Firoz Ibrahim Khokhar, Daily Wager vs State Of Gujarat
2023 Latest Caselaw 8522 Guj

Gujarat High Court

Firoz Ibrahim Khokhar, Daily Wager vs State Of Gujarat on 7 December, 2023

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                   NEUTRAL CITATION




     R/CR.A/1133/2006                                ORDER DATED: 07/12/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL APPEAL NO. 1133 of 2006
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                   FIROZ IBRAHIM KHOKHAR, DAILY WAGER
                                  Versus
                            STATE OF GUJARAT
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Appearance:
ADVOCATE NOTICE SERVED for the Appellant(s) No. 1
MR.L.B.DABHI, APP, for the Opponent(s)/Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                                 Date : 07/12/2023
                                  ORAL ORDER

1. This appeal is filed by the appellant against the judgment and order dated 31.05.2006 in Special (ACB) Case No.15 of 1997 by the 2nd Additional Sessions Judge, Bhavnagar. The appeal has been admitted in the year 2006. Thereafter, notice was issued for the appellant to remain present on account of subsequent development. This notice has been duly served upon the appellant as per the report dated 27.06.2017. Despite this, no effort has been made by the appellant to appear before this Court. This matter was adjourned today to enable the appellant to file his appearance.

2. When the matter is called out, none has remained present despite opportunity being given to the appellant. Therefore, in view of decision of Full Bench of this Court in case of Nirav Devnarayan Shukla and others v/s. State of Gujarat, reported in 2016 (2) GLH 128 (Para-16), the appeal shall stand dismissed for default.

(A.Y. KOGJE, J) SIDDHARTH