Sabirbhai Alimiya Saiyed vs State Of Gujarat
2023 Latest Caselaw 5630 Guj

                                                                                   NEUTRAL CITATION




    R/CR.A/969/2000                                FARAD DATED: 03/08/2023

                                                                                   undefined




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL APPEAL NO. 969 of 2000
                                    With
                      R/CRIMINAL APPEAL NO. 970 of 2000
================================================================

SABIRBHAI ALIMIYA SAIYED Versus STATE OF GUJARAT ================================================================ Appearance:

Criminal Appeal No.969 of 2000: MR YOGESH LAKHANI SENIOR ADVOCATE WITH MR RAJESH K KANANI(2157) for the Appellant MS MD MEHTA APP for the Respondent Criminal Appeal No.970 of 2000: MR BHAVIN S RAIYANI for the Appellants MR HITESH GUPTA for the Appellants MS MD MEHTA APP for the Respondent ================================================================

CORAM:HONOURABLE MR. JUSTICE HEMANT M.

PRACHCHHAK

Date : 03/08/2023

FARAD

For the reasons recorded in the judgment dictated

today, the Hon'ble Court has passed the following order :

"The present appeals are allowed. The impugned

judgment and order of conviction dated 27.09.2000

passed by the learned 2nd Additional Sessions Judge,

Vadodara in Sessions Case No.156 of 1997 is hereby

quashed and set aside and the fine, if any, be

NEUTRAL CITATION

R/CR.A/969/2000 FARAD DATED: 03/08/2023

undefined

refunded to the appellants forthwith. As the

appellants are on bail, they need not surrender to the

jail authority. The bail and bail bond shall stand

cancelled. Surety, if any, shall stand discharged.

Record and Proceedings be sent back to the

concerned Trial Court forthwith."

(V. R. PANCHAL) Principal Private Secretary