State Of Gujarat vs Isu @ Ishwarbhai Udhraniyabhai ...

     R/CR.MA/22127/2022                                      ORDER DATED: 15/02/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/CRIMINAL MISC.APPLICATION NO. 22127 of 2022
                  In R/CRIMINAL APPEAL NO. 2401 of 2022
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                           STATE OF GUJARAT
                                 Versus
                ISU @ ISHWARBHAI UDHRANIYABHAI RATHVA
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Appearance:
MS JIRGA JHAVERI, PUBLIC PROSECUTOR for the Applicant(s) No. 1
for the Respondent(s) No. 1
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    CORAM:                         HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                                                          and
                               HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK
                                           Date : 15/02/2023
                                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI)

1. Rule. Though served, none appears for the Respondents.

2. By way of this application, the applicant has sought leave to prefer appeal against the judgment and order, Dated: 04.05.2022, passed by the learned Special Judge (POCSO) & Addl. Sessions Judge, Chhotaudepur, in Sessions Case No. 12 of 2019.

3. Heard. In view of the averments made in this application, the same is allowed and the leave to prefer appeal against the judgment and order dated 19.11.2022 is GRANTED. Rule is made absolute, accordingly.

(VIPUL M. PANCHOLI, J) (HEMANT M. PRACHCHHAK,J) UMESH/-