Shabirbhai Ramzanbhai Ajmeri Through Ajmeri Firozabanu Sabirbhai Vs State Of Gujarat
.... considering the grounds urged in this application, the application is allowed. The applicant is ordered to be released on parole for a period of 01 week from the date of his actual release, on the applicant executing a personal bond of Rs.15,000=00 (Rupees Fifteen Thousand) to the satisfaction ...
Gujarat High Court
Sunil @ Lalo Kishorbhai Chandubhai Patni Thro Kailashben Kishorbhai Patni Vs State Of Gujarat
.... sts that the father of the applicant is suffering from a last stage of cancer. 3. Considering the facts of the case and taking into consideration the grounds urged in the application, the applicant-convict is ordered to be released on temporary bail for a period of 10 (TEN) days from the da ...
Gujarat High Court
Bhautik Vasudevbhai Pandya Thro Pravinaben Vasudevbhai Pandya Vs State Of Gujarat
.... ents made in this application including jail report. It is found out from the jail report that till date, the applicants have not availed any leave, however, considering the grounds mentioned and the averments made in the application, the present application deserves to be allowed. 4. There ...
Gujarat High Court
Yatin Ramesh Jain Vs State Of Gujarat
.... iracy in connivance with other accused and, thereafter, obtained goods from the complainant and did not make the payment of outstanding dues and fled away. It is submitted that after the registration of the FIR, the applicant remained absconding and, thereafter, arrested by the police and, hence, ...
Gujarat High Court
Ramnivas Arjunlal Gurjar (Doai) Vs State Of Gujarat
.... 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. 7. In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the FIR, without discuss ...
Gujarat High Court
Mangilal Rugnathram Bisnoi (Dhaka) Vs State Of Gujarat
.... ported 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. 7. In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the FIR, without discussing ...
Gujarat High Court
Ramlal Nanji Kasraji Patel Vs State Of Gujarat
.... ra 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. 7. In the facts and circumstances of the case and considering the nature of the allegations made against th ...
Gujarat High Court
Nizammiya Akbarmiya Saiyed Vs State Of Gujarat
.... h he has already been acquitted by the learned trial court. Considering the above stated factual aspects, this is a fit case wherein discretionary power of this Court is not required to be exercised in favour of the applicant-accused. 4. I have heard the learned advocates appearing on behal ...
Gujarat High Court
Bharatbhai @ Munno Dadubhai Palia (Gadhavi) Vs State Of Gujarat
.... present applicant. Considering the role attributed by the present applicant at the time of commission offence, I am inclined to exercise the discretion in favour of the applicant. 6. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of San ...
Gujarat High Court
Mahendra @ Mendo Jivanbhai Makwana (Koli) Vs State Of Gujarat
.... ustody since 19.02.2023; 6. 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. 7. In the facts and circumstances of the case and considering the nature of ...
Gujarat High Court
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