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Kamleshbhai Bhikhabhai Rathod vs State Of Gujarat
2021 Latest Caselaw 5193 Guj

Citation : 2021 Latest Caselaw 5193 Guj
Judgement Date : 20 April, 2021

Gujarat High Court
Kamleshbhai Bhikhabhai Rathod vs State Of Gujarat on 20 April, 2021
Bench: Gita Gopi
                 R/CR.A/519/2021                             ORDER




                 IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                     R/CRIMINALAPPEALNO. 519 of 2021
                                  With
    CRIMINALMISC.APPLICATION(FORSUSPENSIONOF SENTENCE) NO. 1 of 2021
                    In R/CRIMINALAPPEALNO. 519 of 2021
==========================================================
                   KAMLESHBHAIBHIKHABHAIRATHOD& 2 other(s)
                                  Versus
                            STATEOF GUJARAT
==========================================================
Appearance:
MRSANDIPM PATEL(5649)for the Appellant(s)No. 1,2,3
MS. MONALIBHATT,ADDITIONALPUBLICPROSECUTOR(2)for the
Opponent(s)/Respondent(s)No. 1
==========================================================

 CORAM: HONOURABLE MS. JUSTICE GITA GOPI

                                   Date: 20/04/2021
                                    ORALORDER

Mr.Sandip M. Patel, learned advocate for the appellants to provide copy of the petition to Ms.Monali Bhatt, learned Additional Public Prosecutor for the respondent­State.

Mr.Sandip Patel, learned advocate also proposes to produce the judgment in the cross complaint.

Registry is directed to accept the same and place it on record.

Matter be listed on 26.4.2021.

(GITAGOPI,J) RAVIP. PATEL

 
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