State Of Gujarat vs Nareshbhai @ Pintu @ Kashi Ukabhai ...
2021 Latest Caselaw 17483 Guj

    R/CR.MA/17558/2021                            ORDER DATED: 18/11/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 17558 of 2021
                                    In
                   R/CRIMINAL APPEAL NO. 1419 of 2021
                                   With
                   R/CRIMINAL APPEAL NO. 1419 of 2021
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                           STATE OF GUJARAT
                                  Versus
            NARESHBHAI @ PINTU @ KASHI UKABHAI MAKWANA
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Appearance:
MR MANAN MEHTA ADDL. PUBLIC PROSECUTOR(2) for the Applicant
MR Y J PATEL(3985) for the Respondent(s) No. 1,2
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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)

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 11.2.2021 passed by the learned 3rd Additional Sessions Judge, Surendranagar at Limbdi in Sessions Case No.29 of 2016. 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.