Alpesh Maheshkumar Hirabhai ... vs State Of Gujarat
2022 Latest Caselaw 7739 Guj

     R/CR.A/673/2013                               FARAD DATED: 08/09/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 673 of 2013

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ALPESH MAHESHKUMAR HIRABHAI SENMA Versus STATE OF GUJARAT ================================================================ Appearance:

MR SHAKEEL A QURESHI(1077) 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 DR. JUSTICE A. P. THAKER

Date : 08/09/2022 FARAD (PER : HONOURABLE DR. JUSTICE A. P. THAKER) For the reasons recorded in a judgment passed today, the Court has passed following order:-

"In the result, the appeal is allowed. The impugned judgment and order of conviction and sentence dated 12.04.2013 passed by learned Additional Sessions Judge, Mehsana, in Sessions Case No.64 of 2012 is hereby quashed and set aside. The appellant is ordered to be set at liberty forthwith, if not required in any other case. The amount of fine, if any, be returned to the appellant forthwith. Registry is directed to return the R & P to the concerned trial Court forthwith."

(R.S.MALEK) PPS