Gujarat High Court
Maheshbhai Ambalal Taviyad vs State Of Gujarat on 12 March, 2019
Author: Sonia Gokani
Bench: Sonia Gokani
R/SCR.A/6287/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 6287 of 2018
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MAHESHBHAI AMBALAL TAVIYAD
Versus
STATE OF GUJARAT & 1 other(s)
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Appearance:
MR. BHAVIK A RAMANI(6969) for the Applicant(s) No. 1
MR. DIVYANG A RAMANI(7180) for the Applicant(s) No. 1
for the Respondent(s) No. 2
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 12/03/2019
ORAL ORDER
1. The original complainant is ready and willing to undergo the tests to be conducted by the FSL. However, one Kalubhai Motibhai Vadi and Ranchhodbhai Vadi, who is suffering from paralysis, are not ready for the tests.
2. This Court, earlier, on 30.01.2019, after considering the progress in investigation, had permitted the necessary tests, which included the Brain Mapping Test. So far as one of the suspects, namely Shri. Nayankumar Shaileshbhai Damor, is concerned, his SDS test has not found favour with the prosecution.
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R/SCR.A/6287/2018 ORDER
3. So far as the Brain Mapping Test of this witness, namely Shri. Mahesh Ambalal Taviyad, who has shown willingness to undergo tests to be conducted by the FSL, as indicated earlier, let the tests be CARRIED OUT by the FSL of the said person. Since, he is hailing from Mahisagar District, if, he is required to stay put either at Ahmedabad or at Gandhinagar, necessary ARRANGEMENTS for his stay shall be made by the IO concerned.
4. After once the report is received, the matter shall be heard on 2ND APRIL, 2019.
(SONIA GOKANI, J) UMESH/-
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