Gujarat High Court
Parmanand Natvarlal Bardolia vs State Of Gujarat & on 5 March, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
PARMANAND NATVARLAL BARDOLIA....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/9447/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE FIR/ORDER) NO. 9447 of 2012 ================================================================ PARMANAND NATVARLAL BARDOLIA....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR KV SHELAT, ADVOCATE for the Applicant(s) No. 1 MR MM TIRMIZI, ADVOCATE for the Applicant(s) No. 1 MR KJ PANCHAL, ADVOCATE for the Respondent(s) No. 2 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 05/03/2013 ORAL ORDER
As requested by learned counsel for the petitioner, time is granted because learned counsel for the petitioner wants to place on record an affidavit by the petitioner who is presently in custody.
S.O. to 11.03.2013.
(K.M.THAKER, J.) Amar Page 1 of 1