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Gujarat High Court

State Of Gujarat vs Rajkumar @ Babalu Ramsaroj Kanojiya & 3 on 10 February, 2017

Bench: S.R.Brahmbhatt, A.J. Shastri

                     R/CR.MA/1432/2017                                              ORDER




                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 1432 of 
                                    2017
                                     In
                       CRIMINAL APPEAL NO.  61 of 2017

         ======================================
                       STATE OF GUJARAT....Applicant
                                 Versus
          RAJKUMAR @ BABALU RAMSAROJ KANOJIYA  &  3....Respondents
         ======================================
         Appearance:
         MS. HANSA B. PUNANI, APP for the Applicant
         ======================================

             CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
                    and
                    HONOURABLE MR.JUSTICE A.J. SHASTRI
          
                                         Date : 10/02/2017
          
                                           ORAL ORDER

(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT)     Looking to the averments made in this application, the leave  to appeal is granted.  The present application is disposed of.

(S.R.BRAHMBHATT, J.)  (A.J. SHASTRI, J.)  Rathod...

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HC-NIC Page 1 of 1 Created On Sat Feb 11 02:59:28 IST 2017