Gujarat High Court
The State Of Gujarat vs Nirubhai @ Nirav Girdharbhai Raval - ... on 24 March, 2009
Author: Ks Jhaveri
Bench: Ks Jhaveri
CR.A/1386/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 1386 of 2006
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THE STATE OF GUJARAT - Appellant(s)
Versus
NIRUBHAI @ NIRAV GIRDHARBHAI RAVAL - Opponent(s)
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Appearance :
MR HL JANI, APP for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 24/03/2009
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE KS JHAVERI) Heard learned APP Mr. Jani. Admit.
Bailable warrant in the sum of Rs.5000/- shall be issued against the respondent - accused.
R & P to be sent back to the trial Court.
(K.S.JHAVERI,J.) (Z.K.SAIYED, J.) sas HC-NIC Page 1 of 1 Created On Tue Oct 06 00:48:32 IST 2015