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Mohammadwajid S/o Mohammadimtiyaz @ Chiko Shaikh v. State Of Gujarat

Mohammadwajid S/o Mohammadimtiyaz @ Chiko Shaikh v. State Of Gujarat

(High Court Of Gujarat At Ahmedabad)

R/SPECIAL CRIMINAL APPLICATION NO. 5327 of 2022 | 27-05-2022

1. Heard learned advocates appearing on behalf of the parties.

2. No case is made out to entertain present application, in view of the fact that recently, in the months of February-March, 2022, the applicant was granted temporary bail.

3. Hence, present application is hereby dismissed.

Advocate List

  • ARBAAZKHAN A PATHAN

  • MOHAMADZAID I SAIYED

  • MR HK PATEL

Bench
  • HON'BLE MR. JUSTICE HEMANT M. PRACHCHHAK
Eq Citations
  • LQ
  • LQ/GujHC/2022/7167
Head Note

Bail — Temporary bail — Grant of — Applicant granted temporary bail in February-March, 2022 — No case made out to entertain present application for permanent bail — Hence, present application dismissed