Gujarat High Court
The State Of Gujarat vs Chhaganbhai Shamjibhai Solanki - ... on 4 February, 2008
Author: M.R. Shah
Bench: J.R.Vora, M.R. Shah
CR.A/1523/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 1523 of 2006
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THE STATE OF GUJARAT - Appellant(s)
Versus
CHHAGANBHAI SHAMJIBHAI SOLANKI - Opponent(s)
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Appearance :
MR AJ DESAI, ADDL. PUBLIC PROSECUTOR for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE J.R.VORA
and
HONOURABLE MR.JUSTICE M.R. SHAH
Date : 04/02/2008
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE M.R. SHAH) Heard Mr.A.J.Desai, learned APP appearing on behalf of the State.
Leave to appeal is granted. Appeal admitted. Bailable warrant be issued against the respondent in the sum of Rs.10,000/- (Rupees Ten Thousand only).
[J.R.Vora,J.] [M.R.Shah,J.] satish HC-NIC Page 1 of 1 Created On Wed Jan 13 03:13:11 IST 2016