Gujarat High Court
Devid Raja Joyel @ Chidambaram vs State Of Gujarat - Opponent(S) on 22 January, 2009
Author: Bhagwati Prasad
Bench: Bhagwati Prasad
CR.A/8220/2002 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 82 of 2002
With
CRIMINAL APPEAL No. 86 of 2002
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DEVID RAJA JOYEL @ CHIDAMBARAM - Appellant(s)
Versus
STATE OF GUJARAT - Opponent(s)
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Appearance :
THROUGH JAIL for Appellant(s) : 1,MRS SHILPA R SHAH for
Appellant(s) : 1,
PUBLIC PROSECUTOR for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE BHAGWATI PRASAD
and
HONOURABLE MR.JUSTICE BANKIM.N.MEHTA
Date : 22/01/2009
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE BHAGWATI PRASAD) It is reported that the present applicant accused is absconding. Hence, both the appeals are ordered to be assigned to the Court as and when it is reported that he has surrendered.
(BHAGWATI PRASAD, J.) (BANKIM N. MEHTA, J.) shekhar/-