BHAVESH @ LALLO CHANDRAKANT PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) By the impugned judgment, the High Court confirmed the order passed by the Judicial Magistrate First Class, Vadodra permitting police remand of the Appellant herein for a period of four days for his interrogation in C.R. NO. III-328 of 2019, registered with Padra Police Station, Vadodara.

(3.) The records reveal that the Sessions Court had granted anticipatory bail to the Appellant on 12.07.2019. One of the terms in the bail order reads as follows: