State Of Gujarat vs Pravinbhai Vasudevbhai Shrimali
2021 Latest Caselaw 2374 Guj

           R/CR.MA/18254/2020                                     ORDER




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/CRIMINAL MISC.APPLICATION NO.18254 of 2020
         In R/CRIMINAL APPEAL NO.1201 of 2020
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STATE OF GUJARAT Versus PRAVINBHAI VASUDEVBHAI SHRIMALI ========================================= Appearance :

MS KRINA CALLA, Additional Public Prosecutor for the Applicant. NOTICE SERVED for the Respondent. ========================================= CORAM : HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE A.C. RAO

Date : 15/02/2021 IA ORDER (PER : HONOURABLE MR. JUSTICE A. J. DESAI)

1. Though served, respondent has chosen not to appear before this Court.

2. 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 27.11.2019 passed by learned Special (POSCO) Judge, Kheda in Special (POCSO) Case No.1 of 2019.

3. 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.

(A. J. DESAI, J)

(A. C. RAO, J) SAVARIYA