Roopsinh Amarsinh Navi vs State Of Gujarat
2023 Latest Caselaw 7100 Guj

                                                                                NEUTRAL CITATION




    R/CR.A/1189/2007                              FARAD DATED: 26/09/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 1189 of 2007

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ROOPSINH AMARSINH NAVI & 4 other(s) Versus STATE OF GUJARAT ================================================================ Appearance:

MR AV PRAJAPATI(672) for the Appellant(s) No. 2.1,2.2,2.3 MR KB ANANDJIWALA, SENIOR ADVOCATE WITH MR SP MAJMUDAR(3456) for the Appellant(s) No. 1,2,3,4,5 MS CM SHAH, ADDL. PUBLIC PROSECUTOR for the

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CORAM:HONOURABLE MR. JUSTICE HEMANT M.

PRACHCHHAK

Date : 26/09/2023

FARAD

For the reasons recorded in the judgment dictated today,

the Hon'ble Court has passed the following order :

"The present Appeal is hereby dismissed. The impugned

judgment and order of conviction and sentence dated

05/09/2007 passed by the learned Special Judge, Fast

Track Court No.4, Vadodara in Special (ACB) Case No.13

of 1998 is hereby confirmed. The appellants accused are

directed to surrender before the judicial custody of the

concerned Trial Court within a period of 10 (Ten) weeks

from the date of this order. The bail and bail bond, if any,

NEUTRAL CITATION

R/CR.A/1189/2007 FARAD DATED: 26/09/2023

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while enlarging the appellants on bail stands cancelled.

Surety, if any, shall stand discharged.

Record and Proceedings to be sent back to the

concerned Trial Court forthwith."

DOLLY CHETAN VADUKAR Private Secretary