Gujarat High Court
Bhimabhai Jivanbhai (Bharvad) Sambhal vs State Of Gujarat on 27 September, 2017
Author: S.H.Vora
Bench: S.H.Vora
R/CR.MA/23809/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
23809 of 2017
In CRIMINAL REVISION APPLICATION NO. 930 of 2017
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BHIMABHAI JIVANBHAI (BHARVAD) SAMBHAL....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
HCLS COMMITTEE, ADVOCATE for the Applicant(s) No. 1
MADANSINGH O BAROD, ADVOCATE for the Applicant(s) No. 1
MS MOXA THAKKAR APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 27/09/2017
ORAL ORDER
Learned advocate for the applicant is absent.
Rule returnable on 13.10.2017. Learned A.P.P. Ms.Moxa Thakkar waives service of Rule for the respondent - State.
(S.H.VORA, J.) Hitesh Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Oct 02 06:17:49 IST 2017