STATE OF GUJARAT Vs. NAGARSING FATESING NUT

JUDGEMENT

(1.) The present appeal is notified at serial number 21 "for orders". The remark column contains the following remark:

(2.) On perusal of papers, it is noticed that the appeal was admitted by Division Bench of this Court (Coram: D.C.Gheewala & J.P.Desai, JJ. as they were then) by order dated 20th January, 1988. The order reads as under:

(3.) It is painful that in the matter of 1987, bailable warrant issued by this Court on 20th January 1988 has remained un-executed. In this regard, it will be appropriate to refer to an order passed by Division Bench of this Court (Coram: A.M.Kapadia, as he then was and B.N. Mehta, JJ) dated 31st January, 2011. "....A perusal of the record of the case, it is seen on behalf of the appellant, Mahendrasinh H.Puwar, Police Sub-Inspector, Jalalpore Police Station, District- Navsari has filed an Affidavit, wherein it is stated that, the respondents are not residing permanently anywhere as they are regularly moving from one place to another for earning bread and they are not easily traceable, so for further inquiry, minimum two months period is required, which may be granted...."