Durgesh Bherulal Palival vs State Of Gujarat
2021 Latest Caselaw 275 Guj

Citation : 2021 Latest Caselaw 275 Guj
Judgement Date : 8 January, 2021

Gujarat High Court

Durgesh Bherulal Palival vs State Of Gujarat on 8 January, 2021

Bench: B.N. Karia

           R/CR.MA/3522/2019                                     ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 3522 of 2019

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                          DURGESH BHERULAL PALIVAL
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR DHARMESH R PATEL(5592) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
MR. MANAN MEHTA, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE B.N. KARIA

                               Date : 08/01/2021

                                ORAL ORDER

As there is a question of validity of the judgment and order dated 19.04.2018 passed by learned Judicial Magistrate First Class, Surat under Section 497 and 376 of the Indian Penal Code, let this matter be placed for final hearing.

Rule returnable on 22.01.2021. Learned APP waives service of notice of rule for and on behalf of respondent-State.

Proceedings of the learned Trial Court shall be suspended till the next date of hearing.

Direct service is permitted to the respondent No.2.

(B.N. KARIA, J) SUYASH