LAWS(GJH)-2020-6-445

VIKRAMSINH CHAMPAKSINH PARMAR Vs. STATE OF GUJARAT

Decided On June 01, 2020
Vikramsinh Champaksinh Parmar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This Court (Coram: Ms. Sonia Gokani, J. and Ms. Gita Gopi, J.) has passed the following order on 18.3.2020:-

(2.) Ms. Jirga Jhaveri, learned APP seeks time and has further submitted that the investigation is going on and the concerned Deputy Superintendent of Police has been asked to supervise the same. However, the Superintendent of Police, Mehsana is hereby directed to file his report and make all efforts to trace the Corpus and produce her before this Court through Video Conferencing through the local jurisdictional Court. Ms. Jhaveri, learned APP shall communicate this order to the Superintendent of Police, Mehsana. At the request of Ms. Jhaveri, learned APP, S.O. to 15.6.2020.