State Of Gujarat vs Thakor Ranjitsinh Amarsinh
2021 Latest Caselaw 4393 Guj

       R/CR.MA/15628/2020                                               ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
           R/CRIMINAL MISC.APPLICATION NO. 15628 of 2020
                 In R/CRIMINAL APPEAL NO. 979 of 2020
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                         STATE OF GUJARAT
                               Versus
                     THAKOR RANJITSINH AMARSINH
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Appearance:
MR KRINA CALLA, APP(2) for the Applicant(s) No. 1
MR MANISH J PATEL(4) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA
                      Date : 18/03/2021
                       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 26.08.2019 passed by learned Additional Sessions Judge, Aravalli Dist. Modasa in Criminal Appeal No.40 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