Gujarat High Court
The State Of Gujarat vs Upendrabhai Jadav Bhai Ahir & Ors on 15 May, 2008
Author: J.R.Vora
Bench: J.R.Vora
CR.A/2297/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 2297 of 2006
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THE STATE OF GUJARAT
Versus
UPENDRABHAI JADAV BHAI AHIR & ORS
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Appearance :
MR M.R. MENGDEY APP for Appellant
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CORAM : HONOURABLE MR.JUSTICE J.R.VORA
and
HONOURABLE MR.JUSTICE M.R. SHAH
Date : 15/05/2008
ORAL ORDER :(Per : HONOURABLE MR.JUSTICE M.R. SHAH)
Heard Shri M.R. Mengdey, learned APP, for the appellant - State. Leave to Appeal granted. Appeal is Admitted. Bailable warrants be issued against the respondents in the sum of Rs. 5,000/.
(J. R. VORA, J.) (M. R. SHAH, J.) pnnair HC-NIC Page 1 of 1 Created On Wed Oct 28 01:06:44 IST 2015