26 August 2010
Supreme Court
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A.M.BHARVAD Vs STATE OF GUJARAT .

Bench: P. SATHASIVAM,B.S. CHAUHAN, , ,
Case number: Crl.A. No.-001585-001585 / 2010
Diary number: 9227 / 2010
Advocates: COAC Vs HEMANTIKA WAHI


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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO…1585....OF 2010 (Arising out of SLP (Crl.) No.2556 of 2010)

A.M. Bharvad & Ors.                                             … Appellants  

Versus

State of Gujarat & Ors.                                          ... Respondents  

WITH

Criminal Appeal No. 1586     of  2010 @  SLP (Crl.) No. 2078 of 2010 Criminal Appeal No. 1587     of  2010 @ SLP (Crl.) No. 2079 of 2010 Criminal Appeal No. 1588    of  2010 @ SLP (Crl.) No. 2080 of 2010 Criminal Appeal No. 1589     of  2010 @ SLP (Crl.) No. 2081 of 2010 Criminal Appeal No. 1590     of  2010 @ SLP (Crl.) No. 3380 of 2010 Criminal Appeal No. 1591     of  2010 @ SLP (Crl.) No. 3381 of 2010 Criminal Appeal No. 1592      of  2010 @ SLP (Crl.) No. 3382 of 2010 Criminal Appeal No. 1593     of  2010 @ SLP (Crl.) No. 4692 of 2010 Criminal Appeal No. 1594     of  2010 @ SLP (Crl.) No. 4697 of 2010 Criminal Appeal No.1595-97 of  2010 @ SLP (Crl.) No. 4700-4702 of  

2010 Criminal Appeal No.   1598    of  2010 @ SLP (Crl.) No. 6270 of 2010

O R D E R  

Dr. B.S. CHAUHAN, J   

1. Leave granted in all the Special Leave Petitions.  

2. All  these  matters  have  been  filed  by  the  persons  

aggrieved by  the  Judgment  and order  of  the  High Court  of  

Gujarat dated 22.12.2009 in connected cases.  The detailed

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judgment and order has been passed today i.e. on 26.8.2010  

in Criminal Appeal No.1599 of 2010 (arising out of SLP (Crl.)  

No 2077 of 2010 – Babubhai vs. State of Gujarat & Ors.), and  Criminal  Appeal  Nos.1600-1605 of  2010 (arising out of  SLP  

(Crl.)  Nos.3235-3240  of  2010-State  of  Gujarat  &  Ors. vs.  Ganeshbhai Jakshibhai Bharwad & Ors.).   

3. The issues raised in all  these matters have been dealt  

with elaborately while deciding the aforesaid appeals.  Thus,  

all  these  appeals  stand  disposed  of  in  terms  of  the  said  

Judgment and order.  The parties herein shall be entitled to  

the relief, if any, in accordance with the said Judgment.   

  

…….....................J.              (P. SATHASIVAM)  

                       

…… ….................J.                                        (Dr. B.S. CHAUHAN)

New Delhi, August  26, 2010.