Gujarat High Court
Lalubha Chanubha Jadeja vs The State Of Gujarat & Anr on 6 February, 2006
Author: J.R.Vora
Bench: J.R.Vora
CR.RA/576/2005 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION No. 576 of 2005
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LALUBHA CHANUBHA JADEJA
Versus
THE STATE OF GUJARAT & ANR
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Appearance :
MR HD CHUDASAMA for Applicant
MS DS PANDIT APP for Respondent No.1
None for Respondents No.2-5
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CORAM : HONOURABLE MR.JUSTICE J.R.VORA
Date : 06/02/2006
ORAL ORDER
1.Learned APP Ms.D.S.Pandit places on record the xerox copy of the instruction which she has received in respect of the fact that in the present matter, the State has decided not to file any appeal against the acquittal and has accepted the judgment and order of acquittal. The said xerox copy is taken on record.
2.Heard learned advocate for the applicant.
CR.RA/576/2005 2/2 ORDER
3.NOTICE returnable on 10th March, 2006. Learned APP Ms.D.S.Pandit waives service of notice on behalf of the respondent No.1 - State of Gujarat. The office is directed to call for Record & Proceedings from the trial court.
[J. R. VORA,J.] vijay