Gujarat High Court
State Of Gujarat vs Khobhar Husainkhan @ Bhir Kesharkhan & on 15 March, 2016
Author: K.J.Thaker
Bench: K.J.Thaker
R/CR.A/1324/2005 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 1324 of 2005
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STATE OF GUJARAT....Appellant(s)
Versus
KHOBHAR HUSAINKHAN @ BHIR KESHARKHAN &
1....Opponent(s)/Respondent(s)
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Appearance:
PUBLIC PROSECUTOR for the Appellant(s) No. 1
HCLS COMMITTEE, ADVOCATE for the Opponent(s)/Respondent(s) No. 1
MR PV PATADIYA, ADVOCATE for the Opponent(s)/Respondent(s) No. 1
MR.HARDIK B SHAH, ADVOCATE for the Opponent(s)/Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE K.J.THAKER
Date : 15/03/2016
ORAL ORDER
Though the matter is called out twice, none appears for the accused. Issue bailable warrant on both the accused in the sum of Rs.10,000/, returnable on 05.04.2016.
(K.J.THAKER, J) ANKIT FURTHER ORAL ORDER Order recalled on request of Mr.Patadiya, learned advocate for respondent No.1.
(K.J.THAKER, J) ANKIT Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Mar 16 03:21:38 IST 2016