Gujarat High Court
Vinubhai Haribhai Patel (Malavia) vs State Of Gujarat & on 23 January, 2012
Author: J.C.Upadhyaya
Bench: J.C.Upadhyaya
SCR.A/620/2010 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION No. 620 of 2010
With
CRIMINAL MISC.APPLICATION No. 780 of 2010
With
SPECIAL CRIMINAL APPLICATION No. 459 of 2010
=========================================================
VINUBHAI HARIBHAI PATEL (MALAVIA) - Applicant(s)
Versus
STATE OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance :
MR NM KAPADIA for Applicant(s) : 1,
PUBLIC PROSECUTOR for Respondent(s) : 1,
RULE SERVED BY DS for Respondent(s) : 2,
MR DHAVAL D VYAS for Respondent(s) : 2,
=========================================================
CORAM : HONOURABLE MR.JUSTICE J.C.UPADHYAYA
Date : 23/01/2012
ORAL ORDER
1. Vide order dated 07.03.2011, the office was directed to list all these matters for final hearing on a particular date.
2. In Special Criminal Application No.459 of 2010, vide order dated 05.04.2010, rule was ordered to be issued.
3. In the above view of the matter, the registry to verify the orders passed by this Court for an appropriate placement of these matters before appropriate Court.
(J.C.UPADHYAYA, J.) Girish