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State Of Gujarat vs Dipakbhai Bhagubhai Dho-Patel
2021 Latest Caselaw 3054 Guj

Citation : 2021 Latest Caselaw 3054 Guj
Judgement Date : 22 February, 2021

Gujarat High Court
State Of Gujarat vs Dipakbhai Bhagubhai Dho-Patel on 22 February, 2021
Bench: A.J.Desai, A.C. Rao
        R/CR.MA/214/2021                                 ORDER



       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 214 of 2021
                            In
             R/CRIMINAL APPEAL NO. 20 of 2021
                           With
             R/CRIMINAL APPEAL NO. 20 of 2021
==========================================================
                       STATE OF GUJARAT
                             Versus
                 DIPAKBHAI BHAGUBHAI DHO-PATEL
==========================================================
Appearance:
MS KRINA CALLA, APP for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1
==========================================================

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

                           Date : 22/02/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

ORDER IN CRIMINAL MISC. APPLICATION :

1. By way of the present application under Section 378 (4) 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 16.1.2020 passed by learned Sessions Judge, Valsad in Sessions Case No.17 of 2017.

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/214/2021                              ORDER




ORDER IN CRIMINAL APPEAL :


        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) F.S. KAZI

 
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