Gujarat High Court
State Of Gujarat vs Sikandar @ Joni Hasambhai Chauhan ... on 9 October, 2019
Author: Bela M. Trivedi
Bench: Bela M. Trivedi, A.C. Rao
R/CR.A/658/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 658 of 2019
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STATE OF GUJARAT
Versus
SIKANDAR @ JONI HASAMBHAI CHAUHAN MUSLIM
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Appearance:
MS CM SHAH, ADDL. PUBLIC PROSECUTOR(2) for the
Appellant(s) No. 1
for the Opponent(s)/Respondent(s) No. 1,2
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
and
HONOURABLE MR.JUSTICE A.C. RAO
Date : 09/10/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE BELA M. TRIVEDI)
1. Heard the learned APP.
2. Admit.
3. Bailable warrant of Rs.25,000/- EACH be issued to the respondents (original accused) for remaining present before the Sessions Court, Rajkot on 25.10.2019 with an affidavit furnishing their full, correct and permanent address and the phone number and deposit the passport, if any. They shall also furnish surety of Rs.25,000/- EACH to the satisfaction of the Sessions Court. The Sessions Court shall report compliance of the order to this Court along with copy of affidavit filed by the respondents - Page 1 of 2 Downloaded on : Fri Oct 11 01:44:47 IST 2019
R/CR.A/658/2019 ORDER accused. The Sessions Court shall also report to this Court, if the compliance is not made by the respondents - accused.
(BELA M. TRIVEDI, J) (A. C. RAO, J) Dolly Page 2 of 2 Downloaded on : Fri Oct 11 01:44:47 IST 2019