Gujarat High Court
State Of Gujarat vs Sureshbhai Vedprakash Sharma on 3 March, 2017
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/4364/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 4364 of
2017
In CRIMINAL APPEAL NO. 180 of 2017
With
CRIMINAL APPEAL NO. 180 of 2017
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STATE OF GUJARAT....Applicant(s)
Versus
SURESHBHAI VEDPRAKASH SHARMA....Respondent(s)
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Appearance:
MS MONALI BHATT, APP for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 03/03/2017
ORAL ORDER
ORDER IN CRIMINAL MISC.APPLICATION Rule.
Heard. In the opinion of this Court, the matter requires consideration. Hence, for the reasons mentioned in this application, the same is allowed. Leave to appeal is granted. This application stands disposed of, accordingly. Rule is made absolute accordingly.
ORDER IN CRIMINAL APPEAL Ms.Monali Bhatt, APP for the applicantState seeks permission to implead the complainant as respondent No.2 in the cause title of the present appeal.
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R/CR.MA/4364/2017 ORDER
Permission as prayed for is granted. Necessary amendment to be carried out forthwith.
Heard. Admit.
Issue bailable warrant in the sum of Rs.10,000/ against respondent No.1.
Issue notice to the newly added respondent No.2 Complainant.
(R.P.DHOLARIA,J.) ali Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Mar 04 02:23:24 IST 2017