Gujarat High Court
Khodidas @ Naresh Kanjibhai Vankar vs State Of Gujarat on 18 September, 2000
Author: D.P.Buch
Bench: D.P.Buch
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No 837 of 2000
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KHODIDAS @ NARESH KANJIBHAI VANKAR
Versus
STATE OF GUJARAT
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Appearance:
MR PT JASANI for Petitioner
Mr K G Sheth, Asstt.PUBLIC PROSECUTOR for Respondent No. 1
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CORAM : MR.JUSTICE D.P.BUCH
Date of Order: 18/09/2000
ORAL ORDER
Heard the learned Advocate for the appellant and Mr K G Sheth, learned APP for respondent No.1. Considering the facts and circumstances of the case and looking to the evidence on record and also considering the fact that the appellant was on bail pending trial and till before the date of conviction, the appellant is ordered to be relased on bail on his furnishing solvent surety and P.R. of Rs.7000/- before the trial court. The appellant shall be released on bail on his furnishing the above P.R. and surety to the satisfaction of the trial court as well as on the condition that he deposits the fine before the court. As soon as he furnishes bail bond and P.R. and deposit the fine before the trial court, the order of sentence shall remain suspended pending hearing and final disposal of the appeal. Diect Service is permitted.
18.9.2000[D P Buch, J.] msp.
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