State Of Gujarat vs Tukna Budhiya Das
2021 Latest Caselaw 5066 Guj

                 R/CC/1/2020                                    ORDER




                 IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                 R/CRIMINALCONFIRMATIONCASENO. 1 of 2020

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                                 STATEOF GUJARAT
                                      Versus
                                 TUKNABUDHIYADAS
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Appearance:
MS CMSHAH,ADDITIONALPUBLICPROSECUTOR(2)for the Appellant(s)No. 1
HCLSCOMMITTEE(4998)for the Respondent(s)No. 1
MREKANTG AHUJA(5323)for the Respondent(s)No. 1
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI
        and
        HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                                     Date: 05/04/2021

                            ORALORDER

(PER: HONOURABLEMS. JUSTICEBELAM. TRIVEDI)

Learned Advocate Mr. Ekant G. Ahuja appearing for the respondent accused through Legal Aid seeks time on the ground that he would like to verify from the respondent whether the respondent has preferred any Appeal against the impugned judgment and order and if not whether he would like to prefer an Appeal.

Put up on APRIL 20, 2021.

Sd/-

(BELA M. TRIVEDI, J)

Sd/-

(RAJENDRA M. SAREEN,J) CAROLINE