Gujarat High Court
Amrutbhai Mulabhai Vankar vs State Of Gujarat & 6 on 15 April, 2014
Author: Jayant Patel
Bench: Jayant Patel, Z.K.Saiyed
R/SCR.A/3242/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (HABEAS CORPUS) NO. 3242 of 2013
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AMRUTBHAI MULABHAI VANKAR....Applicant(s)
Versus
STATE OF GUJARAT & 6....Respondent(s)
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Appearance:
HCLS COMMITTEE, ADVOCATE for the Applicant(s) No. 1
MS G R VIJAYALAKSHMI, ADVOCATE for the Applicant(s) No. 1
NOTICE NOT RECD BACK for the Respondent(s) No. 2 - 3
NOTICE UNSERVED for the Respondent(s) No. 4 - 7
MR KL PANDYA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 15/04/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL) The report has been submitted and corpus is not traced. It is further submitted that uptill now, permission for interception of the phones is not granted. Learned APP for the respondentState is asked to call all the details including the mechanism for intercepting any phones or putting phones under observation.
S.O. to 29th April 2014.
(JAYANT PATEL, J.)
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R/SCR.A/3242/2013 ORDER
(Z.K.SAIYED, J.)
chandresh
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