State Of Gujarat vs Syedbhai Farukbhai Kadva
2021 Latest Caselaw 17265 Guj

     R/CR.MA/19669/2021                            ORDER DATED: 16/11/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 19669 of 2021

                    In R/CRIMINAL APPEAL NO. 1631 of 2021

                                    With
                      R/CRIMINAL APPEAL NO. 1631 of 2021
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                              STATE OF GUJARAT
                                    Versus
                          SYEDBHAI FARUKBHAI KADVA
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Appearance:
MS. MONALI BHATT, APP for the Applicant(s) No. 1
for the Respondent(s) No. 1
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI


                               Date : 16/11/2021

                                ORAL ORDER

Order in Criminal Misc. Application No. 19669 of 2021

1. Rule.

2. The present Criminal Miscellaneous Application is filed by the applicant- State under Section 378(1)(3) of the Code of Criminal Procedure seeking leave to appeal challenging the impugned judgment and order dated 27.1.2020 passed in Sessions Case No. 77 of 2019 by the 4th Additional Sessions Judge, Panchmahal at Halol recording the acquittal under the Gujarat Animal Preservation Act.

3. Heard learned APP Ms. Monali Bhatt for the applicant - State.

4. Perused the judgment and order dated 27.1.2020 passed in

R/CR.MA/19669/2021 ORDER DATED: 16/11/2021

Sessions Case No. 77 of 2019 by the learned 4 th Additional Sessions Judge, Panchmahal at Halol and considering the averments made in the application and considering the submissions made by the learned advocate for the appellant, the matter requires consideration. Therefore, the leave to appeal as prayed for deserves to be granted and the present Criminal Misc. Application stands allowed and disposed of accordingly. Rule is made absolute.

Order in Criminal Appeal No. 1631 of 2021

This appeal is admitted.

Issue bailable warrant in sum of Rs.5000/- against he respondent - accused.

(A. C. JOSHI,J) prk