Gujarat High Court
Navinbhai vs State on 9 December, 2011
Gujarat High Court Case Information System
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CR.A/853/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
APPEAL No. 853 of 2011
=========================================================
NAVINBHAI
KUNVARJIBHAI VADHER - Appellant(s)
Versus
STATE
OF GUJARAT & 1 - Opponent(s)
=========================================================
Appearance
:
MR
VH KANARA for
Appellant(s) : 1,
MS CM SHAH APP for Opponent(s) :
1,
UNSERVED-REFUSED (N) for Opponent(s) :
2,
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CORAM
:
HONOURABLE
MR.JUSTICE BANKIM.N.MEHTA
Date
: 09/12/2011
ORAL
ORDER
Heard learned advocate Mr. VH Kanara for the appellant. Notice issued to respondent no. 2 is served as he has refused to accept.
In view of the full bench decision of this Court in case of State of Gujarat Vs. Kailashchandra Badriprasad reported in 2003 (3) GLR 2487.
Admit. Bailable warrant in the sum of Rs. 5,000/- be issued against respondent no. 2.
(BANKIM.N.MEHTA, J) asma Top