State Of Gujarat vs Pravinsinh Somsinh Rathod
2021 Latest Caselaw 17412 Guj

     R/CR.MA/16411/2021                                     ORDER DATED: 17/11/2021



                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 16411 of 2021
                 In R/CRIMINAL APPEAL NO. 1306 of 2021
                                    With
                  R/CRIMINAL APPEAL NO. 1306 of 2021
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                           STATE OF GUJARAT
                                  Versus
                     PRAVINSINH SOMSINH RATHOD
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Appearance:
MR MANAN MEHTA, ADDITIONAL PUBLIC PROSECUTOR for the Applicant(s)
NOTICE SERVED(4) for the Respondent(s)
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  CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
          and
          HONOURABLE MRS. JUSTICE MAUNA M. BHATT
                             Date : 17/11/2021
                              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 27.5.2021 passed by the learned Sessions Judge, Sabarkantha at Himmatnagar in Sessions Case No. 13/2020.

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.M.CHHAYA,J)

(MAUNA M. BHATT,J) Maulik