Gujarat High Court
State Of Gujarat vs Kamlesh @ Sagar Kantibhai Solanki & 2 on 20 February, 2017
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.J. Shastri
R/CR.MA/2782/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 2782 of
2017
In
CRIMINAL APPEAL NO. 131 of 2017
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STATE OF GUJARAT....Applicant
Versus
KAMLESH @ SAGAR KANTIBHAI SOLANKI & 2....Respondents
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Appearance:
MS HANSA PUNANI APP for the Applicant
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 20/02/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Looking to averments made in application, the leave is granted. Criminal Misc. Application is allowed.
(S.R.BRAHMBHATT, J.) (A.J. SHASTRI, J.) pallav Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Feb 21 00:22:10 IST 2017