Patel Rameshbhai Prabhudas vs The State Of Gujarat
2025 Latest Caselaw 697 Guj

Gujarat High Court

Patel Rameshbhai Prabhudas vs The State Of Gujarat on 8 July, 2025

Author: Gita Gopi

Bench: Gita Gopi

                                                                                                              NEUTRAL CITATION




                              R/CR.A/1760/2006                                 FARAD DATED: 08/07/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                              R/CRIMINAL APPEAL NO. 1760 of 2006
                       ==========================================================

PATEL RAMESHBHAI PRABHUDAS & ORS.

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

ADVOCATE NOTICE SERVED for the Appellant(s) No. 2,3,4 MR INDRAVADAN PARMAR(2738) for the Appellant(s) No. 2,3,4 UNSERVED EXPIRED (N) for the Appellant(s) No. 1 MR ROHANKUMAR RAVAL, APP for the Opponent(s)/Respondent(s) No. 1 ========================================================== CORAM:HONOURABLE MS. JUSTICE GITA GOPI

Date : 08/07/2025

FARAD

In view of the above discussion and observations, the appeal is allowed. The conviction and sentence of the accused passed vide judgment and order dated 8.9.2006 by the learned Additional Sessions Judge, Fast Track Court, Patan in Sessions Case no.51 of 2005 is quashed and set aside. Registry is directed to send the record and proceedings back to the concerned Trial Court.

MAULIK R. PANDYA PPS