Gujarat High Court
Shri Jivdaya Mandal Rapar Panjrapole vs State Of Gujarat & on 20 September, 2013
Author: A.J.Desai
Bench: A.J.Desai
SHRI JIVDAYA MANDAL RAPAR PANJRAPOLE....Applicant(s)V/SSTATE OF GUJARAT R/SCR.A/2882/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 2882 of 2013 ================================================================ SHRI JIVDAYA MANDAL RAPAR PANJRAPOLE....Applicant Versus STATE OF GUJARAT & 1....Respondents ================================================================ Appearance: MR VIRAT G POPAT, ADVOCATE for the Applicant. MR RC KODEKAR, ADDL.PUBLIC PROSECUTOR for the Respondent No.1 ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 20/09/2013 ORAL ORDER
I have heard Mr.Virat Popat, learned advocate appearing on behalf of the applicant and perused the Certificate dated 14/07/2013 and 12/08/2013 issued by the concerned Officer as per Transport of Animals Rules. If live stock has not been handed over to respondent No.2, the same shall not be handed over till next date of hearing.
Notice returnable on 26/09/2013.
Mr.R.C.Kodekar, learned Additional Public Prosecutor waives service of Notice on behalf of respondent No.1.
Direct service is permitted qua respondent No.2.
[A.J.DESAI,J.] *dipti Page 1 of 1