Gujarat High Court
Maheshbhai Jivanbhai @ Zinabhai Jamod & vs State Of Gujarat on 21 October, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, G.B.Shah
R/CR.MA/20016/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR EXTENSION OF TIME) NO. 20016 of
2015
In CRIMINAL APPEAL NO. 1227 of 2010
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MAHESHBHAI JIVANBHAI @ ZINABHAI JAMOD & 1....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MS MEDHA N PANDYA, ADVOCATE for the Applicant(s) No. 1 - 2
MS CM SHAH ASST. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 21/10/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. Rule. Learned APP waives service of rule.
2. Heard learned counsel for both the sides. Considering the facts and circumstances of the case, the time period to surrender before the jail authority is extended up to 06th November, 2015. The application stands disposed of accordingly. Rule is made absolute to the aforesaid extent. Direct service permitted.
(K.S.JHAVERI, J.)
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R/CR.MA/20016/2015 ORDER
(G.B.SHAH, J.)
Pravin
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HC-NIC Page 2 of 2 Created On Thu Oct 22 02:52:45 IST 2015