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Gujarat High Court

Neelamben Jigneshbhai Patel vs State Of Gujarat & 6 on 13 April, 2015

Author: Ravi R.Tripathi

Bench: Ravi R.Tripathi, R.D.Kothari

        R/SCR.A/2282/2015                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

SPECIAL CRIMINAL APPLICATION (HABEAS CORPUS) NO. 2282 of 2015

================================================================
            NEELAMBEN JIGNESHBHAI PATEL....Applicant(s)
                            Versus
              STATE OF GUJARAT & 6....Respondent(s)
================================================================
Appearance:
MRS VD NANAVATI, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
================================================================

        CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
               and
               HONOURABLE MR.JUSTICE R.D.KOTHARI

                               Date : 13/04/2015


                                ORAL ORDER

(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) The matter was mentioned in the morning for urgent circulation. Permission was granted. Papers are received from the Registry.

2. Learned Advocate Mr.Mohit Pathak states that learned Advocate Mr.Unwala has instructions to appear for respondent No.4-Jignesh Vinodchandra Patel.

3. Learned APP Mr.Patel was asked to see that if respondent Nos.4, 5, 6 and 7 could remain present before the Court along with Aryan, son of the petitioner and respondent No.4.

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R/SCR.A/2282/2015 ORDER

4. Mr.M.U.Masi, Police Inspector, Satellite Police Station is present before the Court. PSI Ms.C.B.Jadeja has brought respondent No.5-Sushilaben Vinodchandra Patel. The matter is heard in Chamber.

5. The presence of respondent No.4-Jignesh Vinodchandra Patel and respondent Nos.6 and 7 will be warranted. Both the Police Officers are conveyed to inform respondent Nos.4, 6 and 7 to remain present before the Court on Wednesday, 15.04.2015.

6. Respondent No.5-Sushilaben Vinodchandra Patel normally resides in U.S. with her elder daughter. At present, she is in India. She has also suffered paralysis stroke. Looking to her health condition, for the present, her presence is not required. She may not remain present before the Court on 15.04.2015

7. Both the Police Officers are conveyed to inform respondent Nos.4, 6 and 7 to remain present along with son Aryan before the Court on Wednesday, 15.04.2015.

S.O. to 15.04.2015.





                                                          (RAVI R.TRIPATHI, J.)




                                                          (R.D.KOTHARI, J.)


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           R/SCR.A/2282/2015                 ORDER


SHITOLE




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