State Of Gujarat vs Sumarbhai Mahanmadbhai Jamor
2021 Latest Caselaw 4001 Guj

            R/CR.MA/1473/2021                                             ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 1473 of 2021
               In R/CRIMINAL APPEAL NO. 114 of 2021
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                        STATE OF GUJARAT
                               Versus
                SUMARBHAI MAHANMADBHAI JAMOR
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Appearance:
MS KRINA CALLA, APP(2) for the Applicant(s) No. 1
MR. A.B.PATEL, ADVOCATE for the Respondent(s) No. 1,2,3
MR. SAMIRKHAN PATHAN, ADVOCATE, for the Respondent(s) No.4
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 CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
         and
         HONOURABLE MR. JUSTICE A.S. SUPEHIA
                          Date : 09/03/2021
                            ORAL ORDER

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

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 23.10.2019 passed by learned Sessions Judge, Vadodara in Sessions Case No.83 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.

Sd/­ (A.J.DESAI, J)

Sd/­ (A.S.SUPEHIA, J) NVMEWADA