Gujarat High Court
Shashi Mohan Goyanka vs State Of Gujarat & ... on 8 September, 2017
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.A/1187/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL (AGAINST ACQUITTAL) NO. 1187 of 2017
With
CRIMINAL APPEAL NO. 1191 of 2017
With
CRIMINAL APPEAL NO. 1192 of 2017
With
CRIMINAL APPEAL NO. 1193 of 2017
With
CRIMINAL APPEAL NO. 1194 of 2017
With
CRIMINAL APPEAL NO. 1196 of 2017
With
CRIMINAL APPEAL NO. 1195 of 2017
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SHASHI MOHAN GOYANKA....Appellant(s)
Versus
STATE OF GUJARAT & 1....Opponent(s)/Respondent(s)
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Appearance:
MR ABHIRAJ R TRIVEDI, ADVOCATE for the Appellant(s) No. 1
In CrMA Nos. 1191, 1192, 1195 & 1196 of 2017:
MS MH BHATT, APP for the Respondent(s) No. 1
In CrMA Nos. 1187, 1193 & 1194 of 2017:
MR KL PANDYA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 08/09/2017
ORAL ORDER
Issue Notice pending admission for exploring the possibility of settlement, making it returnable on 29th September 2017. The learned Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Sep 10 08:10:28 IST 2017 R/CR.A/1187/2017 ORDER Additional Public Prosecutor waives service of notice on behalf of respondent No. 1 - State. Direct service is permitted qua rest.
[ P. P. Bhatt, J. ] hiren Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Sep 10 08:10:28 IST 2017