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Jayendrasinh @ Jaydipsinh Chhanubha Gohil vs. State Of Gujarat

CR.MA/4425/2022HC GujaratGSTCNR GJHC24012345202224 February 2022Bench: HONOURABLE MS. JUSTICE GITA GOPI1 pages

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Cause title — parties, addresses and appearances
R/CR.MA/4425/2022 ORDER DATED: 24/02/2022 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD R/CRIMINAL MISC.APPLICATION NO. 4425 of 2022 ========================================================== JAYENDRASINH @ JAYDIPSINH CHHANUBHA GOHIL Versus STATE OF GUJARAT ========================================================== Appearance: MR LAXMANSINH M ZALA(5787) for the Applicant(s) No. 1 MR. J.K.SHAH, APP for the Respondent(s) No. 1 ========================================================== CORAM: HONOURABLE MS. JUSTICE GITA GOPI Date : 24/02/2022

Heard Mr. Zala, learned advocate for the applicant. The jail remarks shows that the applicant was granted interim bail from 31.1.2022 to 14.2.2022 on the ground of paying all the GST.

Thus, the application does not inspire confidence and, therefore, stands rejected. (GITA GOPI,J) SAJ GEORGE

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