Bhabhlu Naajbhai Dhadhal vs State Of Gujarat
2021 Latest Caselaw 4117 Guj

        R/CR.A/609/2016                                     FARAD



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/CRIMINAL APPEAL NO. 609 of 2016
                                With
                  R/CRIMINAL APPEAL NO. 739 of 2016
=============================================

BHABHLU NAAJBHAI DHADHAL & 4 other(s) Versus STATE OF GUJARAT ============================================= Appearance:

Appearance in Criminal Appeal No.609/2016 MR YOGESH LAKHANI, SR. ADVOCATE with MR DHRUVIN P BHUPTANI(8295) for the Appellant(s) Appearance in Criminal Appeal No.739/2016 MR RUTURAJ NANAVATI for the Appellant(s) MR DHARMESH DEVNANI, ADDL. PUBLIC PROSECUTOR(2) for the respondent - State of Gujarat in both the appeals =============================================

CORAM: HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE A.S. SUPEHIA

Date : 12/03/2021

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

For the reasons recorded in the judgment, pronounced today, following order is passed by the Hon'ble Court:

"Criminal Appeal Nos.609/2016 and 739/2016 are allowed. The judgment and order of conviction and sentence rendered by the learned 2nd Additional Sessions Judge, Amreli in Sessions Case No.294 of 2001 on 12.02.2016 for the offences punishable under Sections 147, 148, 224, 225, 302, 307, 324, 325, 326, 332, 333, 397 and 398 read with Section 149 of the Indian Penal Code, 1860 is set aside. Accused No.2-Bhabhlu Naajbhai Dhadhal, accused No.8-Jethabhai Pithabhai Helaiya, accused

R/CR.A/609/2016 FARAD

No.10­Parshottambhai Dhusabhai Goradiya (appellants of Criminal Appeal No.609/2016) and accused No.7­ Kanabhai Govindbhai Jograna (appellant of Criminal Appeal No.739/2016) be released from the prison forthwith, if not required in any other case. Fine, if paid by them, is ordered to be refunded to them."

(Ajay C. Menon) Principal Private Secretary