Gujarat High Court
Mohammed Hanif Abdul Rahim Sheikh vs State Of Gujarat & 4 on 24 September, 2015
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.MA/621/2005 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 621 of 2005
In CRIMINAL REVISION APPLICATION NO. 784 of 2004
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MOHAMMED HANIF ABDUL RAHIM SHEIKH....Applicant(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
MR MAKBUL I MANSURI, ADVOCATE for the Applicant(s) No. 1
MS. MOXA THAKKER, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 24/09/2015
ORAL ORDER
In view of the fact that the main matter is already disposed of, this Criminal Misc. application will not survive. Accordingly, this application is disposed of.
(G.R.UDHWANI, J.) Salim/ Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Sep 25 03:03:25 IST 2015