State Of Gujarat vs Manilal Chaturbhai Parmar
2023 Latest Caselaw 8283 Guj

Gujarat High Court

State Of Gujarat vs Manilal Chaturbhai Parmar on 29 November, 2023

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                NEUTRAL CITATION




    R/CR.A/1013/2008                              FARAD DATED: 29/11/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 1013 of 2008
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STATE OF GUJARAT Versus MANILAL CHATURBHAI PARMAR ================================================================ Appearance:

MR. HARDIK MEHTA, APP, for the Appellant(s) No. 1 MR P P MAJMUDAR(5284) for the Opponent(s)/Respondent(s) No. 1 =============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

Date : 29/11/2023 FARAD 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 30.11.2007 passed in Special (ACB) Case No. 02 of 2007 by the Additional Sessions and Special Judge, Fast Track Court No.11, Vadodara stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."

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