Gujarat High Court
State Of Gujarat vs Salimbhai Ahmadbhai Vora Patel on 20 April, 2017
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/8371/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 8371 of
2017
In CRIMINAL APPEAL NO. 433 of 2017
With
CRIMINAL APPEAL NO. 433 of 2017
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STATE OF GUJARAT....Applicant(s)
Versus
SALIMBHAI AHMADBHAI VORA PATEL....Respondent(s)
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Appearance:
MR KL PANDYA, APP for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 20/04/2017
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 Mr.K.L. Pandya, learned APP for the applicantState seeks permission to implead the original complainantRamanbahi Bhurabhai Didor as respondent No.2 in the cause title of the present appeal.
Permission as prayed for is granted. Necessary amendment to Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Apr 21 02:23:01 IST 2017 R/CR.MA/8371/2017 ORDER be carried out forthwith.
Heard. Admit.
Issue bailable warrant in the sum of Rs.10,000/ against respondent Nos.1original accused.
Issue notice to the newly added respondent No.2original complainant.
(R.P.DHOLARIA,J.) ali Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Apr 21 02:23:01 IST 2017