Mukeshbhai Bhulabhai Chunara vs State Of Gujarat
2021 Latest Caselaw 18026 Guj

   R/CR.MA/21122/2021                         ORDER DATED: 02/12/2021




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 21122 of 2021

                In R/CRIMINAL APPEAL NO. 1817 of 2021
                                With
                 R/CRIMINAL APPEAL NO. 1817 of 2021
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                   MUKESHBHAI BHULABHAI CHUNARA
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR IM PANDYA(546) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4,5
Mr. Manan Mehta, Addl. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
       and
       HONOURABLE MRS. JUSTICE MAUNA M. BHATT
                  Date : 02/12/2021

                       ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Heard Mr. I.M. Pandya, learned advocate for the applicant and Manan Mehta, learned Additional Public Prosecutor for the State.

By this application under Section 378(4) 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 28.02.2020 passed by the learned Additional Sessions Judge, Ahmedabad in Sessions Case No. 569 of 2017.

In facts of this case, leave as prayed for deserves to be

R/CR.MA/21122/2021 ORDER DATED: 02/12/2021

granted and is hereby granted. Accordingly, the present application is allowed.

ORDER IN CRIMINAL APPEAL

Admit. Bailable warrant be issued in the sum of Rs.5000/- against each of the respondents accused.

To be heard with Criminal Appeal No.1369 of 2020.

(R.M.CHHAYA,J)

(MAUNA M. BHATT,J) KAUSHIK J. RATHOD