State Of Gujarat vs Raval Babubhai Lavjibhai ...
2021 Latest Caselaw 17639 Guj

   R/CR.MA/20256/2021                            ORDER DATED: 23/11/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 20256 of 2021

                  In R/CRIMINAL APPEAL NO. 1718 of 2021

                                 With
                   R/CRIMINAL APPEAL NO. 1718 of 2021
==========================================================
                          STATE OF GUJARAT
                                Versus
                 RAVAL BABUBHAI LAVJIBHAI KHODABHAI
==========================================================
Appearance:
MR MANAN MEHTA ADDL. PUBLIC PROSECUTOR(2) for the Applicant
 for the Respondent(s) No. 1,2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                            Date : 23/11/2021

                            ORAL ORDER

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

ORDER IN CRIMINAL MISC. APPLICATION

Heard Mr. Manan Mehta, learned Addl. Public Prosecutor for the applicant- State. 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 6.3.2021 passed by the learned 6th Additional Sessions Judge, Mehsana in Sessions Case No.114 of 2018. In facts of this case, leave as prayed for deserves to be granted and is hereby granted. Accordingly, the present application is allowed.

R/CR.MA/20256/2021 ORDER DATED: 23/11/2021

ORDER IN CRIMINAL APPEAL

Admit.

To be heard with Criminal Appeal No.565 of 2021.

(R.M.CHHAYA,J)

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