Gujarat High Court
State Of Gujarat vs Govindbhai Nathubhai Boria & ... on 4 August, 2015
Author: Anant S. Dave
Bench: Anant S. Dave, S.H.Vora
R/CR.A/123/1997 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 123 of 1997
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STATE OF GUJARAT....Appellant(s)
Versus
GOVINDBHAI NATHUBHAI BORIA & 9....Opponent(s)/Respondent(s)
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Appearance:
MR UTPAL M PANCHAL, ADVOCATE for the Appellant(s) No. 1
MR HS SONI ADDL. PUBLIC PROSECUTOR for the Appellant(s) No. 1
NOTICE SERVED for the Opponent(s)/Respondent(s) No. 1 , 3 - 10
UNSERVED-EXPIRED (N) for the Opponent(s)/Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 04/08/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) On perusal of office note dated 1.8.20015 notice was duly served upon respondent No.1, 3 to 10 but was un- served upon respondent No.2 as expired and copy of the death certificate is also received. Thus, this appeal stands abated qua respondent No.2.
Inspite of service of notice to other respondents/original accused, no one appears on their behalf. During pendency of this appeal, no arrangement is made by respondents to even engage the advocate and therefore, with a direction to concerned Principal District Judge, Surat, to see that warrants issued are served within Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Aug 05 02:13:55 IST 2015 R/CR.A/123/1997 ORDER time and report is forwarded to this Court as early as possible, issue fresh bailable warrant against rest of the respondents in the sum of Rs.10,000/- each returnable on 16.9.2015.
(ANANT S.DAVE, J.) (S.H.VORA, J.) SMITA Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Aug 05 02:13:55 IST 2015