Gujarat High Court
Vaghela Dilipbhai Gulabsang vs State Of Gujarat on 16 October, 2019
Author: B.N. Karia
Bench: B.N. Karia
R/CR.A/1952/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 1952 of 2019
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VAGHELA DILIPBHAI GULABSANG
Versus
STATE OF GUJARAT
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Appearance:
MR RAJESH R DEWAL(1024) for the Appellant(s) No. 1,2,3
MR JK SHAH, APP for the Opponent(s)/Respondent(s) No. 1
RULE SERVED THRU CONCERNED POLICE STN for the
Opponent(s)/Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE B.N. KARIA
Date : 16/10/2019
ORAL ORDER
When the matter is taken up for hearing, respondent no.2, who identifies herself as Minaben Sumersing Meena is remained present and submits that she is complainant in the offence. She further seeks time to engage learned advocate for defending this matter.
On her request, this matter is adjourned to 21st October 2019.
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