Gujarat High Court
State Of Gujarat vs Amit @ Rinku Kanjibhai Ravat And Another on 18 July, 2008
Author: Bhagwati Prasad
Bench: Bhagwati Prasad
CR.MA/3934/2008 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION No. 3934 of 2008
In
CRIMINAL APPEAL No. 1233 of 2008
With
CRIMINAL APPEAL No. 1233 of 2008
=========================================================
STATE OF GUJARAT
Versus
AMIT @ RINKU KANJIBHAI RAVAT AND ANOTHER
=========================================================
Appearance :
MS MITA PANCHAL, ADDL PUBLIC PROSECUTOR for the Applicant
None for the Respondents
=========================================================
CORAM : HONOURABLE MR.JUSTICE BHAGWATI PRASAD
and
HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 18/07/2008
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE BHAGWATI PRASAD) ORDER IN CRIMINAL MISC. APPLICATION Leave to appeal is granted.
ORDER IN CRIMINAL APPEAL Appeal admitted. Bailable warrants be issued to the accused in the sum of Rs.5,000/- each.
(BHAGWATI PRASAD, J.) (S.R.BRAHMBHATT, J.) omkar HC-NIC Page 1 of 1 Created On Fri Oct 30 01:48:12 IST 2015