Gujarat High Court
State Of Gujarat vs Shabbir Ali Ahmed Higlotwala & on 15 December, 2016
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/24278/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 24278 of
2016
In CRIMINAL APPEAL NO. 1333 of 2016
With
CRIMINAL APPEAL NO. 1333 of 2016
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STATE OF GUJARAT....Applicant(s)
Versus
SHABBIR ALI AHMED HIGLOTWALA & 1....Respondent(s)
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Appearance:
MS HB PUNANI, APP for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 15/12/2016
ORAL ORDER
Order in the Criminal Misc. Application:-
Rule. Taking into consideration the submissions made by learned APP for the applicant and on going through the material on record, it appears that the case requires consideration. Consequently, present application for leave to appeal is granted. Rule is made absolute accordingly.
Order in the Criminal Appeal:-
Heard Ms. H. B. Punani, learned APP for the appellant-State.
Admit. Issue bailable warrant in the sum of Rs.10,000/- each against the respondents.
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