State Of Gujarat vs Kirtikumar @ Gandiya Khodidas ...
2023 Latest Caselaw 3690 Guj

     R/CR.A/368/1996                                FARAD DATED: 29/04/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 368 of 1996
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STATE OF GUJARAT Versus KIRTIKUMAR @ GANDIYA KHODIDAS PARAMAR & 4 other(s) ========================================================== Appearance:

BAILABLE WARRANT UNSERVED for the Opponent(s)/Respondent(s) No. 1,2,3,4,5 DS AFF.NOT FILED (N) for the Opponent(s)/Respondent(s) No. 1,2,3,4,5 ==========================================================

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

Date : 29/04/2023

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 07.02.1996 passed in Sessions Case No.220 of 1992 by the Additional City Sessions Judge, Ahmedabad City stands confirmed. Bail and bail bonds of the accused, if any, stand discharged. R & P be sent back to the concerned Trial Court."

(MR. PARESH J SOMPURA) Principal Private Secretary