Gujarat High Court
Bhavuben Dineshbhai Makwana vs State Of Gujarat & on 18 March, 2013
Author: M.R. Shah
Bench: M.R. Shah
BHAVUBEN DINESHBHAI MAKWANA....Appellant(s)V/SSTATE OF GUJARAT R/CR.A/238/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL APPEAL NO. 238 of 2012 With CRIMINAL APPEAL NO. 608 of 2012 ============================================= BHAVUBEN DINESHBHAI MAKWANA....Appellant(s) Versus STATE OF GUJARAT & 9....Opponent(s)/Respondent(s) ============================================= Appearance: MR SUNIL C PATEL, ADVOCATE for the Appellant(s) No. 1 MS CM SHAH, ADDL. PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s) No. 1 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE S.H.VORA Date : 18/03/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Heard Shri Sunil Patel, learned advocate appearing on behalf of the appellant of Criminal Appeal No.238 of 2012 and Ms. C.M. Shah, learned APP appearing on behalf of the appellant of Criminal Appeal No.608 of 2012. Both the APPEALS are ADMITTED. Bailable Warrants be issued against the respondents herein original accused in the sum of Rs.10,000/- each so far as Criminal Appeal No.608 of 2012 is concerned.
(M.R.SHAH, J.) (S.H.VORA, J.) Ajay Page 1 of 1