Gujarat High Court
Amrutbhai Shambhubhai Patel vs State Of Gujarat & 3 on 29 September, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/755/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 755 of 2014
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AMRUTBHAI SHAMBHUBHAI PATEL....Applicant(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR TATTVAM K PATEL, ADVOCATE for the Applicant(s) No. 1
MR KL PANDYA, ADD. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 29/09/2015
ORAL ORDER
Let Notice be issued to the respondents, returnable on 09.12.2015. Mr. Pandya, the learned APP waives service of notice for and on behalf of the respondent no.1. The respondent nos.2, 3 and 4 be served directly through the Investigating Officer of the concerned Police Station.
(J.B.PARDIWALA, J.) aruna Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Oct 01 01:40:50 IST 2015