State Of Gujarat vs Jigar Narsinhbhai Patel
2021 Latest Caselaw 4551 Guj

           R/CR.MA/1482/2021                                              ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/CRIMINAL MISC.APPLICATION NO. 1482 of 2021
                  In R/CRIMINAL APPEAL NO. 117 of 2021
==========================================================
                                  STATE OF GUJARAT
                                        Versus
                               JIGAR NARSINHBHAI PATEL
==========================================================
Appearance:
MR DHARMESH DEVNANI, APP(2) for the Applicant(s) No. 1
MITTAL N PATEL(7614) for the Respondent(s) No. 1,2,3,4
==========================================================
 CORAM: HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA
                      Date : 22/03/2021
                       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 06.06.2020 passed by learned 2nd Additional Sessions Magistrate, Mahesana in Sessions Case No.82 of 2014.

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