State Of Gujarat vs Dineshbhai Bhulabhai Chunara
2021 Latest Caselaw 4329 Guj

           R/CR.MA/20286/2020                                                  ORDER



                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CRIMINAL MISC.APPLICATION NO. 20286 of 2020
                      In R/CRIMINAL APPEAL NO. 1369 of 2020
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                               STATE OF GUJARAT
                                     Versus
                         DINESHBHAI BHULABHAI CHUNARA
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Appearance:
MS KRINA CALLA, APP (2) for the Applicant(s) No. 1
MS. MAYURI P CHAUHAN(7069) for the Respondent(s) No. 1,2,3,4
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  CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
         and
         HONOURABLE MR. JUSTICE A.S. SUPEHIA
                       Date : 17/03/2021
                        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 28.02.2020 passed by learned Additional Sessions Judge, City Civil Court, Court No.10, Ahmedabad in Sessions Case No.569 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.

Sd/­ (A.J.DESAI, J) Sd/­ (A.S.SUPEHIA, J) Bhavesh-[pps]*