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Gujarat High Court

State Of Gujarat vs Rohit Ramdas Yadav on 19 March, 2018

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

         R/CR.MA/5870/2018                                ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 5870 of 2018

==========================================================
                              STATE OF GUJARAT
                                    Versus
                             ROHIT RAMDAS YADAV
==========================================================
Appearance:
MS MOXA THAKKAR, APP (2) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1
==========================================================

 CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA

                               Date : 19/03/2018

                                ORAL ORDER

Let notice be issued to the respondent, returnable on 27th March 2018. Direct service is permitted.

On the returnable date, notify the matter on top of the board. The Investigating Officer to remain present with the papers of the investigation.

(J.B.PARDIWALA, J.) /MOINUDDIN Page 1 of 1