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Hardik Bharatbhai Patel v. State of Gujarat & Ors. - (High Court of Gujarat) (01 Oct 2015)

Hardik Patel’s application against sedition order dismissed

Criminal

The Gujarat High Court turned down Hardik Patel’s application to recall a previous order by which the judge had called for an investigation to determine if Patel had committed a cognizable offence. It noted that no mandamus had been issued that the Applicant would be charged, let alone arrested.

Relevant : Lalita Kumari v. Govt. of U.P. and others MANU/SC/1166/2013

Tags : HARDIK PATEL   SEDITION   ACCUSED   MANDAMUS   COGNIZABLE  

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