Gujarat High Court
Apurva Navnitlal Thakersy vs State Of Gujarat & on 26 April, 2013
Author: R.D.Kothari
Bench: R.D.Kothari
APURVA NAVNITLAL THAKERSYV/SSTATE OF GUJARAT R/CR.MA/3352/2008 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION NO. 3352 of 2008 ================================================================ APURVA NAVNITLAL THAKERSY & 2....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR DEVANG NANAVATI, ADVOCATE for the Applicant(s) No. 1 - 3 MS AMEE YAJNIK, ADVOCATE for the Respondent(s) No. 2 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI Date : 26/04/2013 ORAL ORDER
Learned Senior Advocate Mr. S.I.Nanavati has drawn attention of the Court to page 7 of the petition and submitted that the learned J.M.F.C. Ahmedabad (Rural), after receiving private complaint had passed necessary order without recording verification etc. of the complainant.
In view of the above submission, Registry is directed to call for R & P of the case so as to reach this Court on or before 2.5.2013. S.O to 3.5.2013.
(R.D.KOTHARI, J.) Patel Page 1 of 1