Gujarat High Court
Jatinbhai Chhitabhai Patel vs P.S.Gadhvi on 5 March, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
R/CR.MA/4877/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR DIRECTION) NO. 4877 of 2015
In CRIMINAL REFERENCE NO. 1 of 2014
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JATINBHAI CHHITABHAI PATEL....Applicant(s)
Versus
P.S.GADHVI....Respondent(s)
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Appearance:
MR. JARJEESKHAN, ADVOCATE for the Applicant(s) No. 1
SUO MOTU for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 05/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) In view of the averments made in the application and in view of the order passed in the main reference, application is allowed in terms of para 4 (A). Non-bailable warrant issued against the applicant is hereby cancelled.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) divya Page 1 of 1