Gujarat High Court
State Of Gujarat vs Jamir Ahemad @ Nawabkhan on 12 February, 2013
Author: D.H.Waghela
Bench: D.H.Waghela
STATE OF GUJARAT....Applicant(s)V/SJAMIR AHEMAD @ NAWABKHAN SULTANKHAN PATHAN (SIPAI) ABATED R/CR.MA/11591/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO. 11591 of 2012 In CRIMINAL MISC.APPLICATION NO. 11355 of 2012 In CRIMINAL APPEAL NO. 1190 of 2012 ================================================================ STATE OF GUJARAT....Applicant(s) Versus JAMIR AHEMAD @ NAWABKHAN SULTANKHAN PATHAN (SIPAI) ABATED & 1....Respondent(s) ================================================================ Appearance: MR RC KODEKAR ADDL PUBLIC PROSECUTOR for the Applicant(s) No. 1 RULE SERVED BY DS for the Respondent(s) No. 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE D.H.WAGHELA and HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 12/02/2013 ORAL ORDER
(PER :
HONOURABLE MR.JUSTICE D.H.WAGHELA) None present for the respondents, though served. Delay of 32 days in preferring the appeal is condoned. Rule is made absolute.
( D.H.WAGHELA, J.) ( G.R.UDHWANI, J.) (KMGThilake) Page 2 of 2