State Of Gujarat vs Manharlal Bechardas Shrimali(Appeal ...
2023 Latest Caselaw 8310 Guj

Gujarat High Court

State Of Gujarat vs Manharlal Bechardas Shrimali(Appeal ... on 30 November, 2023

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                NEUTRAL CITATION




     R/CR.A/1820/2005                             FARAD DATED: 30/11/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/CRIMINAL APPEAL NO. 1820 of 2005
==========================================================

STATE OF GUJARAT Versus MANHARLAL BECHARDAS SHRIMALI(APPEAL IS ABATED VIDE ORDER DTD.03.05.2012) & 1 other(s) ========================================================== Appearance:

ABATED for the Opponent(s)/Respondent(s) No. 1 MR UDAYAN P VYAS(1302) for the Opponent(s)/Respondent(s) No. 2 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

Date : 30/11/2023

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 01.04.2005 passed in Special (ACB) Case No. 08 of 2004 (Old Special Case No.16/2001) by the Special Judge (ACB), Gandhinagar stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."

(PARESH J SOMPURA) Principal Private Secretary