The State Of Gujarat vs Vaibhavsinh Balvantsinh Chauhan
2023 Latest Caselaw 2810 Guj

    R/CR.A/2140/2006                               FARAD DATED: 06/04/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 2140 of 2006
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THE STATE OF GUJARAT Versus VAIBHAVSINH BALVANTSINH CHAUHAN ================================================================ Appearance:

MS. DIVYANGANA ZALA, APP,for the Appellant(s) No. 1 MR YM THAKKAR(902) 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 19.07.2006 passed in Special (ACB) Case No.10 of 2004 by the Additional Sessions Judge and Presiding Officer, Fast Track Court No.4, Nadiad 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