State Of Gujarat vs Pragjibhai Jashmatbhai Rankja
2021 Latest Caselaw 6537 Guj

      R/CR.MA/6022/2021                              ORDER DATED: 21/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 6022 of 2021

                     In R/CRIMINAL APPEAL NO. 462 of 2021

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                                STATE OF GUJARAT
                                       Versus
                          PRAGJIBHAI JASHMATBHAI RANKJA
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Appearance:
MRS KRINA CALLA APP for the Applicant
for the Respondent(s) No. 1,2,3
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     CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA

                                 Date : 21/06/2021

                                  ORAL ORDER

1. The applicant State of Gujarat has filed present application under Section 378(1)(3) of the Cr.P.C for Leave to Appeal, challenging the judgment and order of acquittal dated 13.12.2019 passed by the learned Additional Sessions Judge, Rajkot in Special (ACB) Case No. 2 of 1995.

2. Looking to the averments made in the Criminal Misc. Application, the same is allowed. Registry is directed to list the Appeal in regular course.

(ILESH J. VORA,J) P.S. JOSHI