Gujarat High Court
Dhirubhai Ramjibhai Parmar vs State Of Gujarat & 3 on 24 December, 2014
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.RA/217/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
SUBORDINATE COURT) NO. 217 of 2014
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DHIRUBHAI RAMJIBHAI PARMAR....Applicant(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR MRUGEN K PUROHIT, ADVOCATE for the Applicant(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 2 - 3
MR PARESH M DARJI, ADVOCATE for the Respondent(s) No. 4
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 24/12/2014
ORAL ORDER
The learned counsel while relying upon Rashida Kamaluddin Syed and another Vs. Shaikh Saheblal Mardan and another (2007 (3) SCC 548) and Balasaheb K. Thackeray and another Vs. Venkat alias Babru and another (2006(5) SCC 530), states that substituting the deceased-applicant, the heirs of deceased intend to prosecute the Revision Application. Time is prayed for making necessary applications.
S.O. to 06.01.2015.
(G.R.UDHWANI, J.)
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R/CR.RA/217/2014 ORDER
rakesh/
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