State Of Gujarat vs Mahesh Shriramkishun Kol
2021 Latest Caselaw 17414 Guj

     R/CR.MA/2055/2021                             ORDER DATED: 17/11/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 2055 of 2021
                                    In
                  R/CRIMINAL APPEAL NO. 166 of 2021
                                  With
                  R/CRIMINAL APPEAL NO. 166 of 2021
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                           STATE OF GUJARAT
                                 Versus
                      MAHESH SHRIRAMKISHUN KOL
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Appearance:
MR MANAN MEHTA ADDL. PUBLIC PROSECUTOR(2) for the Applicant
NOTICE SERVED(4) 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 : 17/11/2021

                                ORAL ORDER

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

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 24.02.2020 passed by the learned 8th Additional Sessions Judge, Gondal in Sessions Case No.38 of 2017. In facts of this case, leave as prayed for deserves to be granted and is hereby granted. Accordingly, the present Application is allowed. The Appeal be listed for its admission.

(R.M.CHHAYA,J)

(MAUNA M. BHATT,J) NAIR SMITA V.