Gujarat High Court
The State Of Gujarat vs Mafabhai Lagadhirbhai Majirana & 3 - ... on 14 August, 2008
Author: A.M.Kapadia
Bench: A.M.Kapadia
CR.A/503/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 503 of 2007
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THE STATE OF GUJARAT - Appellant(s)
Versus
MAFABHAI LAGADHIRBHAI MAJIRANA & 3 - Opponent(s)
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Appearance :
MR MUKESH PATEL Ld. APP for Appellant(s) : 1,
None for Opponent(s) : 2 - 4.
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CORAM : HONOURABLE MR.JUSTICE A.M.KAPADIA
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 14/08/2008
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE A.M.KAPADIA) Leave to appeal is granted.
Appeal is ADMITTED.
Bailable warrant in the sum of Rs. 5000/- against each of the respondents be issued.
R & P of Sessions Case NO. 120/2006 which has been called for from the learned Addl. Sessions Judge, Deodar be sent back to the said Court forthwith for preparing the paper-book.
(A.M. KAPADIA, J.) (Z.K. SAIYED, J.) mandora/ HC-NIC Page 1 of 1 Created On Fri Oct 09 02:01:53 IST 2015