Gujarat High Court
State Of Gujarat vs Shyamal Sharma W/O Pradip Sharma on 2 March, 2016
Author: A.G.Uraizee
Bench: A.G.Uraizee
R/CR.RA/68/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
SUBORDINATE COURT) NO. 68 of 2015
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STATE OF GUJARAT....Applicant(s)
Versus
SHYAMAL SHARMA W/O PRADIP SHARMA....Respondent(s)
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Appearance:
Mr. N.J.Shah, Additional PUBLIC PROSECUTOR for the Applicant
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 02/03/2016
ORAL ORDER
Mr. N.J.Shah, learned Additional Public Prosecutor has produced letter dated 29.2.2016 of the Assistant Director, ACB, Field-I, Headquarters, Ahmedabad which is taken on record. It is requested by this letter that the notice of Rule of the present petition may be sent to the respondent at the address given in the cause title of the Revision Application as well as at the following address through The Under Secretary (Legal), Internal Security-II Division, Ministry of Home Affairs, Hall "B", 1st floor, NDCC Building-2, Jaysinh Road, New Delhi 110001.
Smt. Shymal Sharma, wife of Pradip Sharma, 355, Highland Street, Weston, M.A., Massachusetts, 02493-2624 Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Mar 04 02:23:41 IST 2016 R/CR.RA/68/2015 ORDER
2. The office is directed to issue fresh Rule to the respondent returnable on 15.6.2016 at the address given in the cause title of the petition as also at the address mentioned hereinabove.
(A.G.URAIZEE,J) VC DARJI Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Mar 04 02:23:41 IST 2016