Bhadreshmukar Alias Lalabhai ... vs State Of Gujarat
2023 Latest Caselaw 5793 Guj

                                                                                     NEUTRAL CITATION




    R/CR.A/1128/2000                                   FARAD DATED: 08/08/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                R/CRIMINAL APPEAL NO. 1128 of 2000
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BHADRESHMUKAR ALIAS LALABHAI BHIKHABHAI VYAS Versus STATE OF GUJARAT ========================================================== Appearance:

MR SUNIL M AGRAWAL(1796) for the Appellant(s) No. 1 MS MAITHILI MEHTA APP for the Opponent(s)/Respondent(s) No. 1 ========================================================== CORAM:HONOURABLE MR. JUSTICE HEMANT M.

PRACHCHHAK

Date : 08/08/2023

FARAD For the reasons recorded in the judgment dictated today, the Hon'ble Court has passed the following order :

"The present appeal is hereby allowed. The impugned judgment and order of conviction dated 13.12.2000 passed by the learned Additional Sessions Judge, Ahmedabad (Rural) at Gandhinagar in Sessions Case No.31 of 2000 is hereby quashed and set aside and the fine, if any, be refunded to the appellant forthwith. As the appellant is on bail, he 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.

Direct service is permitted."

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