Rohitbhai Vrajlal Parekh vs State Of Gujarat
2023 Latest Caselaw 5794 Guj

                                                                                      NEUTRAL CITATION




     R/CR.A/39/2001                                    FARAD DATED: 08/08/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL APPEAL NO. 39 of 2001

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ROHITBHAI VRAJLAL PAREKH Versus STATE OF GUJARAT ================================================================ Appearance:

MR TUSHAR L SHETH(3920) for the Appellant(s) No. 1 MS MAITHILI D MEHTA, ADDL. PUBLIC PROSECUTOR for the

================================================================ 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 complaint being Criminal Inquiry No.34 of 2000 pending before the learned Additional Chief Judicial Magistrate, Gondal is hereby quashed and set aside and the proceedings initiated in pursuance thereof, if any, are also quashed and set aside qua the present appellant only.

Record and Proceedings, if any, be sent back to the concerned Court forthwith."

DOLLY CHETAN VADUKAR Private Secretary