Gujarat High Court
State Of Gujarat vs Thakor Mangaji Vastaji on 25 November, 1997
Author: A.R.Dave
Bench: A.R.Dave
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No 592 of 1997
with
CRIMINAL APPEAL No 593 of 1997
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STATE OF GUJARAT
Versus
THAKOR MANGAJI VASTAJI
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Appearance:
1. Criminal Appeal No. 592 of 1997
MR.D.N.PATEL,APP, for Petitioner
2. Criminal AppealNo 593 of 1997
MR.D.N.PATEL,APP, for Petitioner
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CORAM : MR.JUSTICE K.R.VYAS and
MR.JUSTICE A.R.DAVE
Date of Order: 25/11/97
ORAL ORDER
Leave granted. Appeals admitted. Bailable warrant in the sum of Rs.2000/- to issue against each of the respondent-accused.
acn(K.R.Vyas,J) (A.R.Dave,J) HC-NIC Page 1 of 1 Created On Thu Mar 24 02:57:06 IST 2016