Krunalsinh Vikramsinh Jetavat Vs State Of Gujarat & Anr
.... the Scheduled Tribes (Prevention of Atrocities) Act. But looking to the above reasons along with prima facie case, nature and gravity of the accusation and severity of the punishment as well as absence of flight-risk character, behaviour, means and position of the accused as well as non-likelihoo ...
Gujarat High Court
Babjibhai Lahnubhai Patara Vs State Of Gujarat
.... t applicant at the time of commission offence, I am inclined to exercise the discretion in favour of the applicant. 7. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra v. Central Bureau of Investigation, reported in [2012 ...
Gujarat High Court
Mohmmad Abubakar Khan Sahud Khan Vs State Of Gujarat & Anr
.... ;15. Learned senior counsel Mr. Dholakia, appearing for the State of Gujarat further submitted that at present in the police station premises, number of vehicles are kept unattended and vehicles become junk day by day. It is his contention that appropriate directions should be given to the Magis ...
Gujarat High Court
Akil @ Toni Firozbhai Sida Vs State Of Gujarat
.... ecord that the present application is preferred after submission of the chargesheet and now the investigation is completed and the applicant is in jail since 13.10.2021. It is submitted that after the promulgation of the provision of the GUJCTOC, 5 offences have been registered against the appli ...
Gujarat High Court
Poojabhai Veerabhai Chavda Vs State Of Gujarat
.... to exercise the discretion in favour of the applicant. 7. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra v. Central Bureau of Investigation, reported in [2012]1 SCC 40 as well as in case of Satender Kumar Antil v. Cen ...
Gujarat High Court
Hussainsha @ Hakko Ahamadsha Shahmadar Vs State Of Gujarat
.... of such syndicate. It is, therefore, urged that the present application may not be entertained. 6. Learned advocates appearing on behalf of the respective parties do not press for further reasoned order. 7. I have perused the police papers as well as documents produced by the applicant ...
Gujarat High Court
Bunty @ Jitendrakumar Babulal Marwadi Vaishnav Vs State Of Gujarat
.... (1980) 2 SCC 665. This Court has also taken into consideration law laid down in the case of Sushila Agarwal v/s. State (NCT of Delhi [(2020) 5 SCC 1]. 7. In the result, the present petition is allowed by directing that in the event of applicant herein being arrested pursuant to FIR registere ...
Gujarat High Court
Vivek Sing @ Vivek Santosh Pandey Vs State Of Gujarat
.... (1980) 2 SCC 665. This Court has also taken into consideration law laid down in the case of Sushila Agarwal v/s. State (NCT of Delhi [(2020) 5 SCC 1]. 7. In the result, the present petition is allowed by directing that in the event of applicant herein being arrested pursuant to FIR registere ...
Gujarat High Court
State Of Gujarat & Anr Vs H.C. Mody
.... committed procedural lapse in the process of payment of compensation towards trees as per the award passed by the Special Land Acquisition Officer. Payment of compensation was made on the basis of a panchnama prepared by the Mamlatdar which recorded that the number of trees was 2,47,742 despite t ...
Gujarat High Court
Amod Anil Bhave Vs State Of Gujarat
.... d 5/9 / 2023 As the reports were not accepted by you an application for the sample retesting was filed was filed before Hon. Addl. Chief Judicial Magistrate Court, Sanand vide Criminal miscellaneous application no. 637/2023 In this regard sample were sent for the retesting at Pharmacopoeia Commi ...
Gujarat High Court
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