Aniruddh Bhupatbhai Nakum & Anr Vs State Of Gujarat & Anr
.... considering the well famous parameters for grant or refusal of bail i.e. balancing personal liberty and investigational power of police; freedom of individual vis-a-vis security of State; and balance between individual liberty and interest of society etc., alongwith nature of accusation, nature ...
Gujarat High Court
Niruben @ Nayna Jaykumar Pujara & Ors Vs State Of Gujarat & Anr
.... hazy, more so when the evidence has not been collected and produced before the Court and the issues involved, whether factual or legal, are of magnitude and cannot be seen in their true perspective without sufficient material. Of course, no hard-and-fast rule can be laid down in regard to cases ...
Gujarat High Court
Sotaj Harisinh Yadav & Anr Vs State Of Gujarat
.... d in (2022)10 SCC 51. 8. In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the FIR, without discussing the evidence in detail, prima facie, this Court is of the opinion that this is a fit case to exercise the discretion an ...
Gujarat High Court
Dashrath @ Dashiyo Mahendrasinh Rathod Vs State Of Gujarat
.... . 8. In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the FIR, without discussing the evidence in detail, prima facie, this Court is of the opinion that this is a fit case to exercise the discretion and enlarge the applic ...
Gujarat High Court
Dhavalbhai Vadilal Patel Vs State Of Gujarat
.... egations made against the applicant in the FIR, without discussing the evidence in detail, prima facie, this Court is of the opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail. 9. Hence, the present application is allowed and the applicant is ...
Gujarat High Court
Bhimgiri Mangalgiri Goswami (Gusai) & Ors Vs State Of Gujarat & Anr
.... iew to harass the applicants. In such circumstances, he would urge that, prima-facie, no offence is made out qua the applicants and thus, by exercising inherent powers, this Court, in order to prevent the misuse of the process, may quash the questioned FIR. 6. On the other hand Mr. Khanna, ...
Gujarat High Court
Mahipalsinh Jitendrasinh Ker Vs State Of Gujarat
.... as and when presence of the applicant is required. 6. Having heard the learned counsel for the parties and perusing the record of the case and taking into consideration the facts of the case, nature of allegations, role attributed to the accused, without discussing the evidence in detail, a ...
Gujarat High Court
Mathurbhai Arshibhai & Anr Vs State Of Gujarat & Ors
.... be preferred for the other side cannot claim to have vested right in injustice being done because of a nondeliberate delay. 5. There is no presumption that delay is occasioned deliberately, or on account of culpable negligence, or on account of mala fides. A litigant does not stand to ben ...
Gujarat High Court
Aatu Natha Ghela Vs State Of Gujarat & Ors
.... ves to be preferred for the other side cannot claim to have vested right in injustice being done because of a nondeliberate delay. 5. There is no presumption that delay is occasioned deliberately, or on account of culpable negligence, or on account of mala fides. A litigant does not stand t ...
Gujarat High Court
Rahabhai Hamirbhai Vs State Of Gujarat & Ors
.... ondeliberate delay. 5. There is no presumption that delay is occasioned deliberately, or on account of culpable negligence, or on account of mala fides. A litigant does not stand to benefit by resorting to delay. In fact he runs a serious risk. 6. It must be grasped that judiciary is r ...
Gujarat High Court
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