Gujarat High Court
Anilkumar Umashankar Upadhyay & 3 vs State Of Gujarat & on 5 October, 2015
Author: Akil Kureshi
Bench: Akil Kureshi
R/CR.MA/15044/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 15044 of 2011
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ANILKUMAR UMASHANKAR UPADHYAY & 3....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR. BHADRISH S RAJU, ADVOCATE for the Applicant(s) No. 1 - 4
MR HARDIK A DAVE, ADVOCATE for the Respondent(s) No. 2
MR HS SONI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 05/10/2015
ORAL ORDER
I am informed that despite stay from the Court, the investigation is completed and charge sheet was filed. Let learned APP file full charge sheet papers along with recorded statements of the witnesses within two weeks.
(AKIL KURESHI, J.) SHITOLE Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Oct 06 02:06:58 IST 2015