AMITBHAI DAYALBHAI MAKWANA Vs. STATE OF GUJARAT
LAWS(GJH)-2021-5-72
HIGH COURT OF GUJARAT
Decided on
May 13,2021
Amitbhai Dayalbhai Makwana
Appellant
VERSUS
STATE OF GUJARAT
Respondents
JUDGEMENT
UMESH A.TRIVEDI,J. -
(1.)ORDER IN CRIMINAL APPEAL.
(2.)ADMIT.
(3.)Learned APP Ms. Monali Bhatt, waives service of notice of admission for and on behalf of the respondent - State.
(2.)ADMIT.
(3.)Learned APP Ms. Monali Bhatt, waives service of notice of admission for and on behalf of the respondent - State.
Copyright © Regent Computronics Pvt.Ltd.