Bhagaji Amaraji Thakor ( Chauhan ) vs State Of Gujarat
2022 Latest Caselaw 6487 Guj

     R/CR.A/1512/2013                               FARAD DATED: 20/07/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/CRIMINAL APPEAL NO. 1512 of 2013

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BHAGAJI AMARAJI THAKOR ( CHAUHAN ) Versus STATE OF GUJARAT ========================================================== Appearance:

HL PATEL ADVOCATES(2034) for the Appellant(s) No. 1 MR HARDIK SONI, APP for the Opponent(s)/Respondent(s) No. 1 ==========================================================

CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI and HONOURABLE MR. JUSTICE SANDEEP N. BHATT

Date : 20/07/2022

FARAD (PER : HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI)

For the reasons recorded in the judgment pronounced today, this Court has passed the following order :

"In the result, the present Criminal Appeal is allowed. The impugned judgment and order of conviction and sentence dated 28.12.2012 passed by the learned 5th Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No.153 of 2011 is hereby quashed and set aside. The appellant be set at liberty forthwith, if not required in any other offence. The amount of fine, if any, paid by the appellant- accused shall be refunded to him immediately. Record and Proceedings are ordered to be sent back to the concerned trial Court forthwith."

U. SRILATHA PPS/PS