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Gujarat High Court

P.S.Gadhvi vs Jatinbhai Chhitabhai Patel on 15 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
============================================================
====
                    P.S.GADHVI....Applicant(s)
                            Versus
           JATINBHAI CHHITABHAI PATEL....Respondent(s)
================================================================
Appearance:
SUO MOTU for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
================================================================

        CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
               and
               HONOURABLE MR.JUSTICE A.G.URAIZEE

                          Date : 15/01/2015


                            ORAL ORDER

(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Report   is   received   from   the   Principal   District  Judge,   Baroda.   In   spite   of   several   attempts,  respondent   has   successfully   avoided   non­bailable  warrant.

In that view of the matter, this Court has no other  option except to issue bailable warrant on 22nd  January,  2015.  Direct service is permitted.





                                                 (K.S.JHAVERI, J.)




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         R/CRREF/1/2014                   ORDER




                                       (A.G.URAIZEE,J)
*asma




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