Gujarat High Court
Bhimabhai Jivanbhai (Bharvad) Sambhal vs State Of Gujarat on 3 November, 2017
Author: S.G. Shah
Bench: S.G. Shah
R/CR.RA/930/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
SUBORDINATE COURT) NO. 930 of 2017
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BHIMABHAI JIVANBHAI (BHARVAD) SAMBHAL....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
HCLS COMMITTEE, ADVOCATE for the Applicant(s) No. 1
MADANSINGH O BAROD, ADVOCATE for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 03/11/2017
ORAL ORDER
Learned advocate for the applicant discloses that the impugned order has been challenged by the State in Criminal Appeal No.786 of 2017. Therefore, when impugned order is challenged by both the parties in different appeal, by all means, both these matters are required to be heard together by same Court. Hence, Registry shall do the needful for the purpose.
(S.G. SHAH, J.) * Vatsal Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Nov 04 01:19:56 IST 2017