Raghu Govind Karsan Dangar (Ahir) vs State Of Gujarat
2023 Latest Caselaw 8203 Guj

                                                                                NEUTRAL CITATION




     R/CR.A/780/2019                             FARAD DATED: 09/11/2023

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        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
    R/CRIMINAL APPEAL (AGAINST CONVICTION) NO. 780 of 2019
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RAGHU GOVIND KARSAN DANGAR (AHIR) Versus STATE OF GUJARAT ========================================================== Appearance:

LD. SR. ADVOCATE MR. J.M. PANCHAL WITH MR NARENDRA L JAIN(5647) for the Appellant(s) No. 1,2, MS. KRUTI SHAH, FOR Appellant No.3 MR. PRATIK BAROT FOR Appellant No.4 MR. RONAK RAVAL, APP for the Opponent(s)/Respondent(s) No. 1 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MR. JUSTICE VIMAL K. VYAS

Date : 09/11/2023 FARAD (PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

For the reasons recorded in the judgment rendered on even date in the above appeal, the court has passed the following order:

"The appeal, therefore is allowed. The judgment and order recording conviction and sentence dated 02.04.2019 in Sessions Case No. 59 of 2015 passed by the learned 4 th Additional Sessions Judge, Bhuj -Kachchh for the charge under Sections 302 and 120(B) of the IPC is quashed and set aside. The appellants shall be released forthwith, if not required in any other offfence. Bail and bail bonds of the accused-persons, if any, shall stand cancelled. Record and proceedings be returned forthwith."

PIYUSH R.KANOJIYA PS