Vijaybhai Mavjibhai Thakrar vs State Of Gujarat
2021 Latest Caselaw 12964 Guj

  R/CR.MA/10137/2021                             ORDER DATED: 31/08/2021




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
    R/CRIMINAL MISC.APPLICATION NO. 10137 of 2021
          In R/CRIMINAL APPEAL NO. 812 of 2021
                          With
           R/CRIMINAL APPEAL NO. 812 of 2021
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              VIJAYBHAI MAVJIBHAI THAKRAR
                         Versus
                    STATE OF GUJARAT
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Appearance:
MR MURALI N DEVNANI(1863) for the Applicant(s) No. 1
MR RONAK RAVAL, APP (2) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                        Date : 31/08/2021
                            ORAL ORDER

Order in Criminal Misc. Application No.10137 of 2021

By way of the present application under Section 378(4) of the Code of Criminal Procedure, 1973, the applicant - original complainant has prayed to grant leave to appeal against the judgment and order of acquittal dated 24.03.2021 passed by learned Second Additional Chief Judicial Magistrate, Porbandar in Criminal Case No.142 of 2016.

I have heard learned advocates appearing for the respective parties. I have also perused the impugned judgment of the learned Trial Court. Considering the facts and circumstances of the case, I am of the opinion that the present application requires consideration.

R/CR.MA/10137/2021 ORDER DATED: 31/08/2021

Hence, the present application is allowed. Leave as prayed for is granted. Rule is made absolute.

Order in Criminal Appeal No.812 of 2021

Appeal is admitted. Bailable warrant in the sum of Rs.10,000/- (Rupees Ten Thousand Only) be issued upon the respondent no.2.

(VIPUL M. PANCHOLI, J)

Pallavi