State Of Gujarat vs Bhikhabhai Karsanbhai Panchal
2023 Latest Caselaw 3051 Guj

    R/CR.A/280/1998                               FARAD DATED: 19/04/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL APPEAL NO. 280 of 1998
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STATE OF GUJARAT Versus BHIKHABHAI KARSANBHAI PANCHAL & 2 other(s) ================================================================ Appearance:

MS. DIVYANGANA JHALA, APP, for the Appellant(s) No. 1 ADVOCATE NOTICE UNSERVED for the Opponent(s)/Respondent(s) No. 1,2,3 BAILABLE WARRANT UNSERVED for the Opponent(s)/Respondent(s) No. 1,2,3 =============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE M. R. MENGDEY

Date : 19/04/2023 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 30.12.1997 passed in Sessions Case No.130 of 1992 by the Additional Principal Judge, Court No.2, 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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