Gujarat High Court
The State Of Gujarat vs Hareshkumar @ Lankesh Lakiyo ... on 8 August, 2008
Author: A.M.Kapadia
Bench: A.M.Kapadia
CR.A/1538/2006 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 1538 of 2006
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THE STATE OF GUJARAT - Appellant(s)
Versus
HARESHKUMAR @ LANKESH LAKIYO JITENDRAPRSAD JANI & 2 -
Opponent(s)
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Appearance :
PUBLIC PROSECUTOR for Appellant(s) : 1,
None for Respondent(s) : 1 - 3.
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CORAM : HONOURABLE MR.JUSTICE A.M.KAPADIA
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 08/08/2008
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE A.M.KAPADIA)
1. Leave to Appeal is granted.
2. The Appeal is ADMITTED.
3. Bailable warrant in the sum of Rs.5000/- be issued against each of the Respondents / Accused.
(A.M.Kapadia,J) (Z.K.Saiyed,J) HC-NIC Page 1 of 2 Created On Thu Oct 29 01:45:58 IST 2015 CR.A/1538/2006 2/2 ORDER Jayanti* HC-NIC Page 2 of 2 Created On Thu Oct 29 01:45:58 IST 2015