Vinubhai Chanabhai Chavda vs State Of Gujarat
2021 Latest Caselaw 6719 Guj

     R/CR.MA/963/2019                            ORDER DATED: 22/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 963 of 2019

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                        VINUBHAI CHANABHAI CHAVDA
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR PREMAL S RACHH(3297) for the Applicant(s) No. 1,2,3,4
MR K S CHANDRANI(6674) for the Respondent(s) No. 2
MS. MONALI BHATT, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                             Date : 22/06/2021

                               ORAL ORDER

Mr. Premal Rachh, learned advocate for the applicants states that the charge-sheet against the accused No.1 was filed and on committal of the matter, Sessions Case No. 16 of 2019 was instituted. The accused has faced the trial and came to be acquittal on 21.9.2020. Mr. Premal Rachh, learned advocate has shared the soft-copy of the judgment.

Mr. Nilay Thaker, learned advocate on behalf of Mr. K.S.Chandrani, learned advocate for the respondent No.2 prays for two days accommodation.

Let the matter be listed on 25.6.2021.

(GITA GOPI,J) SAJ GEORGE