Gujarat High Court
State Of Gujarat vs Dipakkumar Bhagvandas Shah on 3 October, 2019
Author: Bela M. Trivedi
Bench: Bela M. Trivedi, A.C. Rao
R/CR.A/1920/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 1920 of 2019
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STATE OF GUJARAT
Versus
DIPAKKUMAR BHAGVANDAS SHAH
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Appearance:
MR. H.K. PATEL, APP (2) for the Appellant(s) No. 1
for the Opponent(s)/Respondent(s) No. 1,2,3,4,5
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
and
HONOURABLE MR.JUSTICE A.C. RAO
Date : 03/10/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE BELA M. TRIVEDI)
1. Heard the learned APP Mr. H.K. Patel for the appellant - State.
2. The appeal is ADMITTED. To be heard along with Criminal Appeal Nos. 1343 of 2019, 1276 of 2019, 1472 of 2019 and 1492 of 2019.
3. Bailable warrant of Rs.25,000/- be issued to each of the respondents (original accused) for remaining present before the Sessions Court, Jamnagar on 25.10.2019 with an affidavit furnishing their full, correct and permanent address and the phone number and deposit the passport, if any. They shall also furnish surety of Rs. 25,000/- each to the satisfaction Page 1 of 2 Downloaded on : Fri Oct 04 20:55:39 IST 2019 R/CR.A/1920/2019 ORDER of the Sessions Court. The Sessions Court shall report compliance of the order to this Court along with copy of affidavit filed by the respondents - accused. The Sessions Court shall also report to this Court, if the compliance is not made by the respondents - accused.
(BELA M. TRIVEDI, J) (A. C. RAO, J) AMAR SINGH Page 2 of 2 Downloaded on : Fri Oct 04 20:55:39 IST 2019