Gujarat High Court
State Of Gujarat vs Raghubhai Ranabhai Bharwad ( Abated ) on 29 March, 2023
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.A/756/1995 FARAD DATED: 29/03/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 756 of 1995
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STATE OF GUJARAT Versus RAGHUBHAI RANABHAI BHARWAD ( ABATED ) & 3 other(s) ================================================================ Appearance:
MS. JIRGA JHAVERI, APP, for the Appellant(s) No. 1 ABATED for the Opponent(s)/Respondent(s) No. 1,3 MR HD CHUDASAMA(234) for the Opponent(s)/Respondent(s) No. 2,4 =============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE M. R. MENGDEY Date : 29/03/2023 FARAD (PER : HONOURABLE MR. JUSTICE A.Y. KOGJE) For the reasons recorded in the judgment dictated today, the Hon'ble Court has passed the following order:
"In the result, the appeal fails and is dismissed. The judgment and order dated 17.04.1995 passed in Sessions Case No.133 of 1992 by the Additional Sessions Judge, Ahmedabad (Rural), Mirzapur stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."
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