State Of Gujarat vs Dilipbhai Dhulabhai Parmar
2023 Latest Caselaw 8488 Guj

Gujarat High Court

State Of Gujarat vs Dilipbhai Dhulabhai Parmar on 6 December, 2023

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                NEUTRAL CITATION




     R/CR.A/2392/2009                             FARAD DATED: 06/12/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/CRIMINAL APPEAL NO. 2392 of 2009
                               With
                R/CRIMINAL APPEAL NO. 2393 of 2009
                               With
          R/CRIMINAL REVISION APPLICATION NO. 100 of 2010
==========================================================

STATE OF GUJARAT Versus DILIPBHAI DHULABHAI PARMAR & 4 other(s) ========================================================== Appearance:

MR. N. R. KODEKAR for original complainant MR. VIJAY PATEL FOR H.L. PATEL ADVOCATES For Respondent Nos.1,2,3,4,5 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

Date : 06/12/2023

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

"In view of the aforesaid and for the reasons stated herein above, both the appeals and Criminal Revision Application fail and are dismissed. The impugned judgment and order dated 25-09-2009 passed by the Additional Sessions Judge and 3rd Fast Track Court, Panchmahal at Godhra in Sessions Case No.33 of 2009 stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."

(PARESH J SOMPURA) Principal Private Secretary