Gujarat High Court
State Of Gujarat vs Aashif Maiyuddin Malek on 19 February, 2019
Author: J. B. Pardiwala
Bench: J.B.Pardiwala, A.C. Rao
R/CR.A/1077/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (DIRECTION) NO. 1 of 2019
In R/CRIMINAL APPEAL NO. 1077 of 2018
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ANWAR @ SAJID IBRAHIM MALEK Versus STATE OF GUJARAT ========================================================== Appearance:
MR. NISARG D SHAH for the PETITIONER(s) No. MR HARDIK A DAVE for the RESPONDENT(s) No. MR.NANDISH H THACKAR for the RESPONDENT(s) No. NOTICE SERVED for the RESPONDENT(s) No. MR RONAK RAWAL, APP for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA and HONOURABLE MR.JUSTICE A.C. RAO Date : 19/02/2019 IA ORDER (PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) This application is not pressed with liberty to the applicant to challenge the order dated 10.10.2018 passed by the 3rd Additional Sessions Judge, Surat in Criminal Misc.
Application No.4782/2018 filed in the Sessions Case No. 152/2011.
(J. B. PARDIWALA, J) (A. C. RAO, J) MAYA Page 1 of 1