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Gujarat High Court

Musa Khan Jat vs State Of Gujarat on 26 September, 2017

Author: A.J.Desai

Bench: A.J.Desai

                      R/SCR.A/7190/2017                                              ORDER




                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                SPECIAL CRIMINAL APPLICATION (POSSESSION OF
                         MUDDAMAL) NO. 7190 of 2017

         =============================================
                                 MUSA KHAN JAT....Applicant(s)
                                           Versus
                               STATE OF GUJARAT....Respondent(s)
         =============================================
         Appearance:
         MR ASHISH M DAGLI, ADVOCATE for the Applicant(s) No. 1
         MR RAKESH PATEL, APP for the Respondent(s) No. 1
         =============================================

         CORAM: HONOURABLE MR.JUSTICE A.J.DESAI

                                          Date : 26/09/2017

                                           ORAL ORDER

Notice returnable on 02.11.2017. Learned APP waives service of notice on behalf of respondent - State.

Affidavit of service shall be filed before the next date of hearing.

Direct service is permitted.

(A.J.DESAI, J.) *Kazi...

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HC-NIC Page 1 of 1 Created On Mon Oct 02 05:39:21 IST 2017