State Of Gujarat vs Tunna @ Sanjay Devraj Jaina
2021 Latest Caselaw 17465 Guj

   R/CR.MA/17480/2021                                  ORDER DATED: 18/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 17480 of 2021

                  In R/CRIMINAL APPEAL NO. 1406 of 2021

                                  With
                    R/CRIMINAL APPEAL NO. 1406 of 2021
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                             STATE OF GUJARAT
                                   Versus
                        TUNNA @ SANJAY DEVRAJ JAINA
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Appearance:
MR MANAN MEHTA ADDL. PUBLIC PROSECUTOR(2) for the Applicant(s)
No. 1
RULE SERVED(64) 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 : 18/11/2021

                            ORAL ORDER

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

Though served, no one appears.

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 18.1.2021 passed by the learned Special Judge

& 7th Additional Sessions Judge, Fast Track Special Court,

R/CR.MA/17480/2021 ORDER DATED: 18/11/2021

Surat in Special Case (POCSO) No.71 of 2019. 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.