Gujarat High Court
State Of Gujarat & vs Rajnikant Maganbhai Raiyani on 7 October, 2009
Author: M.D.Shah
Bench: Md Shah, M.D.Shah
CR.RA/351/2009 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION No. 351 of 2009
With
CRIMINAL REVISION APPLICATION No. 352 of 2009
With
CRIMINAL REVISION APPLICATION No. 353 of 2009
With
CRIMINAL REVISION APPLICATION No. 354 of 2009
With
CRIMINAL REVISION APPLICATION No. 355 of 2009
With
CRIMINAL REVISION APPLICATION No. 356 of 2009
With
CRIMINAL REVISION APPLICATION No. 357 of 2009
With
CRIMINAL REVISION APPLICATION No. 358 of 2009
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STATE OF GUJARAT & 1 - Applicant(s)
Versus
RAJNIKANT MAGANBHAI RAIYANI - Respondent(s)
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Appearance :
PUBLIC PROSECUTOR for Applicant(s) : 1 - 2.
MR CHETAN K PANDYA for Respondent(s) : 1,
MR RB DAVDA for Respondent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE MD SHAH
Date : 07/10/2009
ORAL ORDER
It is submitted by learned advocate, Mr.Chetan Pandya for the respondent No.1 that bank guarantee was not revoked till appeal was finally decided by the Sessions Court and if bank guarantee has been revoked, then the respondent No.1 will furnish fresh bank guarantee.
Matters stand over to 9-11-2009.
(M.D.SHAH,J.) radhan HC-NIC Page 1 of 1 Created On Sat Jan 23 01:41:56 IST 2016