Dipak Chandrakantbhai Kapdiwala vs State Of Gujarat
2021 Latest Caselaw 4875 Guj

         R/CR.MA/18277/2020                                           ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CRIMINAL MISC.APPLICATION NO. 18277 of 2020
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             DIPAK CHANDRAKANTBHAI KAPDIWALA
                           Versus
                     STATE OF GUJARAT
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Appearance:
MR. RAJENDRA D JADHAV(10026) for the Applicant(s) No. 1
MANAN K PANERI(7959) for the Respondent(s) No. 2
MS. MOXA THAKKAR, APP, (2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                                  Date : 30/03/2021

                                   ORAL ORDER

On the query put by the Court, learned advocate Mr. Jadhav for the applicant has submitted that as per the instructions received from his counterpart with regard to the statements made in the judgment at the page 3 by the Court, most of the evidence was recorded by the Predecessor of the concerned Judge who has passed the order, and the further statement of the accused was recorded and the arguments were heard by the concerned Judge who has passed the impugned order.

Learned advocates for the parties seek time to study as to whether such a course is permissible under the law. Put up on 06.04.2021.

(BELA M. TRIVEDI, J) AMAR SINGH