State Of Gujarat vs Niteshbhai Babubhai Thesiya
2021 Latest Caselaw 4068 Guj

         R/CR.MA/218/2021                                    ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 218 of 2021
                In R/CRIMINAL APPEAL NO. 22 of 2021
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                            STATE OF GUJARAT
                                  Versus
                       NITESHBHAI BABUBHAI THESIYA
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Appearance:
MS KRINA CALLA, ADDL. PUBLIC PROSECUTOR(2) for the Applicant(s) No. 1
MR K S CHANDRANI(6674) for the Respondent(s) No. 1,2,3,4,5,6,7
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  CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
         and
         HONOURABLE MR. JUSTICE A.S. SUPEHIA

                           Date : 10/03/2021
                             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 15.04.2020 passed by the learned 7th Additional Sessions Judge, Gondal in Sessions Case No.1 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.

(A.J.DESAI, J)

(A. S. SUPEHIA, J) Ajay