Gujarat High Court
Bapalalsinh Dolatsinh Jadeja vs State Of Gujarat on 20 November, 2017
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/8892/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (POSSESSION OF MUDDAMAL) NO.
8892 of 2017
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BAPALALSINH DOLATSINH JADEJA....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR LAXMANSINH M ZALA, ADVOCATE for the Applicant(s) No. 1
PARIMALSINH J VAGHELA, ADVOCATE for the Applicant(s) No. 1
SWETA A DAVE, ADVOCATE for the Applicant(s) No. 1
MR. DEVNANI, ADDL. PUBLIC PROSECUTOR for the RESPONDENT(s) No.
1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 20/11/2017
ORAL ORDER
Let notice be issued to the respondent, returnable on 24.11.2017. Mr. Devnani, the learned APP, waives service of notice for and on behalf of the respondent-State.
Let the matter appear on top of the board.
(J.B.PARDIWALA, J.) Vahid Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Nov 20 23:34:36 IST 2017