Gujarat High Court
Patel Parmanand Ramanlal vs State Of Gujarat on 5 December, 2019
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A. P. Thaker
R/SCR.A/10367/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 10367 of 2019
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PATEL PARMANAND RAMANLAL
Versus
STATE OF GUJARAT
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Appearance:
MS KRISHNA U MISHRA(1083) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4,5
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE DR.JUSTICE A. P. THAKER
Date : 05/12/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) The averments in this petition, though indicates some apprehension on the part of the applicant. The accompanying documents in the form of marriage certificate and communication from the corpus clearly indicates that petitioner's apprehension are mere apprehension only without any foundation.
Learned counsel for the petitioner submitted that let the Court may issue notice and applicant is ready and willing to pay Rs.10,000/- towards costs and in case if the corpus comes to the court and say that she does not want to stay of parents, the amount of cost be handed over to corpus.
We are of the view that notice returnable on 12.12.2019. In the meantime and till the returnable date, the corpus 'Foram' be brought before this Court and in case if same is not possible, the concerned Page 1 of 2 Downloaded on : Fri Dec 06 01:10:40 IST 2019 R/SCR.A/10367/2019 ORDER respondent no. 2 shall file action taken report indicating the steps so far taken for bringing the corpus, through learned APP under his signature. Direct service through concerned police station is permitted.
The applicant shall deposit the amount of Rs.10,000/- before the Court on or before the returnable date.
(S.R.BRAHMBHATT, J) (A. P. THAKER, J) P.S. JOSHI Page 2 of 2 Downloaded on : Fri Dec 06 01:10:40 IST 2019