State Of Gujarat vs Haribhai Ratnabhai Aalgotar
2023 Latest Caselaw 3170 Guj

    R/CR.A/1113/1994                                FARAD DATED: 21/04/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 1113 of 1994

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STATE OF GUJARAT Versus HARIBHAI RATNABHAI AALGOTAR & 12 other(s) ========================================================== Appearance:

ABATED for the Opponent(s)/Respondent(s) No. 5,7 MR ASHISH M DAGLI(2203) for the Opponent(s)/Respondent(s) No. 1,2,6 PETITION/APPEAL WITHDRAWN/DISMISSED for the Opponent(s)/Respondent(s) No. 10,11,12,13,3,4,8,9 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE M. R. MENGDEY

Date : 21/04/2023

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 31.08.1994 passed in Sessions Case No.121 of 1993 by the Additional Sessions Judge, Bhavnagar stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."

Girish K Parmar

PRINCIPAL PRIVATE SECRETARY