LAWS(GJH)-2019-1-331

PRAKASH MANILAL NAYAK Vs. STATE OF GUJARAT

Decided On January 22, 2019
Prakash Manilal Nayak Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This Court on 04.12.2018 passed following order :

(2.) The communication has been sent by the Police Sub-Inspector, Gandevi Police Station with the reasons seeking 15 days time.

(3.) Learned advocate Mr.Popat appearing for the petitioner has been heard.