Gujarat High Court
State vs Harswaroop on 20 October, 2011
Bench: D.H.Waghela, J.C.Upadhyaya
Gujarat High Court Case Information System
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CR.MA/1829/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 1829 of 2011
In
CRIMINAL
MISC.APPLICATION No. 1828 of 2011
In
CRIMINAL APPEAL No. 244 of 2011
=========================================================
STATE
OF GUJARAT - Applicant(s)
Versus
HARSWAROOP
MADHUPRASAD NIGAM - Respondent(s)
=========================================================
Appearance
:
MR
KARTIK PANDYA, ADDL.PUBLIC PROSECUTOR
for
Applicant(s) : 1,
RULE SERVED BY DS for Respondent(s) : 1,
None
for Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE D.H.WAGHELA
and
HONOURABLE
MR.JUSTICE J.C.UPADHYAYA
Date
: 20/10/2011
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE D.H.WAGHELA) Delay of 3 days in preferring the appeal is condoned and rule is made absolute with no order as to costs.
(D.H.WAGHELA, J.) (J.C.UPADHYAYA, J.) (binoy) Top