Gujarat High Court
State Of Gujarat vs Jabbirsing Ratansing Indra on 24 January, 2013
Author: M.R. Shah
Bench: M.R. Shah
STATE OF GUJARAT....Appellant(s)V/SJABBIRSING RATANSING INDRA RAJPUT....Opponent(s)/Respondent(s) R/CR.A/108/1991 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL APPEAL NO. 108 of 1991 ============================================= STATE OF GUJARAT....Appellant(s) Versus JABBIRSING RATANSING INDRA RAJPUT....Opponent(s)/Respondent(s) ============================================= Appearance: MR LB DABHI, ADDL. PUBLIC PROSECUTOR for the Appellant(s) No. 1 NOTICE UNSERVED for the Opponent(s)/Respondent(s) No. 1 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE S.H.VORA Date : 24/01/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) It appears from the record that earlier the respondent - accused was served with a non-bailable warrant, however, he requested to give him the legal aid as he was not in a position to engage the lawyer. It appears that thereafter the respondent - accused was not provided with the legal aid. Thereafter by order dated 02.05.2012, this Court directed to issue fresh process upon the respondent and it is reported that the fresh process upon the respondent accused is not served as he is not traceable. Present Criminal Appeal is of the year 1991. Under the circumstances, considering the earlier request made by the accused, we appoint Shri Jigar Gadhvi, learned advocate to appear on behalf of the accused and to appear as amicus curiae.
Stand over to 31st January 2013.
(M.R.SHAH, J.) (S.H.VORA, J.) Ajay Page 1 of 1