State Of Gujarat vs Kalpesh S/O Manilal Dangodara
2021 Latest Caselaw 3313 Guj

        R/CR.MA/20279/2020                                  ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 20279 of 2020
              In R/CRIMINAL APPEAL NO. 1364 of 2020
                              With
               R/CRIMINAL APPEAL NO. 1364 of 2020
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                            STATE OF GUJARAT
                                  Versus
                     KALPESH S/O MANILAL DANGODARA
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Appearance:
MS KRINA CALLA, ADDL. PUBLIC PROSECUTOR(2) for the Applicant(s) No. 1
MR R D CHAUHAN(6865) for the Respondent(s) No. 1
MS MANJULA R CHAUHAN(6871) for the Respondent(s) No. 1
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  CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
         and
         HONOURABLE MR. JUSTICE A.C. RAO

                             Date : 25/02/2021

                             ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

Learned advocate Ms. Manjula Chauhan appearing for the respondent No.1 states that she has not received the papers.

Learned Additional Public Prosecutor to supply the copy of the judgment and order impugned in the criminal appeal.

At the request of learned advocate Ms. Manjula Chauhan appearing for the respondent No.1, stand over to 19.03.2021.

(A.J.DESAI, J)

(A. C. RAO, J)

Ajay