State Of Gujarat vs Harlal @ Harilal Jodhaji
2023 Latest Caselaw 2912 Guj

    R/CR.A/704/1995                               FARAD DATED: 12/04/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL APPEAL NO. 704 of 1995
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STATE OF GUJARAT Versus HARLAL @ HARILAL JODHAJI ================================================================ Appearance:

MS. KRINA CALLA, APP, for the Appellant(s) No. 1 BAILABLE WARRANT SERVED for the Opponent(s)/Respondent(s) No. 1 MR BP GUPTA(337) for the Opponent(s)/Respondent(s) No. 1 ================================================================ CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE M. R. MENGDEY

Date : 12/04/2023 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.139 of 1993 by the Special Judge and Additional Sessions Judge, Banaskantha, Palanpur 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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