Shaileshbhai Bhikhabhai Patel vs State Of Gujarat
2021 Latest Caselaw 2624 Guj

         R/CR.A/99/2021                                              FARAD




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 99 of 2021

==========================================================

SHAILESHBHAI BHIKHABHAI PATEL Versus STATE OF GUJARAT & 3 other(s) ========================================================== Appearance:

for the Opponent(s)/Respondent(s) No. 2,3,4 MS. C.M. SHAH, APP, (2) for the Opponent(s)/Respondent(s) No. 1 ==========================================================

CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

Date : 18/02/2021

FARAD

For the reasons recorded in the order dictated and pronounced today, the Hon'ble Court has passed the following operative order : -

"In that view of the matter, there being no illegality and infirmity in the impugned judgment and order of acquittal passed by the trial Court, the Appeal deserves to be dismissed and is dismissed accordingly."

(Amar Singh) Private Secretary