State Of Gujarat vs Gohil Ranjitsinh Chhatrasinh
2021 Latest Caselaw 18354 Guj

   R/CR.MA/21633/2021                             ORDER DATED: 13/12/2021



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 21633 of 2021
             In R/CRIMINAL APPEAL NO. 1880 of 2021
                             With
              R/CRIMINAL APPEAL NO. 1880 of 2021
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                              STATE OF GUJARAT
                                    Versus
                        GOHIL RANJITSINH CHHATRASINH
==========================================================
Appearance:
MR. PRANAV TRIVEDI ADDL. PUBLIC PROSECUTOR(2) for the
Applicant(s) No. 1
for the Respondent(s) No. 1,10,11,2,3,4,5,6,7,8,9
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 CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
       and
       HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                              Date : 13/12/2021

                       ORAL ORDER

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

ORDER IN CR.MA Heard Mr. Pranav Trivedi, learned Additioal Public Prosecutor 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 22.07.2021 passed by the learned Special Judge (Atro), Bhavnagar in Special (Atro) Case No. 4 of 2013.

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

R/CR.MA/21633/2021 ORDER DATED: 13/12/2021

application is allowed.

ORDER IN CRIMINAL APPEAL

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

To be heard with Criminal Appeal Nos. 1140 of 2021 and 1154 of 2021.

(R.M.CHHAYA,J)

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