Gujarat High Court
Maheshbhai vs Juned on 19 July, 2012
Bench: Ravi R.Tripathi, Paresh Upadhyay
Gujarat High Court Case Information System
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CR.MA/5000/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 5000 of 2012
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MAHESHBHAI
JIVABHAI KOLI - Applicant(s)
Versus
JUNED
MUSABHAI TAWANI & 1 - Respondent(s)
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Appearance
:
MS
BHAVIKA H KOTECHA for
Applicant(s) : 1,
MR PARAM R BUCH for Respondent(s) : 1,
PUBLIC
PROSECUTOR for Respondent(s) :
2,
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CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE
MR.JUSTICE PARESH UPADHYAY
Date
: 19/07/2012
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) Learned advocate for the applicant seeks permission to amend the application by invoking the provisions under sec. 372 of Code of Criminal Procedure. Permission is granted. Amendment shall be carried out on or before 23.7.2012. So to 23.7.2012.
[RAVI R. TRIPATHI, J.] [PARESH UPADHYAY, J.] mandora/ Top