Gujarat High Court
Irfanuddin Ilmuddin Shaikh vs State Of Gujarat on 15 March, 2018
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/1690/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 1690 of 2018
==============================================================
IRFANUDDIN ILMUDDIN SHAIKH
Versus
STATE OF GUJARAT
==============================================================
Appearance:
MR S M VATSA(6000) for the PETITIONER(s) No. 1
MS KRINA CALLA, APP (2) for the RESPONDENT(s) No. 1
==============================================================
CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 15/03/2018
ORAL ORDER
At the request of learned APP, stand over to 21.03.2018.
In the meantime, the petitioner shall not be compelled to appear for voice spectrography test till then.
(A.J.DESAI, J) Lalji Page 1 of 1