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Gujarat High Court

State Of Gujarat vs Punamsing @ Rajesh @ Khanna S/O ... on 25 February, 2008

Author: M.R. Shah

Bench: J.R.Vora, M.R. Shah

         CR.A/653/2008                             1/1                                             ORDER


                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                               CRIMINAL APPEAL No. 653 of 2008


         =========================================================
                      STATE OF GUJARAT - Appellant(s)
                                   Versus
            PUNAMSING @ RAJESH @ KHANNA S/O SHALIGRAM@KAYALIRAM
                          RAJPUT & 1 - Opponent(s)
         =========================================================
         Appearance :
         MR AJ DESAI, APP for Appellant(s) : 1,
         None for Opponent(s) : 1 - 2.
         =========================================================
                     CORAM : HONOURABLE MR.JUSTICE J.R.VORA

                                 and

                                 HONOURABLE MR.JUSTICE M.R. SHAH



                                       Date : 25/02/2008


         ORAL ORDER

(Per : HONOURABLE MR.JUSTICE M.R. SHAH) Heard Mr.A.J.Desai, learned A.P.P. appearing for the appellant-State of Gujarat.

Appeal is Admitted. Bailable warrants be issued against the respondents in the sum of Rs.5,000/- each.

( J.R. VORA, J. ) ( M.R. SHAH, J. ) syed/ HC-NIC Page 1 of 1 Created On Wed Oct 14 02:02:04 IST 2015