Gujarat High Court
Maheshbhai Ambalal Taviyad vs State Of Gujarat on 15 February, 2019
Author: Sonia Gokani
Bench: Sonia Gokani
R/SCR.A/6287/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 6287 of 2018
==========================================================
MAHESHBHAI AMBALAL TAVIYAD
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR. BHAVIK A RAMANI(6969) for the PETITIONER(s) No. 1
MR. DIVYANG A RAMANI(7180) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2
MS JIRGA JHAVERI, APP for the RESPONDENT(s) No. 1
==========================================================
CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 15/02/2019
ORAL ORDER
Both the witnesses, whose serum truth is to be done, are ready. Learned advocate for the petitioner submits that the complainant does not require to be examined by FSL. Let the same be coordinated and let them be taken to FSL by the police vehicle. Ranchhodbhai Vadi, who is suffering from paralysis, will not be examined unless medically opined. Rest of the aspects, as directed earlier, shall be investigated and the report shall be submitted to this Court on or before the next date.
S.O. to 27.02.2019. To be listed in first 30 matters.
(SONIA GOKANI, J) rakesh/ Page 1 of 1