Gujarat High Court
P.S.Gadhvi vs Jatinbhai Chhitabhai Patel on 6 January, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
R/CRREF/1/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REFERENCE NO. 1 of 2014
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P.S.GADHVI....Applicant(s)
Versus
JATINBHAI CHHITABHAI PATEL....Respondent(s)
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Appearance:
SUO MOTU for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 06/01/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Mr. Rakesh Patel, learned AGP though not appearing but on the request of the court inquired from the concerned authority and states that Mr. Jatinbhai Chhitabhia Patel is not allowing the police to serve bailable warrant and report in this regard is submitted to the Sessions Court. S.O. to 15.01.2015.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) pawan Page 1 of 1