Dineshbhai Dityabhai Dungrabhil Vs State Of Gujarat
.... as been arraigned as an accused on the basis of suspicion; c) That the present offence is a Magistrate Triable Offence; d) That the applicant-accused does not have any past antecedents; 7. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in ...
Gujarat High Court
Dilipbhai Kishansinh Rajput Vs State Of Gujarat
.... r: "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 ...
Gujarat High Court
Parmar Kanubhai Ratnabha Vs State Of Gujarat
.... ses, 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 Magistrates who are dealing with such questions to hand over such vehicles to its owner or to the person from whom the said vehicles are seized ...
Gujarat High Court
Jitendra Singh Ramdulare Singh Thakur Vs State Of Gujarat
.... ubmitted 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 Magistrates who are dealing with such questions to hand over such vehicles to its owner or t ...
Gujarat High Court
Paresh Natubhai Halpati Vs State Of Gujarat
.... ses, 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 Magistrates who are dealing with such questions to hand over such vehicles to its owner or to the person from whom the said vehicles are seized ...
Gujarat High Court
Majirana Pappubhai Nagjibhai Vs State Of Gujarat
.... upra), which read as under: "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 ...
Gujarat High Court
Chaganbhai Keriyabhai Rathva Vs State Of Gujarat
.... (Supra), which read as under: "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 appropria ...
Gujarat High Court
Vaibhavbhai Dipakbhai Rathod Vs State Of Gujarat
.... en completed and charge-sheet has also been filed; b) That the applicant-accused is in jail since 19.06.2021; c) That the applicant-accused has not been named in the FIR and has been implicated in the presence offence on the basis of suspicion; d) That the entire case of the pros ...
Gujarat High Court
Jonathan Hiralal Levy Vs Hiralal Kasanabhai Khristi
.... de impugned order dated 27.10.2023. 4.3 While rejecting the application Exh.162, the learned trial Court has observed that earlier, the petitioner has filed similar application Exh.98 which was rejected vide order dated 13.11.2019, against which, the petitioner has filed a petition being Sp ...
Gujarat High Court
Patel Vaibhaveekumari Rohitbhai Vs State Of Gujarat
.... (Supra), which read as under: "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 appropria ...
Gujarat High Court
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