Ravikumar Vejabhai Vala Vs State Of Gujarat
.... 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 to the person from whom the said vehicles are s ...
Gujarat High Court
Raju Laxman Ninoma Vs State Of Gujarat
.... ), 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 dire ...
Gujarat High Court
Dhruvkumar Kalpeshbhai Sagar Vs State Of Gujarat
.... e has procured and provided details of certain friends and relatives to the main accused for opening the account. It is submitted that the co-accused who have misused the said documents have already been enlarged on anticipatory bail by the Coordinate Bench of this Court. Thus, considering the a ...
Gujarat High Court
Hiteshbhai Amarshibhai Lalukiya Vs State Of Gujarat
.... 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. Central Bureau of Investigation & Anr. reported in (2022)10 SCC 51. 8. In the facts and circumstances of the cas ...
Gujarat High Court
Savitaben Dalpatbhai Patel Vs State Of Gujarat
.... to the applicant-accused, this is a fit case wherein discretionary power of this Court is not required to be exercised in favour of the applicant-accused. 5. The learned advocates appearing on behalf of the respective parties do not press for further reasoned order. 6. I have heard th ...
Gujarat High Court
Naina Mohan Ram Vs State Of Gujarat
.... r 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 Magistrates who are dealing with such questions to hand over such vehicles to its owner ...
Gujarat High Court
Sindhal Raju Dayabhai Vs State Of Gujarat
.... urther 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 Magistrates who are dealing with such questions to hand over such vehicles to its o ...
Gujarat High Court
Vishal Shankarbhai Thakor Vs State Of Gujarat
.... 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 Magistrates who are dealing with such questions to hand over such vehicles to its owner or ...
Gujarat High Court
Keval Pravinbhai Khambhayata Vs State Of Gujarat
.... plicant. It is further submitted that applicant shall also file an undertaking to the aforesaid effect before the concerned trial Court within a period of one week from the date of his release. Thus, considering the aforesaid factual aspects, I am inclined to consider this application. 7. ...
Gujarat High Court
Virsingbhai Singabhai Vasava Vs State Of Gujarat
.... statute. Therefore considering the above factual aspects, the present application deserves to be allowed. 8. 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 ...
Gujarat High Court
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