Rasik Alias Raju Jivabhai Patel vs State Of Gujarat
2023 Latest Caselaw 6061 Guj

                                                                                          NEUTRAL CITATION




     R/CR.A/652/2003                                      FARAD DATED: 18/08/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 652 of 2003
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RASIK ALIAS RAJU JIVABHAI PATEL Versus STATE OF GUJARAT ========================================================== Appearance:

MS MAITHILI MEHTA APP for the Opponent(s)/Respondent(s) No. 1 ==========================================================

CORAM:HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK Date : 18/08/2023

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 and sentence dated 19.5.2003 passed by the learned Additional Sessions Judge, Veraval in Sessions Case No. 28 of 1999 (Old Sessions Case No.57 of 1990) 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."

SURESH SOLANKI PRINCIPAL PRIVATE SECRETARY