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A.m.bharvad v. State Of Gujarat

A.m.bharvad v. State Of Gujarat

(Supreme Court Of India)

Criminal Appeal No. 1585 Of 2010 (Arising Out Of Slp (Crl.) No. 2556 Of 2010) Withcriminal 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 @ Sl | 26-08-2010

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 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.

Advocate List
  • For the Appearing Parties U.U. Lalit, P.S. Narsimha, R.K. Abichandani, C.A. Sundaram, Senior Advocates, Tushar Mehta, AAG, Ankur Chawla, Rahul Pratap, Jayant Mohan (for M/s. COAC), Vimal Chandra S. Dave, Mrs. Laxmi Abichandani, Sunil Patel, Ms. Hemantika Wahi, Ms. Meensha Lovkumar, Ms. Nupur, Sushil Kumar Jain, Puneet Jain, Ms. Rohini Musa, Abhishek Gupta, Zafar I., Anandh Kannan, P.K. Dey, Anirudh Sharma, A.K. Sharma, V.K. Biju, D.R. Bhatt, D.K. Garg, Keshav C. Thakur, Advocates.
Bench
  • HON'BLE MR. JUSTICE P. SATHASIVAM
  • HON'BLE DR. JUSTICE B.S. CHAUHAN
Eq Citations
  • 2011 (1) KCCRSN 15
  • 2011 (5) RCR (CRIMINAL) 129
  • (2011) 1 SCC CRI 336
  • AIR 2011 SCW 13
  • 2010 (8) SCALE 534
  • LQ/SC/2010/882
Head Note

Evidence Act, 1872 — S. 162 — Confessions — Credibility of — Witnesses to confession — Requirement of — Witnesses to confession not required to be examined