State Of Gujarat vs Devichand Hastimalji Chopda & ...
2023 Latest Caselaw 2872 Guj

     R/CR.A/780/1995                               FARAD DATED: 11/04/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 780 of 1995
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STATE OF GUJARAT Versus DEVICHAND HASTIMALJI CHOPDA & OTHERS & 3 other(s) ================================================================ Appearance:

MS. KRINA CALLA, APP, for the Appellant(s) No. 1 ABATED for the Opponent(s)/Respondent(s) No. 4 HCLS COMMITTEE(4998) for the Opponent(s)/Respondent(s) No. 2,3 YASH G PATEL(9316) for the Opponent(s)/Respondent(s) No. 1 =============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE M. R. MENGDEY

Date : 11/04/2023 FARAD (PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

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 28.02.1995 passed in Sessions Case No.122 of 1991 by the Additional City Sessions Judge, Court No.8, Ahmedabad stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."

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