Gujarat High Court
State Of Gujarat vs Shatrughna Bhikha Pandey & ... on 29 September, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, G.B.Shah
R/CR.A/945/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 945 of 2006
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STATE OF GUJARAT....Appellant(s)
Versus
SHATRUGHNA BHIKHA PANDEY & 1....Opponent(s)/Respondent(s)
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Appearance:
PUBLIC PROSECUTOR for the Appellant(s) No. 1
RULE UNSERVED for the Opponent(s)/Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 29/09/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Fresh bailable warrant in the sum of Rs.10,000/- (Rupees Ten Thousand Only) be issued against the respondents-accused, making it returnable on 26th October, 2015.
In the meantime, office to call for R & P and paper book from the concerned Trial Court. Direct service is permitted.
(K.S.JHAVERI, J.) (G.B.SHAH, J.) pawan Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Oct 01 01:29:08 IST 2015