Gujarat High Court
Ashokbhai Popatbhai Koladra vs State Of Gujarat on 18 July, 2023
NEUTRAL CITATION
R/CR.A/93/2005 FARAD DATED: 18/07/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 93 of 2005
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ASHOKBHAI POPATBHAI KOLADRA Versus STATE OF GUJARAT ================================================================ Appearance:
MR SHIVANG M SHAH FOR MR DARSHIL S SHAH(9962) for the Appellant(s) No. 1 MR YASH P MODI(12948) for the Appellant(s) No. 1 MS SONIA S SHAH(10150) for the Appellant(s) No. 1 MS MAITHILI D MEHTA, ADDL. PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s) No. 1 ================================================================ CORAM:HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK Date : 18/07/2023 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 16.12.2004 passed by the learned Additional Sessions Judge, Fast Track Court No.6, Bhavnagar in Sessions Case No.160 of 2003 is hereby quashed and set aside. The fine of Rs.1500/- is putforth. As the appellant is on bail, he need not surrender to the jail authority. The bail and bail bond stands cancelled. Surety, if any, shall stand discharged. Record and Proceedings to be sent back to the concerned Trial Court forthwith."
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