Gujarat High Court
Devid Raja Joyel @ Chidambaram vs State Of Gujarat on 22 November, 2002
Author: D.K.Trivedi
Bench: D.K.Trivedi, J.R.Vora
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No 82 of 2002
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DEVID RAJA JOYEL @ CHIDAMBARAM
Versus
STATE OF GUJARAT
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Appearance:
1. Criminal Appeal No. 82 of 2002
MRS SHILPA J UNWALLA for Petitioner No. 1
THROUGH JAIL for Petitioner No. 1
MR KT DVE, APP for Respondent No. 1
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CORAM : MR.JUSTICE D.K.TRIVEDI
and
MR.JUSTICE J.R.VORA
Date of Order: 22/11/2002
ORAL ORDER
(Per : MR.JUSTICE D.K.TRIVEDI) Admit.
Mrs. Shilpa J. Unwala, learned advocate for the appellant does not press for bail at this stage. Hearing of this appeal to be expedited.
(D.K.Trivedi, J.) (J.R. Vora, J.) /JVSatwara/