Gujarat High Court
Kotecha Prabhuchandra Mansang vs State Of ... on 27 February, 2015
Author: K.J.Thaker
Bench: K.J.Thaker
R/CR.A/1043/1996 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 1043 of 1996
================================================================
KOTECHA PRABHUCHANDRA MANSANG....Appellant(s)
Versus
STATE OF GUJARAT....Opponent(s)/Respondent(s)
================================================================
Appearance:
MR DEVANG VYAS, ADVOCATE for the Appellant(s) No. 1
PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE K.J.THAKER
Date : 27/02/2015
ORAL ORDER
Mr.Umesh Trivedi, learned advocate for Mr.Devang Vyas, learned advocate for the appellant states that approximately 20 years have elapsed from the date of conviction and he prays that the accused is now suffering from ailment and has been brought to the Court in wheel-chair and he would like to explore the possibility of settlement. For exploring the possibility of settlement, he wants time. The matter is adjourned to 04.03.2015 at 2:30 p.m. (K.J.THAKER, J) rakesh/ Page 1 of 1