Jayesh Dinesh Gohel (Vanker) vs State Of Gujarat
2022 Latest Caselaw 8873 Guj

    R/CR.A/1150/2013                              FARAD DATED: 06/10/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 1150 of 2013

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

JAYESH DINESH GOHEL (VANKER) Versus STATE OF GUJARAT ================================================================ Appearance:

MR ASHISH M DAGLI(2203) for the Appellant(s) No. 1 MR HK PATEL, APP for the Opponent(s)/Respondent(s) No. 1 ================================================================

CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI and HONOURABLE DR. JUSTICE A. P. THAKER

Date : 06/10/2022

FARAD (PER : HONOURABLE DR. JUSTICE A. P. THAKER) For the reasons recorded in a judgment delivered today, the Court has passed following order:-

"In the result, the appeal is allowed. The impugned judgment and order of conviction and sentence dated 17.05.2013 passed by learned 5th (Ad-hoc) Additional Sessions Judge, Surat, in Sessions Case No.72 of 2009 is hereby quashed and set aside. The appellant is ordered to be set at liberty forthwith, if not required in any other case. Fine, if any, paid be refunded to the appellant. Registry is directed to return the R & P to the concerned trial Court forthwith."

(R.S.MALEK) PPS