State Of Gujarat vs Babubha Ravjibhai Vaghela
2023 Latest Caselaw 2808 Guj

    R/CR.A/2358/2005                                FARAD DATED: 06/04/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 2358 of 2005
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STATE OF GUJARAT Versus BABUBHA RAVJIBHAI VAGHELA ================================================================ Appearance:

MS. KRINA CALLA, APP, for the Appellant(s) No. 1 MR. RUTVIZ OZA, ADVOCATE for MS POONAM M MAHETA(11265) for the

================================================================ CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

Date : 06/04/2023 FARAD

For the reasons recorded in the judgment dictated today, the Hon'ble Court has passed the following order:

"In the result, the appeal fails and is dismissed. The judgment and order dated 12.08.205 passed in Special (ACB) Case No.42 of 1993 by the Special Judge, Fast Track Court No.1, Amreli stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."

Siddharth R. Dave PRIVATE SECRETARY