Gujarat High Court
State Of Gujarat vs Tajiya Sursing Mohaniya & ... on 27 October, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, G.B.Shah
R/CR.A/1945/2008 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 1945 of 2008
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STATE OF GUJARAT....Appellant(s)
Versus
TAJIYA SURSING MOHANIYA & 8....Opponent(s)/Respondent(s)
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Appearance:
PUBLIC PROSECUTOR for the Appellant(s) No. 1
DELETED for the Opponent(s)/Respondent(s) No. 4 , 7
RULE SERVED for the Opponent(s)/Respondent(s) No. 6
RULE UNSERVED for the Opponent(s)/Respondent(s) No. 1 - 3 , 5 , 8 - 9
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 27/10/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Bailable warrant in the sum of Rs.10,000/- (Rupees Ten Thousand Only) be issued against the respondent Nos. 1, 2, 3, 5, 8 and 9, making it returnable on 17th December, 2015.
In the meantime office to call for R & P and paper book from the concerned trial Court.
An advocate from the panel of High Court Legal Aid Service Authority may be assigned to represent the respondent No.6-accused.
(K.S.JHAVERI, J.)
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R/CR.A/1945/2008 ORDER
(G.B.SHAH, J.)
pawan
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HC-NIC Page 2 of 2 Created On Wed Oct 28 01:43:42 IST 2015