State Of Gujarat vs Shaileshbhai Dahyabhai Pujara
2021 Latest Caselaw 2371 Guj

              R/CR.MA/15624/2020                             ORDER




                IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                R/CRIMINALMISC.APPLICATIONNO. 15624of 2020
                     In R/CRIMINALAPPEALNO. 976 of 2020
                                   With
                      R/CRIMINALAPPEALNO. 976 of 2020
==========================================================
                                STATEOF GUJARAT
                                     Versus
                          SHAILESHBHAIDAHYABHAIPUJARA
==========================================================
Appearance:
MS KRINACALLA,LD.APP(2)for the Applicant(s)No. 1
RULESERVED(64)for the Respondent(s)No. 1
==========================================================

 CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE MR. JUSTICE A.C. RAO

                                   Date: 15/02/2021

 (PER: HONOURABLEMR. JUSTICEA.J.DESAI)
ORALORDER

IN CRIMINALAPPLICATIONNO.15624OF 2020IN CRIMINALAPPEAL NO.976OF 2020:

1. By way of the present application under Section 378 (1)(3) of the Code of Criminal Procedure, 1973, the applicant - original complainant has prayed to grant leave to appeal against the judgment and order of acquittal dated 08.01.2019 passed by learned Special POCSO Judge, Aravalli- Modasa in Special POCSO Case No.32 of 2016 (Old Special POCSO Case No.78 of 2015).

2. We have heard learned advocates appearing for the respective parties. We have also perused the impugned judgment of the learned Trial Court. Considering the facts and circumstances of the case, we are of the opinion that the present application requires consideration and hence, the same is allowed. Leave as prayed for is granted.

R/CR.MA/15624/2020 ORDER

ORALORDERIN CRIMINALAPPEALNO.976OF 2020:

ADMIT.

Bailable Warrant in the sum of Rs.10,000/- be issued against the respondent - original accused.

Registry is directed to call for the Records and Proceedings along with Paper-book from the concerned Trial Court.

(A.J.DESAI, J)

(A.C.RAO, J)

DIPTI PATEL