Ajitsinh Dalpatsinh Zala vs The State Of Gujarat
2025 Latest Caselaw 471 Guj

Gujarat High Court

Ajitsinh Dalpatsinh Zala vs The State Of Gujarat on 1 July, 2025

Author: Gita Gopi

Bench: Gita Gopi

                                                                                                             NEUTRAL CITATION




                            R/CR.A/2167/2004                                  FARAD DATED: 01/07/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                            R/CRIMINAL APPEAL NO. 2167 of 2004

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AJITSINH DALPATSINH ZALA & ANR.

Versus THE STATE OF GUJARAT ================================================================ Appearance:

MS SACHI MATHUR for MR VIKRAM J THAKOR(2221) for the Appellant(s)

MS MONALI BHATT, ADDITIONAL PUBLIC PROSECUTOR for the

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CORAM:HONOURABLE MS. JUSTICE GITA GOPI

Date : 01/07/2025 FARAD

For the reasons recorded in the judgment, the Hon'ble Court passes the following order :

"The Criminal Appeal is allowed. The appeal of appellant No.1 stood abated. The judgment and order of conviction dated 30.11.2004 of the learned Additional Sessions Judge and 7 th Fast Track Judge, Mehsana in Sessions Case No.107 of 2004 is quashed and set aside. The appellant No.2 is acquitted of all the charges levelled against him.

Bail and bail bond, if any, stands cancelled. The amount of fine paid, if any, be refunded to the appellant herein. Record and proceedings, be sent to the concerned Trial Court forthwith."

CAROLINE ANTHONISWAMY PPS