Irfan Abdul Majid Ghanchi ... vs State Of Gujarat
2021 Latest Caselaw 2333 Guj

             R/SCR.A/17/2021                                    ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CRIMINAL APPLICATION NO. 17 of 2021
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     IRFAN ABDUL MAJID GHANCHI KALANDAR @ IRFAN BHOBHO
            THROUGH HAJRA WD/O ABDULGANI PITTAL
                           Versus
                 STATE OF GUJARAT & 2 other(s)
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Appearance:
MR DIPAK H SINDHI(5710) for the Applicant(s) No. 1
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE DR. JUSTICE A. P. THAKER

                               Date : 12/02/2021

                                ORAL ORDER

Heard Mr. Dipak Sindhi, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent State through video­conferencing.

Mr. Sindhi, learned advocate submits that he will send a copy of the judgment on which he is relying upon and seeks time.

At his request, put up on 18.2.2021.

(DR. A. P. THAKER, J) SAJ GEORGE