Gujarat High Court
Shri Anilkumar Natvarlal Thakkar vs The State Of Gujarat & on 9 August, 2005
Author: C.K. Buch
Bench: C.K.Buch
CR.RA/528/2005 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION No. 528 of 2005
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SHRI ANILKUMAR NATVARLAL THAKKAR - Applicant(s)
Versus
THE STATE OF GUJARAT & 1 - Respondent(s)
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Appearance :
MR DK MODI for Petitioner No(s).: 1.
MR ASHISH M DAGLI for Petitioner No(s).: 1.
MR BN LIMBACHIA for Petitioner No(s).: 1.
MR NC SOOD, LD.APP for Respondent No(s).: 1.
DS AFF.NOT FILED (N) for Respondent No(s).: 2.
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CORAM : HON'BLE MR.JUSTICE C.K.BUCH
Date : 09/08/2005
ORAL ORDER
1.Heard Mr.B.N. Limbachia, learned counsel appearing for the petitioner and Mr.N.C. Sood, ld.APP, appearing on behalf of the respondent-State.
2.Rule. The formal service of notice is waived by Mr.N.C. Sood, ld.APP, appearing on behalf of the respondent-State.
3.Pending hearing and disposal of the appeal, the petitioner was on bail and; after judgment and order CR.RA/528/2005 2/2 ORDER of conviction also the petitioner was on bail and the amount of fine has also been paid by the petitioner. At present also the petitioner is enjoying the bail pending hearing and admission of this Revision Application and, therefore, the bail granted by this Court are hereby extended till disposal of the Revision Application on same terms and conditions. The petitioner shall execute a fresh bond before the trial Court.
( C.K. Buch, J) Aakar