Gujarat High Court
Raju Shanabhai Solanki vs State Of ... on 16 November, 2016
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
R/CR.A/392/1995 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 392 of 1995
With
CRIMINAL REVISION APPLICATION NO. 96 of 1995
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RAJU SHANABHAI SOLANKI....Appellant(s)
Versus
STATE OF GUJRAT....Opponent(s)/Respondent(s)
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Appearance:
MR DP JOSHI, ADVOCATE for the Appellant(s) No. 1
MR RAKESH PATEL, APP for the Opponent(s)/Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 16/11/2016
ORAL ORDER
The appeal was filed in the year 1995. Thereafter as original papers could not be found, it was reconstructed. Even till today none is appearing for appellant since long. It shows that appellant has no interest in the result of the appeal. Hence it is dismissed for want of prosecution.
In view of above, the Criminal Revision Application also stands dismissed.
(Z.K.SAIYED, J.) KKS Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Nov 17 00:08:42 IST 2016