Gujarat High Court
Kirtibhai Jamanbhai @ Jamanadasbhai ... vs State Of Gujarat & on 8 December, 2015
Author: A.G.Uraizee
Bench: A.G.Uraizee
R/CR.MA/22735/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR AMMENDMENT) NO. 22735 of 2015
In CRIMINAL REVISION APPLICATION NO. 222 of 2013
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KIRTIBHAI JAMANBHAI @ JAMANADASBHAI VADALIYA & 1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR HARSHIT S TOLIA, ADVOCATE for the Applicant(s) No. 1 - 2
MR PARTH S TOLIA, ADVOCATE for the Applicant(s) No. 1 - 2
MR MEHUL S SHAH, ADVOCATE for the Respondent(s) No. 2
MS.MONALI H.BHATT, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 08/12/2015
ORAL ORDER
Heard Mr.Harshit S.Tolia, learned advocate for the applicants, Ms.Monali H.Bhatt, learned APP for the respondent No.1 and Mr.Mehul S.Shah, learned advocate for the respondent No.2.
For the reason stated in the application, more particularly, paragraph No.5, the present application deserves to be allowed and accordingly, it is allowed. Amendment to be carried out by 11.12.2015. Rule is made absolute.
(A.G.URAIZEE,J) dharmendra Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Dec 09 00:51:40 IST 2015