Gujarat High Court
State Of Gujarat vs Kanak Sinh Ganpat Sinh Parmar & ... on 11 April, 2016
Author: K.S.Jhaveri
Bench: Ks Jhaveri, Biren Vaishnav
R/CR.A/213/2001 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 213 of 2001
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STATE OF GUJARAT....Appellant(s)
Versus
KANAK SINH GANPAT SINH PARMAR & 1....Opponent(s)/Respondent(s)
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Appearance:
MS CM SHAH, ADDITIONAL PUBLIC PROSECUTOR for the Appellant(s) No.
1
ABATED for the Opponent(s)/Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 11/04/2016
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Issue fresh BAILABLE WARRANT in the sum of Rs.10,000/= (Rupees Ten Thousand Only) upon the respondent/s, except respondent No.2 making it returnable on 13th JUNE, 2016. Direct Service is permitted.
In the meantime, Office is directed to call for the record and proceedings and paper book from the Trial Court so as to reach this Court on or before 11th JUNE, Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Apr 13 01:29:09 IST 2016 R/CR.A/213/2001 ORDER 2016.
List the matters on 13th JUNE, 2016.
Sd/-
(K.S.JHAVERI, J.) Sd/-
(BIREN VAISHNAV, J.) CAROLINE Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Apr 13 01:29:09 IST 2016