Gujarat High Court
State Of Gujarat vs Thakor Mafaji Mohanji - Opponent(S) on 4 May, 2007
Author: J.R.Vora
Bench: J.R.Vora
CR.A/665/2005 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 665 of 2005
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STATE OF GUJARAT - Appellant(s)
Versus
THAKOR MAFAJI MOHANJI - Opponent(s)
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Appearance :
MR IM PANDYA APP for Appellant(s) : 1,
None for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE J.R.VORA
and
HONOURABLE MR.JUSTICE BANKIM.N.MEHTA
Date : 04/05/2007
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE J.R.VORA) Heard the learned A.P.P. Mr. I.M. Pandya for the appellant - State.
Leave to appeal is granted. The appeal is admitted. Bailable warrant in the sum of Rs.5000/- against the respondent.
The office is directed to transmit back the record and proceedings of the case immediately to the trial Cort.
(J.R. Vora, J.) (Bankim N. Mehta, J.) /JVSatwara/