Patel Dharmendrakumar Narayanbhai vs State Of Gujarat
2025 Latest Caselaw 931 Guj

Gujarat High Court

Patel Dharmendrakumar Narayanbhai vs State Of Gujarat on 15 July, 2025

Author: Gita Gopi

Bench: Gita Gopi

                                                                                                              NEUTRAL CITATION




                             R/CR.A/1026/2008                                  FARAD DATED: 15/07/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                            R/CRIMINAL APPEAL NO. 1026 of 2008

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PATEL DHARMENDRAKUMAR NARAYANBHAI Versus STATE OF GUJARAT ========================================================== Appearance:

MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1 MS MONALI BHATT APP for the Opponent(s)/Respondent(s) No. 1 ==========================================================

CORAM:HONOURABLE MS. JUSTICE GITA GOPI

Date : 15/07/2025

FARAD

In view of the above discussions and observations, the appeal is allowed. The conviction and sentence of the accused passed by the learned Special Atrocity Judge, 4 th Fast Track Court, Mehsana vide judgment and order in Special Atrocity Case No.5 of 2007 is quashed and set aside. Registry is directed to send the Record and Proceedings back to the concerned Trial Court.

MR PANKAJ KUMAR PRASAD PPS/PS