State Of Gujarat vs Rajubhai @ Tino @ Rajendrabhai ...
2021 Latest Caselaw 17284 Guj

   R/CR.MA/18327/2021                                 ORDER DATED: 16/11/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 18327 of 2021
                In R/CRIMINAL APPEAL NO. 1500 of 2021
                                  With
                  R/CRIMINAL APPEAL NO. 1500 of 2021
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                           STATE OF GUJARAT
                                 Versus
      RAJUBHAI @ TINO @ RAJENDRABHAI PRATAPSINH PARMAR
==========================================================
Appearance:
MR MANAN MEHTA, APP for the Applicant(s) No. 1
for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
           and
           HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                          Date : 16/11/2021
                           ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Order in Criminal Misc. Application:-

By this application under Section 378(1)(3) of the Code of Criminal Procedure, 1973, the applicant-State has prayed for leave to file an appeal against the judgment and order of acquittal dated 8.12.2020 passed by the learned Additional Sessions Judge, Kheda at Nadiad in Sessions Case No.2/2017.

In facts of this case, leave as prayed for deserves to be granted and is hereby granted. Accordingly, the present application is allowed.

Order in Appeal:-

Admit. Bailable warrant be issued in the sum of Rs.5,000/- (Rupees five thousand only) against the respondent-accused.

R/CR.MA/18327/2021 ORDER DATED: 16/11/2021

To be heard with Criminal Appeal no.1313 of 2020. Registry is directed to send the record and proceedings back to the Sessions Court, Kheda at Nadiad for preparation of paper-book.

(R.M.CHHAYA,J)

(MAUNA M. BHATT,J) Maulik