Dahyabhai Chhaganbhai Vavel vs State Of Gujarat
2023 Latest Caselaw 8430 Guj

Gujarat High Court

Dahyabhai Chhaganbhai Vavel vs State Of Gujarat on 5 December, 2023

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                NEUTRAL CITATION




    R/CR.A/595/2004                              FARAD DATED: 05/12/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CRIMINAL APPEAL NO. 595 of 2004
================================================================

DAHYABHAI CHHAGANBHAI VAVEL Versus STATE OF GUJARAT & 1 other(s) ================================================================ Appearance:

MR HARDIK MEHTA, APP for the Opponent(s)/Respondent(s) No. 1 ================================================================ CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

Date : 05/12/2023 FARAD

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 15.04.2004 passed in Sessions Case No.160 of 1990 by the Presiding Judge of the Fast Track Court, District - Kheda at Nadiad, stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. Record & Proceedings be sent back to the concerned Trial Court, forthwith."

Manoj Kumar Rai Private Secretary