Gujarat High Court
State Of Gujarat vs Pratapbhai Babarbhai Rathod & ... on 15 September, 2015
Author: K.J.Thaker
Bench: M.R. Shah, K.J.Thaker
R/CR.A/998/1995 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 998 of 1995
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STATE OF GUJARAT....Appellant(s)
Versus
PRATAPBHAI BABARBHAI RATHOD & 2....Opponent(s)/Respondent(s)
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Appearance:
PUBLIC PROSECUTOR for the Appellant(s) No. 1
NOTICE SERVED for the Opponent(s)/Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 15/09/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE K.J.THAKER) Though served, respondent - accused has chosen not to appear either personally or through advocate. Hence, registry is directed to issue Non-Bailable Warrant upon the respondent - accused, making it returnable on 3/10/2015.
Sd/-
(M.R.SHAH, J.) Sd/-
(K.J.THAKER, J) Rafik.\ Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Sep 17 02:12:03 IST 2015