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Gujarat High Court

State Of Gujarat vs Manish Sureshbhai Soni & 3 - Opponent(S) on 22 October, 2008

Author: Ravi R.Tripathi

Bench: Ravi R.Tripathi

         CR.A/76120/2008                              1/1                                             ORDER


                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                CRIMINAL APPEAL No. 761 of 2008


         =================================================
                       STATE OF GUJARAT - Appellant(s)
                                  Versus
                  MANISH SURESHBHAI SONI & 3 - Opponent(s)
         =================================================
         Appearance :
         Mr.K.P. RAVAL, ADDL PUBLIC PROSECUTOR for Appellant(s) : 1,
         None for Opponent(s) : 1 - 4.
         =================================================
                     CORAM : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI

                                  and

                                  HONOURABLE MR.JUSTICE RAJESH H.SHUKLA



                                           Date : 22/10/2008



         ORAL ORDER (Per : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)

Appeal is admitted. Issue bailable warrant against each of the accused in the sum of Rs.5,000/- (Rupees five thousand only).

(RAVI R. TRIPATHI, J.) (RAJESH H. SHUKLA, J.) karim HC-NIC Page 1 of 1 Created On Thu Oct 15 02:39:50 IST 2015