Gujarat High Court
Hemubha Hathubha Jadeja vs State Of Gujarat & on 28 July, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
R/CR.MA/11291/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR DIRECTION) NO. 11291 of 2014
In CRIMINAL APPEAL NO. 695 of 1988
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HEMUBHA HATHUBHA JADEJA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 28/07/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) The main appeal is already disposed of and therefore, no orders are passed on this application. The application is, accordingly, rejected. However, the State Government may pass appropriate orders u/s.433A of the Code of Criminal Procedure, if it so desires.
(K.S.JHAVERI, J.)
(A.G.URAIZEE,J)
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R/CR.MA/11291/2014 ORDER
Pravin
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