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[Cites 2, Cited by 0]

Gujarat High Court

Sidique vs Y.R.Jadeja on 3 March, 2011

Author: Z.K.Saiyed

Bench: Z.K.Saiyed

   Gujarat High Court Case Information System 

  
  
    

 
 
    	      
         
	    
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CR.A/439/1983	 1/ 2	ORDER 
 
 

	

 

IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
 

 


 

CRIMINAL
APPEAL No. 439 of 1983
 

With


 

CRIMINAL
MISC.APPLICATION No. 1400 of 1984
 

 
 
=========================================================

 

SIDIQUE
HUSSEIN SUP - Appellant(s)
 

Versus
 

Y.R.JADEJA,
SUPNDT. OF CUSTOM & 1 - Opponent(s)
 

=========================================================
 
Appearance
: 
None
 for
Appellant(s) : 1, 
MR YN RAVANI for Opponent(s) : 1, 
MR HL JANI
Ld. APP for Opponent(s) :
2, 
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CORAM
			: 
			
		
		 
			 

HONOURABLE
			MR.JUSTICE Z.K.SAIYED
		
	

 

Date
: 24/01/2011 

 

 
 
ORAL
ORDER 

The appellant, in this appeal, under sec. 374(2) of Code of Criminal Procedure, has challenged the judgment and order of acquittal dated 26.2.1982 passed by the learned Chief Judicial Magistrate, First Class, Bharuch, in Criminal Case no. 1231/1979, whereby, the learned Judge has convicted the appellant for the offence punishable under sec. 135 of the Customs Act and sentenced him to undergo R/I for 2 years and to pay a fine of Rs.1000/-, in default, to further undergo imprisonment of six months and also of the offence punishable under sec. 5 of the Import & Export (Control) Act, 1947 and sentenced him to undergo R/I for 3 years and to pay fine of Rs. 1000/-,in default, to undergo further imprisonment of six months, which is impugned in this appeal.

It appears from the Board that the appellant is not remaining present personally or through his advocate, though sufficient time was granted. It further appears from the papers that the criminal case is of the year 1979 and the date of the order is dated 26.2.1982 and this appeal is preferred in the year 1983 and till date, the appellant is not appearing before this Court. It, therefore, appears that the appellant is not interested in the result of the appeal.

In the result, this appeal is disposed of for want of prosecution. The impugned judgment and order of conviction and sentence dated 26.2.1982 passed by learned Chief Judicial Magistrate, Bharuch in Criminal Case No. 1231/79, is hereby confirmed.

The appellant Accused is directed to surrender before the Jail Authority within a period of three weeks from the date of this order, failing which, the concerned Sessions Court shall issue non-bailable warrant to effect the arrest of the appellant-ori. Accused.

As the main appeal being Criminal Appeal No. 439/1983 is disposed of, no order on Criminal Misc. Application No. 1400/1984 and is disposed of accordingly.

(Z.K.SAIYED, J.) mandora/     Top