Gujarat High Court
Mansukhbhai vs State on 14 June, 2012
Bench: Ravi R.Tripathi, Paresh Upadhyay
Gujarat High Court Case Information System
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CR.MA/7000/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 7000 of 2012
In
CRIMINAL
APPEAL No. 2020 of 2010
=========================================================
MANSUKHBHAI
CHHAGANBHAI BHATT - THRO' DEVIKABEN BHATT - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=========================================================
Appearance
:
MR
GAJENDRA P BAGHEL for
Applicant(s) : 1,MRJPBAGHEL for Applicant(s) : 1,
PUBLIC
PROSECUTOR for Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE
MR.JUSTICE PARESH UPADHYAY
Date
: 14/06/2012
ORAL
ORDER (Per : HONOURABLE MR.JUSTICE RAVI
R.TRIPATHI) Learned advocate Ms.Kriti Shah places on record copies of orders dated 09.09.2011 and 23.09.2011 passed in Criminal Misc. Applications No.12232 of 2011 and 13500 of 2011 respectively. To enable her to place on record the papers supporting the contention that the convict underwent cataract operation the matter is adjourned to 20th June 2012.
(RAVI R. TRIPATHI, J.) (PARESH UPADHYAY, J.) karim Top