Gujarat High Court
State Of Gujarat vs Nilesh Pravinchandra Bhavsar & 2 on 15 April, 2008
Author: M.R. Shah
Bench: J.R.Vora, M.R. Shah
CR.A/407/2008 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 407 of 2008
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STATE OF GUJARAT
Versus
NILESH PRAVINCHANDRA BHAVSAR & 2
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Appearance :
MR DIPEN A DESAI APP for Appellant
None for Respondents No. 1 - 3.
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CORAM : HONOURABLE MR.JUSTICE J.R.VORA
and
HONOURABLE MR.JUSTICE M.R. SHAH
Date : 15/04/2008
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE M.R. SHAH)
1. Heard Mr.Dipen A. Desai, learned APP for the appellant -
State of Gujarat.
2. Appeal is admitted. Bailable warrant be issued in sum of Rs.5,000/- against each of the respondents.
[J. R. VORA,J.] [M. R. SHAH,J.] vijay HC-NIC Page 1 of 1 Created On Wed Oct 14 01:58:41 IST 2015