Gujarat High Court
State Of Gujarat vs Rahul @ Lambu Shankarprasadsing Rajput on 17 April, 2015
Bench: Akil Kureshi, Vipul M. Pancholi
R/CR.MA/20877/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
20877 of 2014
In CRIMINAL APPEAL NO. 1438 of 2014
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STATE OF GUJARAT....Applicant(s)
Versus
RAHUL @ LAMBU SHANKARPRASADSING RAJPUT....Respondent(s)
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Appearance:
MS CHETNA SHAH, APP for the Applicant(s) No. 1
RULE SERVED BY DS for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 17/04/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) For the reasons stated in the application and those made out before us during the course of argument, delay of 21 days caused in filing the criminal appeal, is condoned. Rule is made absolute.
(AKIL KURESHI, J.) (VIPUL M. PANCHOLI, J.) Jani Page 1 of 1