State Of Gujarat vs Laxmansinh Manabhai Bariya
2021 Latest Caselaw 17706 Guj

     R/CR.MA/15636/2020                                  ORDER DATED: 24/11/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO.                15636 of 2020

                 In R/CRIMINAL APPEAL NO. 983 of 2020
                                 With
                  R/CRIMINAL APPEAL NO. 983 of 2020
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                               STATE OF GUJARAT
                                    Versus
                          LAXMANSINH MANABHAI BARIYA
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Appearance:
MR MANAN MEHTA, APP (2) for the Applicant(s) No. 1
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 : 24/11/2021

                        ORAL ORDER

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

ORDER IN CR.MISC. APPLICATION NO. 15636 OF 2020

Heard Mr. Manan Mehta, learned APP 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 29.09.2012 passed by the learned Additional Sessions Judge, Panchmahal at Godhra in Sessions Case No. 33 of 2012.

In facts of this case, leave as prayed for

R/CR.MA/15636/2020 ORDER DATED: 24/11/2021

deserves to be granted and is hereby granted. Accordingly, the present application is allowed.

ORDER IN CRIMINAL APPEAL

Admit. Bailable warrant be issued in the sum of Rs.5,000/- against the respondent-accused.

(R.M.CHHAYA,J)

(MAUNA M. BHATT,J) BIJOY B. PILLAI