State Of Gujarat vs Thakor (Jadav) Somaji Chehuji
2021 Latest Caselaw 2032 Guj

                R/CR.A/1275/2020                               ORDER



                 IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                         R/CRIMINALAPPEALNO. 1275of 2020
                                      With
                         R/CRIMINALAPPEALNO. 1249of 2020
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                                 STATEOF GUJARAT
                                      Versus
                            THAKOR(JADAV)SOMAJICHEHUJI
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Appearance:
MS KRINACALLAAPPfor the Appellant(s)No. 1
NOTICESERVED(4)for the Opponent(s)/Respondent(s)No. 1,10,11,12,13,2,3,4,5,6,7,8,9
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 CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE MR. JUSTICE A.C. RAO

                               Date: 10/02/2021
                                 ORALORDER

(PER: HONOURABLEMR. JUSTICEA.J.DESAI)

ORDER IN CRIMINAL APPEAL NO. 1275 of 2020 Though served, the respondents accused who have been acquitted by the learned trial Court have chosen not to appear before the Court.

We have heard learned APP Ms. Calla for the appellant state.

ADMIT.

ORDER IN CRIMINAL APPEAL NO. 1249 of 2020 We have noticed that the State of Gujarat has also filed an appeal under Section 378 of the Code of Criminal Procedure, which has been admitted by this Court, being Criminal Appeal No.1275 of 2020.

In view of the fact that the present appeal arising from the very judgment, which is already under challenge in the aforesaid appeal, present appeal would not survive. Accordingly, present appeal stands disposed of.

R/CR.A/1275/2020 ORDER

However, Mr. Anurag Rathod, learned advocate, who has filed present appeal on behalf of the original complainant is permitted to file his appearance in the appeal filed by the State and is also permitted to assist the Public Prosecutor.

A copy of present order shall be maintained on file of Criminal Appeal No.1275 of 2020.

(A.J.DESAI,J)

(A. C. RAO,J) KAUSHIKD. CHAUHAN