Ompalsinh Nanksinh Chowdhari vs The State Of Gujarat
2023 Latest Caselaw 4974 Guj

    R/CR.A/1711/2006                              FARAD DATED: 27/06/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 1711 of 2006

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OMPALSINH NANKSINH CHOWDHARI Versus THE STATE OF GUJARAT ================================================================ Appearance:

MR TIRTHRAJ PANDYA, ADDL. PUBLIC PROSECUTOR for the

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CORAM:HONOURABLE MR. JUSTICE HEMANT M.

PRACHCHHAK

Date : 27/06/2023

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 dated 10.08.2006

passed by the learned Special Judge, Banaskantha at

Palanpur in Special Case No.34 of 2005 is hereby

quashed and set aside. The fine of Rs.3000/- is putforth.

As the appellant is on bail, he need not surrender to the

jail authority. The bail and bail bond stands cancelled.

Surety, if any, shall stand discharged. Record and

Proceedings to be sent back to the concerned Trial Court

R/CR.A/1711/2006 FARAD DATED: 27/06/2023

forthwith.

Registry is directed to communicate this order to

the concerned Jail Authority forthwith."

DOLLY CHETAN VADUKAR Private Secretary