Solanki Ranjitbhai Gamnabhai Vs State Of Gujarat
.... the time of commission of crime and also considered the punishment prescribed under the law. 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 c ...
Gujarat High Court
Rasubhai Kurabhai (Rasubhai Havlabhai @ Savlabhai) Damor Vs State Of Gujarat
.... , nature of allegations, gravity of accusation, availability of the Applicant Accused at the time of Trial etc. and the role attributed to the present Applicant accused, the present Application deserves to be allowed and accordingly stands allowed. This Court has also gone through the FIR and pol ...
Gujarat High Court
Ahemad Raza @ Ayan Jolly Yakin Taili Vs State Of Gujarat
.... 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 case and considering the nature of the allegations ...
Gujarat High Court
Bannaram @ Bhannaram Bhavarram Amuram Meghwal Vs State Of Gujarat
.... arned Magistrate. Considering the role attributed by the present applicant, 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 Inv ...
Gujarat High Court
Ramesh Gulaba Ram Kumar Vs State Of Gujarat
.... 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 to the person from whom the ...
Gujarat High Court
Asfak Asraf Mansuri Vs State Of Gujarat
.... ises, 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 seize ...
Gujarat High Court
Chena Ram Raghu Ram Vs State Of Gujarat
.... n 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 ...
Gujarat High Court
Ashokbhai Odhavjibhai Vahanka Vs State Of Gujarat
.... mises, 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 seiz ...
Gujarat High Court
Shanibhai Shantilal Kathevar Vs State Of Gujarat
.... ises, 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 seize ...
Gujarat High Court
Yogesh Devjibhai Parmar Vs State Of Gujarat
.... ll as documents produced by the applicant along with the memo of the application. It is found out from the record that the applicant is jail since 13.11.2023. The investigation is already completed and the present application is filed after submission of the charge-sheet. All the offences are ex ...
Gujarat High Court
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