Gujarat High Court
Nitinbhai Parshotambhai Patel vs State Of Gujarat & Another on 14 October, 2016
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
R/CR.MA/26618/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION
(FOR CONDONATION OF DELAY)
NO. 26618 of 2016
In
CRIMINAL MISC.APPLICATION NO. 23808 of 2016
In
SPECIAL CRIMINAL APPLICATION NO. 1387 of 2012
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NITINBHAI PARSHOTAMBHAI PATEL ....Applicant
Versus
STATE OF GUJARAT & ANOTHER ....Respondents
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Appearance:
MR DEVANG VYAS, ADVOCATE for
MR ANUJ H DAVE, ADVOCATE for the Applicant
MS MONALI BHATT, APP for the Respondent-State
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 14/10/2016
ORAL ORDER
Notice returnable on 14.11.2016. Learned Additional Public Prosecutor waives service of notice on behalf of respondent-State.
Direct service is permitted for respondent No.2. It would be open to serve the respondent by Registered Post.
(PARESH UPADHYAY, J.)
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R/CR.MA/26618/2016 ORDER
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