Gujarat High Court
Ruchita Sunilkumar Upadhyay vs State Of Gujarat on 26 February, 2019
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/3283/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 3283 of 2019
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RUCHITA SUNILKUMAR UPADHYAY
Versus
STATE OF GUJARAT
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Appearance:
MR RUTURAJ NANAVATI(5624) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS JIRGA JHAVERI, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 26/02/2019
ORAL ORDER
1. Let NOTICE be issued to the respondents, returnable on MARCH 08, 2019.
2. The formal service of notice is waived by the learned Additional Public Prosecutor for and on behalf of the respondentÂState.
3. In the meantime, the officer to follow the civil action for Manav Adhikar rendered in case of Rohit Maheshbhai Jodwani vs. State Of Gujarat, reported in (2018) 10 SCC 443.
(MS SONIA GOKANI, J) M.M.MIRZA Page 1 of 1