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Gujarat High Court

State Of Gujarat vs Anwar @ Anu Ishabhai Admani Jate Malek & 1 ... on 26 June, 2008

Author: M.R. Shah

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

         CR.A/175/2008                           1/1                                               ORDER


                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             CRIMINAL APPEAL No. 175 of 2008


         =========================================================
                       STATE OF GUJARAT - Appellant(s)
                                    Versus
          ANWAR @ ANU ISHABHAI ADMANI JATE MALEK & 1 - Opponent(s)
         =========================================================
         Appearance :
         MS.H.B.PUNANI, ADDL. PUBLIC PROSECUTOR 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 : 26/06/2008


                                         ORAL ORDER

(Per : HONOURABLE MR.JUSTICE M.R. SHAH)

1. Heard Ms.H.B.Punani, learned APP appearing on behalf of the State.

2. Appeal admitted. Bailable warrant be issued against the respondents each in the sum of Rs.5000/- (Rupees Five Thousand only).

[J.R.Vora,J.] [M.R.Shah,J.] sompura HC-NIC Page 1 of 1 Created On Wed Oct 14 01:58:14 IST 2015