Gujarat High Court
State Of Gujarat vs Rameshchandra Ramabhai ... on 5 August, 2015
Author: Anant S. Dave
Bench: Anant S. Dave, S.H.Vora
R/CR.A/122/1996 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 122 of 1996
With
CRIMINAL APPEAL NO. 25 of 1996
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STATE OF GUJARAT....Appellant(s)
Versus
RAMESHCHANDRA RAMABHAI PANCHAL....Opponent(s)/Respondent(s)
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Appearance:
MR HS SONI ADDL. PUBLIC PROSECUTOR for the Appellant(s) No. 1
NOTICE UNSERVED for the Opponent(s)/Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 05/08/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) Learned APP for the applicant-State of Gujarat is present. Mr.B.P.Munshi, learned advocate, has filed leave note from 3.8.2015 to 7.8.2015 who appears on behalf of appellant/convict in Criminal Appeal No.25/1996.
Registry is directed to show name of Mr.B.P.Munshi, learned advocate, on behalf of respondent In Criminal Appeal No.122 of 1996 filed by the State of Gujarat for enhancement.
To be listed in due course in regular final hearing board.
(ANANT S.DAVE, J.) (S.H.VORA, J.) SMITA Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Aug 06 02:20:37 IST 2015