State Of Gujarat vs Dayaram Dhanjibhai Thakkar
2021 Latest Caselaw 18068 Guj

   R/CR.MA/21126/2021                                     ORDER DATED: 03/12/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC.APPLICATION NO.                  21126 of 2021

               In R/CRIMINAL APPEAL NO. 1818 of 2021
                                With
                 R/CRIMINAL APPEAL NO. 1818 of 2021
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                             STATE OF GUJARAT
                                  Versus
                        DAYARAM DHANJIBHAI THAKKAR
==========================================================
Appearance:
MR PRANAV TRIVEDI, APP (2) for the Applicant(s) No. 1
 for the Respondent(s) No. 1,2
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  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. 21126 OF 2021

Heard Mr. Pranav Trivedi, 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 21.01.2021 passed by the learned Special Judge, (NDPS), Kalol in NDPS Case No. 3 of 2012 and 2 of 2013.

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/21126/2021 ORDER DATED: 03/12/2021

ORDER IN CRIMINAL APPEAL

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

(R.M.CHHAYA,J)

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