R/CR.MA/19898/2021 ORDER DATED: 15/11/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 19898 of 2021
In R/CRIMINAL APPEAL NO. 1651 of 2021
With
R/CRIMINAL APPEAL NO. 1651 of 2021
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STATE OF GUJARAT
Versus
VINUBHAI @ VINODBHAI GHELABHAI BARAIYA
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Appearance:
MR HARDIK SONI, ADDITIONAL PUBLIC PROSECUTOR(2) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3
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CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
and
HONOURABLE MRS. JUSTICE MAUNA M. BHATT
Date : 15/11/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA) Order in Criminal Misc. Application:-
By this application under Section 378(1)(3) of the Code of Criminal Procedure, 1973, the applicant-State has prayed for leave to file an appeal against the judgment and order of acquittal dated 10.6.2021 passed by the learned Sessions Judge, Bhavnagar in Sessions Case No.135/2019.
In facts of this case, leave as prayed for deserves to be granted and is hereby granted. Accordingly, the present application is allowed.
Order in Appeal:-
Admit. Bailable warrant be issued in the sum of Rs.5,000/- (Rupees five thousand only) against the respondents-accused.
(R.M.CHHAYA,J) (MAUNA M. BHATT,J) Maulik Page 1 of 1 Downloaded on : Tue Nov 16 01:38:10 IST 2021