Gujarat High Court
State Of Gujarat vs Devang Shantilal Shah & on 22 December, 2014
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
R/CR.MA/13763/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 13763 of
2014
In CRIMINAL APPEAL NO. 1066 of 2014
With
CRIMINAL APPEAL NO. 1066 of 2014
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STATE OF GUJARAT....Applicant(s)
Versus
DEVANG SHANTILAL SHAH & 1....Respondent(s)
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Appearance:
MR. HARDIK SONI, APP, for the Applicant(s)
MR PARTHIV A BHATT, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 22/12/2014
ORAL ORDER
ORDER IN CRIMINAL MISC. APPLICATION NO.13763 OF 2014 Heard Mr.Hardik Soni, learned Additional Public Prosecutor for applicantState and Mr.Parthiv A.Bhatt, learned advocate for respondent No.1accused.
Perused application. Leave to appeal is granted. This application stands disposed of.
ORDER IN CRIMINAL APPEAL NO.1066 OF 2014 ADMIT.
Bailable Warrant, in the sum of Rs.2,000/ (Rupees Two thousand only), be issued against the respondent No.1accused.
Page 1 of 2 R/CR.MA/13763/2014 ORDER
(Z.K.SAIYED, J.)
siddharth
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