Gujarat High Court
State vs Nareshbhai on 5 December, 2011
Gujarat High Court Case Information System
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CR.A/1492/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
APPEAL No. 1492 of 2011
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STATE
OF GUJARAT - THRO' J N SONI, FOOD INSPECTOR - Appellant(s)
Versus
NARESHBHAI
NANDLAL SHAH - M/S.SHIV TRADERS & 3 - Opponent(s)
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Appearance
:
MISS
CM SHAH, ADDL. PUBLIC
PROSECUTOR for
Appellant(s) : 1,
None for Opponent(s) : 1 -
4.
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CORAM
:
HONOURABLE
MR.JUSTICE BANKIM.N.MEHTA
Date
: 05/12/2011
ORAL
ORDER
Heard learned APP Miss C.M. Shah for the respondent State.
In view of decision of Full Bench of this Court in the case of State of Gujarat Vs. Kailashchandra Badriprasad reported in 2000(3) GLR 2487, Admit.
Bailable warrant in the sum of Rs.5000/- each be issued against the respondents.
(BANKIM.N.MEHTA, J.) shekhar* Top