LAWS(GJH)-2013-7-174

KALABHAI RAJABHAI PATEL Vs. STATE OF GUJARAT

Decided On July 16, 2013
Kalabhai Rajabhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) HEARD Mr. Mehul Rathod, learned advocate for the applicant, Mr.Siddharth H. Dave, learned advocate for the complainant and Mr. L.B.Dabhi, learned APP for the respondentState. Mr.Siddharth H. Dave, learned advocate for the complainant does not invite reasoned order.

(2.) RULE . Mr. L.B.Dabhi, learned APP waives service of notice of Rule on behalf of respondentState and Mr.Siddharth H. Dave, learned advocate waives service of notice of Rule on behalf of the complainant.

(3.) THE learned APP opposes the grant of bail looking to the nature and gravity of offences.