ahmedabad on executing a personal bond of Rs.10,000/- (Rupees Ten Thousand only) with one surety of the ...
Gujarat High Court
Shaileshbhai Bipinbhai Talpada & Anr Vs State Of Gujarat
.... he opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail. 9. Hence, the present application is allowed. The applicant is ordered to be released on regular bail in connection with FIR being C.R.NO. 11204045240095 of 2024 registered with Nadiad R ...
Gujarat High Court
Kalpesh Omprakash Mewada & Anr Vs State Of Gujarat
.... eleased on regular bail in connection with FIR being C.R.NO.11209020230016 of 2023 registered with Idar Police Station, District Sabarkantha on executing a personal bond of Rs.10,000/- (Rupees Ten Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject ...
Gujarat High Court
Manjibhai Nathabhai Makwana Vs State Of Gujarat & Ors
.... ence of about seventeen years and four months. The applicant-convict was lastly released in the month of December, 2023 on parole leave and August, 2023 on furlough leave where he had surrendered in time. His jail record is found to be good. 4. Considering the above all facts of the case, t ...
Gujarat High Court
Bharat Jagdishbhai Prasad Vs State Of Gujarat & Ors
.... and has been sentenced for life imprisonment along with fine of Rs. 18,000/-. He has undergone sentence of about four years and four months. The applicant-convict has surrendered in time when he was released in the month of February, 2024 on temporary bail. His jail record is found to be good. ...
Gujarat High Court
Aasifbhai Basirbhai Shaikh & Ors Vs State Of Gujarat
.... lication is allowed. The applicants are ordered to be released on regular bail in connection with FIR being C.R.NO.11821030240606 of 2024 registered with Zalod Police Station, District Dahod. on executing a personal bond of Rs.10,000/-(Rupees Ten Thousand only) each with one surety each of the l ...
Gujarat High Court
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