Gujarat High Court
Asfakbhai I. Khatri vs The State Of Gujarat & 1 - Opponent(S) on 21 March, 2006
Author: H.B. Antani
Bench: H.B.Antani
CR.A/367/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 367 of 2006
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ASFAKBHAI I. KHATRI - Appellant(s)
Versus
THE STATE OF GUJARAT & 1 - Opponent(s)
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Appearance :
MR PS CHAMPANERI for Appellant(s) : 1,
PUBLIC PROSECUTOR for Opponent(s) : 1,
None for Opponent(s) : 2,
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CORAM : HONOURABLE MR.JUSTICE H.B.ANTANI
Date : 21/03/2006
ORAL ORDER
Heard the learned advocate Mr. PS Champaneri for the appellant ori. Complainant. Ld. Advocate, during the course of hearing, has produced the copy of the application below which the ld. Judge has made the endorsement that the amount of Rs. 3,76,000/- has not been deposited.
In view of the aforesaid facts and circumstances, APPEAL IS ADMITTED. The application and the order passed by the ld. Chief Judicial Magistrate, Jamnagar is taken on record.
(H.B. ANTANI, J.) mandora/ HC-NIC Page 1 of 1 Created On Sun Feb 28 08:21:39 IST 2016