Gujarat High Court
Najumudin Abde-Ali Gangardiwala vs State Of Gujarat on 25 September, 2017
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.MA/23275/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (DIRECTION) NO. 23275 of 2017
In CRIMINAL MISC.APPLICATION NO. 19065 of 2016
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NAJUMUDIN ABDE-ALI GANGARDIWALA....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR VISHAL B MEHTA, ADVOCATE for the Applicant(s) No. 1
MR K L PANDYA, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 25/09/2017
ORAL ORDER
1. Learned Additional Public Prosecutor has submitted report regarding the steps taken by the Superintendent of Police, Dahod for verification exercise undertaken by the Dahod Police Station in pursuance to the order passed by this Court on 21.09.2017.
2. According to learned APP Mr. K.L. Pandya, the applicant is not available at his Dahod residence. As per the information received from his Clerk, the applicant has gone to Mandvi - Kutchchh to participate in Mohram function, and therefore, the required information of the applicant, could not be collected.
3. Since the applicant has gone to Mandvi - Kutchchh for the purpose of attending some religious ceremony and looking to the urgency canvassed before this Court, the Superintendent of Police, Dahod, shall contact the Superintendent of Police, Kutchchh, to contact the applicant at Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Sep 26 00:13:48 IST 2017 R/CR.MA/23275/2017 ORDER Mandvi for the purpose of collecting required information through his sub-ordinate. The applicant is available at Dargah Nurani, Vahora Dargah, Mandvi, Kutchchh between 10.00 a.m to 3 p.m and 6 p.m. to 9 p.m. and his mobile number is (M) 7435094046, but during the above mentioned period, according to the learned advocate for the applicant, he will remain busy with the religious ceremony and therefore, it is requested that the local Police may be asked to contact him prior to 10:00 a.m. or after 3:00 p.m. or after 9:00 p.m.
4. It is expected from the Superintendent of Police, Kutchchh that necessary cooperation will be extended to collect the required information by Dahod Police Station in pursuance to the order passed by this Court on 21.09.2017.
List again on 26.09.2017.
(P.P.BHATT, J.) NEHA Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Sep 26 00:13:48 IST 2017