Gujarat High Court
The State Of Gujarat vs Mahemudali & Montu Ashrafkhan Pathan & 7 ... on 18 December, 2007
Author: M.R. Shah
Bench: J.R.Vora, M.R. Shah
CR.A/2219/2005 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 2219 of 2005
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THE STATE OF GUJARAT - Appellant(s)
Versus
MAHEMUDALI & MONTU ASHRAFKHAN PATHAN & 7 - Opponent(s)
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Appearance :
MR.D.A.DESAI, ADDL. PUBLIC PROSECUTOR for Appellant(s) : 1,
MR YOGESH S LAKHANI for Opponent(s) : 1,3 - 6.
MR VIRENDRA BAHETI for Opponent(s) : 2,7 - 8.
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CORAM : HONOURABLE MR.JUSTICE J.R.VORA
and
HONOURABLE MR.JUSTICE M.R. SHAH
Date : 18/12/2007
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE M.R. SHAH) Heard Mr.D.A.Desai, learned A.P.P. for the appellant-State. Leave to appeal is granted. Appeal is admitted. Shri Raxit Dholakia, learned Advocate for Mr.Yogesh Lakhani, learned Advocate waives service of notice of admission on behalf of respondents No.1 and 3 to 6. Shri Virendra Baheti, learned Advocate waives service of notice of admission on behalf of respondents No.2 and 7 to 8.
(J.R.VORA, J.) (M.R.SHAH, J.) sompura HC-NIC Page 1 of 1 Created On Wed Jan 13 03:12:39 IST 2016