Gujarat High Court
Ashifa Usman Gani Vahora & vs State Of Gujarat & on 8 September, 2016
Author: S.G.Shah
Bench: S.G.Shah
R/CR.RA/570/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (FOR MAINTENANCE) NO. 570 of
2016
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ASHIFA USMAN GANI VAHORA & 1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR IMTIYAJ M KURESHI, ADVOCATE for the Applicant(s) No. 1 - 2
MR KP RAVAL, ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
RULE UNSERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 08/09/2016
ORAL ORDER
Fresh Rule returnable on 20.10.2016. Direct Service is permitted. To be served through the local police. The serving officer shall follow the provisions of Section 65 of the Code of Criminal Procedure to confirm the service upon unserved respondent.
(S.G.SHAH, J.) drashti Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Sep 09 02:19:16 IST 2016