Boghabhai Rajabhai Bharwad vs State Of Gujarat
2025 Latest Caselaw 6328 Guj

Gujarat High Court

Boghabhai Rajabhai Bharwad vs State Of Gujarat on 4 September, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                          NEUTRAL CITATION




                              C/SCA/15748/2021                              ORDER DATED: 04/09/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                       R/SPECIAL CIVIL APPLICATION NO. 15748 of 2021
                        ==========================================================
                                             BOGHABHAI RAJABHAI BHARWAD & ORS.
                                                           Versus
                                                  STATE OF GUJARAT & ANR.
                        ==========================================================
                        Appearance:
                        MR VIVEK V BHAMARE(6710) for the Petitioner(s) No. 1,2,3,4
                        MR. SANJAY UDHWANI, ASSISTANT 0GOVERNMENT PLEADER/PP for
                        the Respondent(s) No. 1
                        MR.AMIT R JOSHI(6682) for the Respondent(s) No. 2
                        P B VELANI(7465) for the Respondent(s) No. 2
                        ==========================================================

                           CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA
                                 AGARWAL
                                 and
                                 HONOURABLE MR.JUSTICE D.N.RAY

                                                      Date : 04/09/2025

                                                        ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

The issue raised in the present petition has already been adjudicated by this Court vide judgment and order dated 09.05.2024 passed in Special Civil Application No. 2995 of 2021 and other connected petitions.

The present petition is, accordingly, disposed of in terms of the directions contained in the aforesaid decision.

(SUNITA AGARWAL, CJ )

(D.N.RAY,J) C.M. JOSHI