State Of Gujarat vs Dineshbhai Fulabhai Parmar
2021 Latest Caselaw 17648 Guj

   R/CR.MA/15598/2020                             ORDER DATED: 23/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 15598 of 2020
                                 In
                 R/CRIMINAL APPEAL NO. 975 of 2020
                                With
                 R/CRIMINAL APPEAL NO. 975 of 2020
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                             STATE OF GUJARAT
                                   Versus
                        DINESHBHAI FULABHAI PARMAR
==========================================================
Appearance:
MR MANAN MEHTA ADDL. PUBLIC PROSECUTOR(2) for the Applicant
NOTICE SERVED(4) 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 : 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 3.9.2019 passed by the learned Principal Sessions Judge, Nadiad in Sessions Case No. 02 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.

R/CR.MA/15598/2020 ORDER DATED: 23/11/2021

ORDER IN CRIMINAL APPEAL

Admit.

(R.M.CHHAYA,J)

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