State Of Gujarat vs Raghunath Raysing Varma
2021 Latest Caselaw 4933 Guj

           R/CR.MA/924/2021                                            ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 924 of 2021
                   In R/CRIMINAL APPEAL NO. 64 of 2021
                                  With
                    R/CRIMINAL APPEAL NO. 64 of 2021
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                              STATE OF GUJARAT
                                    Versus
                          RAGHUNATH RAYSING VARMA
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Appearance:
MS KRINA CALLA, LD.APP(2) for the Applicant(s) No. 1
MR RUSHABH R SHAH(5314) 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 : 31/03/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

CRIMINAL MISC.APPLICATION NO. 924 of 2021 :

1. By way of the present application under Section 378(1) (3) 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 03.01.2020 passed by learned Additional Sessions Judge, Valsad in Sessions Case No.39 of 2016.

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.

               R/CR.MA/924/2021                              ORDER




CRIMINAL APPEAL NO. 64 of 2021:


                  ADMIT.

Bailable Warrant in the sum of Rs.10,000/- be issued against the respondent - accused.

Registry is directed to call for the Records and Proceedings along with Paper-book from the concerned Trial Court.

(A.J.DESAI, J)

(A. S. SUPEHIA, J)

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