Sanjaybhai Shankarbhai Vasava vs State Of Gujarat
2021 Latest Caselaw 2319 Guj

         R/CR.A/849/2016                                     FARAD



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 849 of 2016

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SANJAYBHAI SHANKARBHAI VASAVA Versus STATE OF GUJARAT ============================================= Appearance:

HCLS COMMITTEE(4998) for the Appellant(s) No. 1 MR JEET J BHATT(6154) for the Appellant(s) No. 1 MR RC KODEKAR, ADDL. PUBLIC PROSECUTOR(2) for the

============================================= CORAM: HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE A.C. RAO

Date : 12/02/2021

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

For the reasons recorded in the judgment and order pronounced today in Criminal Appeal No.849 of 2016, following order is passed.

In the result, Criminal Appeal No.849 of 2016 is hereby allowed. Impugned judgment and order of conviction and sentence dated 19.02.2015 passed by the learned 6th Additional Sessions Judge, Surat in Sessions Case No.21 of 2011 is hereby quashed and set aside and the appellant ­ SANJAYBHAI SHANKARBHAI VASAVA is hereby acquitted of all the charges. If the appellant is not required in any other offence/s, the appellant may be released forthwith.

(Ajay C. Menon) Principal Private Secretary