State Of Gujarat vs Mohmed Matin @ Abdul Yusufmiya ...
2021 Latest Caselaw 18682 Guj

   R/CR.MA/22588/2021                         ORDER DATED: 22/12/2021




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

   R/CRIMINAL MISC. APPLICATION NO. 22588 of 2021
                         In
         R/CRIMINAL APPEAL NO. 1987 of 2021
                        With
         R/CRIMINAL APPEAL NO. 1987 of 2021

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                      STATE OF GUJARAT
                             Versus
         MOHMED MATIN @ ABDUL YUSUFMIYA SHAIKH
=======================================
Appearance:
MS MH BHATT, APP (2) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2
=======================================

 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                        Date : 22/12/2021

                          ORAL ORDER

Order in Criminal Misc. Application No. 22588 of 2021:

This application, under section 378(1)(3) of the Code of Criminal Procedure, 1973 has been preferred by the applicant - State of Gujarat for Leave to Appeal against the impugned judgment and order of acquittal dated 25.08.2021 passed by the learned Special Judge, City Civil and Sessions Court, Court No. 9, Ahmedabad City in Special Case (POCSO) No. 178 of 2015 acquitting the opponents herein - original accused.

Heard, Ms. M. H. Bhatt, learned Additional Public Prosecutor appearing on behalf of the applicant - State and perused the impugned judgment and order of acquittal and considering the same, it appears that the appeal deserves consideration. Hence,

R/CR.MA/22588/2021 ORDER DATED: 22/12/2021

the this application is allowed and leave to appeal, as prayed for, is hereby granted.

Order in Criminal Appeal No. 1987 of 2021:

The appeal is admitted. Issue bailable warrants in the sum of Rs.5,000/- each against the respondents - original accused.

[ A. C. Joshi, J. ] hiren /12