State Of Gujarat vs Hitesh @ Kayo Khodabhai Solanki
2021 Latest Caselaw 18066 Guj

   R/CR.MA/21197/2021                                       ORDER DATED: 03/12/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CRIMINAL MISC.APPLICATION NO.                   21197 of 2021

               In R/CRIMINAL APPEAL NO. 1820 of 2021
                                With
                 R/CRIMINAL APPEAL NO. 1820 of 2021
==========================================================
                              STATE OF GUJARAT
                                   Versus
                      HITESH @ KAYO KHODABHAI SOLANKI
==========================================================
Appearance:
MR MANAN MEHTA, APP (2) for the Applicant(s) No. 1
 for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                               Date : 03/12/2021

                            ORAL ORDER

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

ORDER IN CR. MISC. APPLICATION NO. 21197 OF 2021

Heard Mr. Manan Mehta, learned APP for the applicant- State.

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 22.06.2021 passed by the learned Principal District and Sessions Judge, Botad in Sessions Case No. 71 of 2018.

In facts of this case, leave as prayed for deserves to be granted and is hereby granted. Accordingly, the present application is allowed.

R/CR.MA/21197/2021 ORDER DATED: 03/12/2021

ORDER IN CRIMINAL APPEAL

Admit. Bailable warrant be issued in the sum of Rs.5,000/- against the respondent-accused.

(R.M.CHHAYA,J)

(MAUNA M. BHATT,J) BIJOY B. PILLAI