Gujarat High Court
State Of Gujarat vs Ayub Ganibhai ... on 30 August, 2016
Author: Anant S. Dave
Bench: Anant S. Dave, B.N. Karia
R/CR.A/761/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 761 of 2006
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STATE OF GUJARAT....Appellant(s)
Versus
AYUB GANIBHAI ODIYA....Opponent(s)/Respondent(s)
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Appearance:
MS MOXA THAKKAR APP for the Appellant(s) No. 1
HCLS COMMITTEE, ADVOCATE for the Opponent(s)/Respondent(s) No. 1
MR PRATIK B BAROT, ADVOCATE for the Opponent(s)/Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 30/08/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) Heard learned APP for the appellant - State of Gujarat and Mr. Pratik Barot, learned counsel for the respondent - accused.
Learned APP requests to convert this appeal under Section 377 of the Criminal Procedure Code, 1973 and accordingly to amend the appeal including prayer clauses.
Considering the facts and circumstances of the case, we deem it just and proper to grant the request of the learned APP to convert this appeal under Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Sep 02 00:14:11 IST 2016 R/CR.A/761/2006 ORDER Section 377 of the Criminal Procedure Code, 1973 and to amend the appeal accordingly.
Stand over to 6th September, 2016.
(ANANT S.DAVE, J.) (B.N. KARIA, J.) pvv Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Sep 02 00:14:11 IST 2016