State Of Gujarat vs Govindbhai Shankarbhai Vaghela
2021 Latest Caselaw 4707 Guj

       R/CR.MA/15633/2020                                                ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 15633 of 2020
                In R/CRIMINAL APPEAL NO. 982 of 2020
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                        STATE OF GUJARAT
                              Versus
                 GOVINDBHAI SHANKARBHAI VAGHELA
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Appearance:
MS KRINA CALLA, APP for the Applicant(s) No. 1
DARSHIT R BRAHMBHATT(8011) 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 : 24/03/2021
                       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 19.11.2019 passed by learned Principal Sessions Judge, Kheda in Sessions Case No.31 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) NVMEWADA