State Of Gujarat vs Ashoksinh Hemtuji Rana
2021 Latest Caselaw 912 Guj

           R/CR.MA/18279/2020                                            ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 18279 of 2020
                  In R/CRIMINAL APPEAL NO. 1203 of 2020
                                  With
                   R/CRIMINAL APPEAL NO. 1203 of 2020
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                                   STATE OF GUJARAT
                                         Versus
                                ASHOKSINH HEMTUJI RANA
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Appearance:
MS KRINA CALLA, LD.APP for the Applicant(s) No. 1
MR JUCKY LUCKY CHAN, LD.ADVOCATE for the Respondent(s) No. 1,2
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 CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE MR. JUSTICE A.C. RAO

                                    Date : 20/01/2021

                        ORAL ORDER

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

Criminal Misc. Application No.18279 of 2020 in Criminal Appeal No.1203 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 29.11.2019 passed by learned Sessions Judge, Gandhinagar in Sessions Case No.50 of 2018.

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/18279/2020                              ORDER



Criminal Appeal No.1203 of 2020 :

               ADMIT.

Mr.Jucky Lucky Chan, learned advocate waives service of notice of admission on behalf of respondent Nos.1 & 2.

(A.J.DESAI, J)

(A. C. RAO, J)

DIPTI PATEL