Gujarat High Court
Valid Hanifbhai Pathan vs State Of Gujarat on 26 June, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/5619/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 5619 of 2019
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VALID HANIFBHAI PATHAN
Versus
STATE OF GUJARAT
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Appearance:
A R KADRI(7330) for the Applicant(s) No. 1,2
VASIMRAJA A KURESHI(8609) for the Applicant(s) No. 1,2
for the Respondent(s) No. 2
MR PRANAV TRIVEDI, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 26/06/2019
ORAL ORDER
Notice returnable on 1.10.2019. Learned APP waives service of notice for the respondent - State. Meanwhile, no coercive steps shall be taken against the applicants. However, the investigation shall go on in accordance with law.
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