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Gujarat High Court

The State Of Gujarat vs Raj Bahadursinh @ Raju Ram Balisinh & 2 - ... on 22 August, 2006

Author: C.K.Buch

Bench: C.K.Buch

CR.A/1391/2004                       1/1                          ORDER


            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    CRIMINAL APPEAL No. 1391 of 2004


=========================================================
           THE STATE OF GUJARAT - Appellant(s)
                          Versus
  RAJ BAHADURSINH @ RAJU RAM BALISINH & 2 - Opponent(s)
=========================================================
Appearance :
MR KT DAVE, APP for Appellant(s) : 1,
None for Opponent(s) : 1 - 3.
=========================================================
            CORAM : HONOURABLE MR.JUSTICE C.K.BUCH

                       and

                       HONOURABLE MR.JUSTICE K.A.PUJ



                             Date : 22/08/2006


                                ORAL ORDER

(Per : HONOURABLE MR.JUSTICE C.K.BUCH) Heard Mr.K.T Dave, learned APP for the State.

Leave granted.

Appeal admitted.

Bailable warrant of Rs.5,000/- (Rupees Five Thousand Only) be issued against the respondent- accused.

(C. K. BUCH, J.) ( K. A. PUJ, J.) kks