Haiderkhan Mehbubkhan Babi Thro ... vs State Of Gujarat
2021 Latest Caselaw 4966 Guj

     R/SCR.A/2417/2021                                                  ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/SPECIAL CRIMINAL APPLICATION NO.                2417 of 2021

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HAIDERKHAN MEHBUBKHAN BABI THRO NASIMBANU HAIDERKHAN BABI
                         Versus
                   STATE OF GUJARAT
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Appearance:
MR NIKHILESH J SHAH(3007) for the Applicant(s) No. 1
 for the Respondent(s) No. 2,3
MR RC KODEKAR, APP (2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE DR. JUSTICE A. P. THAKER

                           Date : 31/03 / 2 0 2 1

                              ORAL ORDER

Heard Mr.N.J.Shah, learned advocate for the applicant and Mr.R.C.Kodekar, learned APP for the respondent-State through video conferencing.

In view of earlier order dated 5.3.2021, it is submitted by learned APP that no application for extension of leave after 2.2.2021 has been filed by the convict. When attention of learned advocate for the applicant is drawn to the judgment of coordinate Bench of this Court dated 10.11.2017 in Criminal Misc. Application No.16444 of 2012 and allied matters, he seeks time.

Put up on 16.4.2021.

(DR. A. P. THAKER, J) R.S. MALEK