Gujarat High Court
Samir Anwarbhai Kandiya (Kadia) vs State Of Gujarat on 5 October, 2020
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/14306/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 14306 of 2020
==========================================================
SAMIR ANWARBHAI KANDIYA (KADIA)
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR ASHISH M DAGLI(2203) for the Applicant(s) No. 1
MR RC KODEKAR, APP (2) for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR. JUSTICE R.P.DHOLARIA
Date : 05/10/2020
ORAL ORDER
Rule returnable on 2.11.2020. Learned APP waives service of notice of rule on behalf of the respondent State.
In the meantime, investigating agency shall be at liberty to file the chargesheet.
(R.P.DHOLARIA, J) cmk/PATHAN Page 1 of 1 Downloaded on : Mon Oct 05 21:50:06 IST 2020