Gujarat High Court
The State Of Gujarat vs Ankit Gunvantri Sheth & 2 - Opponent(S) on 27 December, 2007
Author: M.R. Shah
Bench: J.R.Vora, M.R. Shah
CR.A/2136/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 2136 of 2006
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THE STATE OF GUJARAT - Appellant(s)
Versus
ANKIT GUNVANTRI SHETH & 2 - Opponent(s)
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Appearance :
MR DIPEN DESAI APP for Appellant(s) : 1,
None for Opponent(s) : 1 - 3.
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CORAM : HONOURABLE MR.JUSTICE J.R.VORA
and
HONOURABLE MR.JUSTICE M.R. SHAH
Date : 27/12/2007
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE M.R. SHAH)
1. Heard Mr.Dipen Desai, learned Addl.Public Prosecutor for the State.
2. Leave to Appeal is granted. Appeal is ADMITTED.
3. Office to issue Bailable Warrant against the respondents in the sum of Rs.5000=00 each.
[J.R. VORA, J.] [M.R. SHAH, J.] rafik HC-NIC Page 1 of 1 Created On Tue Feb 06 23:09:32 IST 2018