Gujarat High Court
The State Of Gujarat vs Mohmed Parvez @ Afroj Son Of Mohmmed Unus ... on 12 February, 2008
Author: J.R.Vora
Bench: J.R.Vora
CR.A/2030/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 2030 of 2006
=========================================
================
THE STATE OF GUJARAT
Versus
MOHMED PARVEZ @ AFROJ SON OF MOHMMED UNUS PATHAN & ANR
=========================================
Appearance :
MR DIPEN A DESAI APP for Appellant
=========================================
CORAM : HONOURABLE MR.JUSTICE J.R.VORA
and
HONOURABLE MR.JUSTICE M.R. SHAH
Date : 12/02/2008
ORAL ORDER :(Per : HONOURABLE MR.JUSTICE M.R. SHAH)
Heard Shri Dipen A. Desai, learned APP for the appellant - State. Leave to Appeal is granted Appeal is Admitted.
Bailable warrants be issued against the respondents in the sum of Rs. 5,000/- each.
(J. R. VORA, J.) (M. R. SHAH, J.) pnnair HC-NIC Page 1 of 1 Created On Fri Oct 09 01:24:37 IST 2015