Bharat Jehthbhai Fosi vs State Of Gujarat
2021 Latest Caselaw 13919 Guj

    R/CR.MA/14363/2021                              ORDER DATED: 13/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 14363 of 2021

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                          BHARAT JEHTHBHAI FOSI
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MS.DILBUR CONTRACTOR(6388) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 2
MS KRINA P CALLA, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA

                               Date : 13/09/2021

                                ORAL ORDER

Heard learned Advocate for the applicants. From a bare perusal of the First Information Report, it transpires that the complaint has been lodged after two years and the dispute is pertaining to a land dispute amongst the family members.

Considering the above, NOTICE returnable on 17th JANUARY, 2022. Learned Additional Public Prosecutor waives service of notice on behalf of the respondent - State.

The investigating Officer shall follow the judgment in the case of Joginder Kumar vs. State of Uttar Pradesh reported in 1994 4 SCC 260.

Sd/-

(ILESH J. VORA,J) CAROLINE