Gujarat High Court
Bhaskarbhai Kishorkant Gandhi vs State Of Gujarat on 22 August, 2023
NEUTRAL CITATION
R/CR.A/734/2004 FARAD DATED: 22/08/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 734 of 2004
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BHASKARBHAI KISHORKANT GANDHI Versus STATE OF GUJARAT ========================================================== Appearance:
MR J M PANCHAL(529) for the Appellant(s) No. 1 MR K J PANCHAL(2422) for the Appellant(s) No. 1MS CM SHAH APP for the Opponent(s)/Respondent(s) No. 1 ========================================================== CORAM:HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK Date : 22/08/2023 FARAD For the reasons recorded in the judgment dictated today, the Hon'ble Court has passed the following order:
"The present appeal is hereby allowed. The impugned judgment and order of conviction and sentence dated 30.4.2004 passed by the learned Special Judge (ACB) and Presiding Officer, Fast Track Court No.1, Kheda at Nadiad in Special Case (ACB) No. 1 of 1998 is hereby quashed and set aside and the fine, if any, be refunded to the appellant forthwith. As the appellant is on bail, he need not surrender to the jail authority. The bail and bail bond shall stand cancelled. Surety, if any, shall stand discharged. Record and Proceedings be sent back to the concerned Trial Court forthwith."
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