Gujarat High Court
The State Of Gujarat vs Malade Rama Dalit & ... on 6 February, 2018
Author: Abhilasha Kumari
Bench: Abhilasha Kumari, Biren Vaishnav
R/CR.A/2187/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 2187 of 2006
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THE STATE OF GUJARAT....Appellant(s)
Versus
MALADE RAMA DALIT & 5....Opponent(s)/Respondent(s)
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Appearance:
MS. MAITHILI D MEHTA, ADDITIONAL PUBLIC PROSECUTOR for the
Appellant(s) No. 1
HCLS COMMITTEE, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 - 6
MR KAIVAN K PATEL, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 -
6
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 06/02/2018
ORAL ORDER
(PER : HONOURABLE SMT. JUSTICE ABHILASHA KUMARI) None appears for the respondentsoriginal accused even on the second call. List on 26th February,2018.
(SMT. ABHILASHA KUMARI, J.) (BIREN VAISHNAV, J.) Bimal Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Feb 06 23:09:42 IST 2018