State Of Gujarat vs Pratapbhai Kathudiyabhai ...
2021 Latest Caselaw 2551 Guj

              R/CR.MA/20022/2020                             ORDER



                IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                R/CRIMINALMISC.APPLICATIONNO. 20022of 2020
                    In R/CRIMINALAPPEALNO. 1346of 2020
                                   With
                     R/CRIMINALAPPEALNO. 1346of 2020
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                          STATEOF GUJARAT
                                Versus
              PRATAPBHAIKATHUDIYABHAIKOKALIYABHAIVASAVA
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Appearance:
MS KRINACALLA,LD.APP(2)for the Applicant(s)No. 1
RULESERVED(64)for the Respondent(s)No. 1
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 CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE MR. JUSTICE A.C. RAO

                                   Date: 17/02/2021

 (PER: HONOURABLEMR. JUSTICEA.J.DESAI)

ORAL ORDER

IN CRIMINAL MISC. APPLICATION NO.20022 OF 2020 IN CRIMINAL APPEAL NO.1346 OF 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 15.7.2019 passed by learned Additional Sessions Judge, Bharuch at Ankleshwar in Sessions Case No.30 of 2016.

2. Though served, respondent has chosen not to appear before this Court. We have heard learned APP appearing for the applicant- State. 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/20022/2020 ORDER

ORAL ORDER IN CRIMINAL APPEAL NO.1346 OF 2020 :

ADMIT.

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