State Of Gujarat vs Virabhai Jagabhai Gohil
2023 Latest Caselaw 2480 Guj

     R/CR.A/78/1998                                    FARAD DATED: 23/03/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CRIMINAL APPEAL NO. 78 of 1998
==========================================================

STATE OF GUJARAT Versus VIRABHAI JAGABHAI GOHIL & 3 other(s) ========================================================== Appearance:

ABATED for the Opponent(s)/Respondent(s) No. 3,4 BAILABLE WARRANT SERVED for the Opponent(s)/Respondent(s) No. 1,2 MR BRIJESH K RAMANUJ(9898) for the Opponent(s)/Respondent(s) No. 1 MR KEVAL G BRAHMBHATT (BAROT)(9900) for the

NOTICE SERVED for the Opponent(s)/Respondent(s) No. 2 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE M. R. MENGDEY

Date : 23/03/2023

FARAD (PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

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 16.10.1997 passed in Sessions Case No.24 of 1994 by the Additional Sessions Judge, Court No.10, Ahmedabad stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."

Girish K Parmar

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