State Of Gujarat vs Raisingbhai Chaganbhai Dabhi
2023 Latest Caselaw 3472 Guj

    R/CR.A/768/1995                           FARAD DATED: 27/04/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL APPEAL NO. 768 of 1995
                              With
         R/CRIMINAL REVISION APPLICATION NO. 288 of 1995
==========================================================

STATE OF GUJARAT Versus RAISINGBHAI CHAGANBHAI DABHI & 2 other(s) ========================================================== Appearance:

MR. J. M. BUDDHBHATTI for (MR MJ BUDDHBHATTI)(209) for the Opponent(s)/Respondent(s) No. 1,3 ABATED for the Opponent(s)/Respondent(s) No. 2 BAILABLE WARRANT SERVED for the Opponent(s)/Respondent(s) No. 1,3 ==========================================================

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

Date : 27/04/2023

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 10.05.1995 passed in Sessions Case No.291 of 1993 by the Additional Sessions Judge, Kheda at Nadiad stands confirmed. Bail and bail bonds of the accused, if any, stand discharged. R & P be sent back to the concerned Trial Court.

R/CR.A/768/1995 FARAD DATED: 27/04/2023

In view of the reasoning assigned in the Criminal Appeal, Criminal Revision Application No. 288 of 1995 also fails and is dismissed."

(Mr. Paresh J. Sompura) Principal Private Secretary