The State Of Gujarat vs Unni Ikal Kunjiraman
2023 Latest Caselaw 2809 Guj

     R/CR.A/205/2007                                FARAD DATED: 06/04/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 205 of 2007
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THE STATE OF GUJARAT Versus UNNI IKAL KUNJIRAMAN ================================================================ Appearance:

MS, KRINA CALLA, APP, for the Appellant(s) No. 1 MR AMIT M NAIR(5895) for the Opponent(s)/Respondent(s) No. 1 VINIT A NAIR(9627) for the Opponent(s)/Respondent(s) No. 1 =============================================================== 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 30.11.2006 passed in Special (ACB) Case No.09 of 2002 by the Presiding Officer and Special Judge, Fast Track Court No.14, Vadodara 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