State Of Gujarat vs Vajubhai Bhudarbhai Thakor
2023 Latest Caselaw 2646 Guj

    R/CR.A/325/1996                               FARAD DATED: 29/03/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL APPEAL NO. 325 of 1996
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STATE OF GUJARAT Versus VAJUBHAI BHUDARBHAI THAKOR & 3 other(s) ================================================================ Appearance:

ABATED for the Opponent(s)/Respondent(s) No. 1 BAILABLE WARRANT SERVED for the Opponent(s)/Respondent(s) No. 3 BAILABLE WARRANT UNSERVED for the Opponent(s)/Respondent(s) No. 2,4 MR.MRUDUL M BAROT(3750) for the Opponent(s)/Respondent(s) No. 2,3 =============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE M. R. MENGDEY

Date : 29/03/2023 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 17.04.1995 passed in Sessions Case No.134 of 1992 by the Additional Sessions Judge, Ahmedabad (Rural), Mirzapur stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."

Siddharth Private Secretary