State Of Gujarat vs Bhupendrasinh Hansrajbhai Patel ...
2021 Latest Caselaw 17708 Guj

   R/CR.MA/15654/2020                                        ORDER DATED: 24/11/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC.APPLICATION NO.                      15654 of 2020

               In R/CRIMINAL APPEAL NO. 990 of 2020
                               With
                R/CRIMINAL APPEAL NO. 990 of 2020
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                        STATE OF GUJARAT
                             Versus
            BHUPENDRASINH HANSRAJBHAI PATEL (SURANI)
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Appearance:
MR MANAN MEHTA, APP (2) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,2
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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. 15654 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 03.10.2019 passed by the learned Additional Sessions Judge and Special Judge (Atrocity), Bhuj-Kutch in Special (Atrocity) Case No. 24 of 2017.

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/15654/2020 ORDER DATED: 24/11/2021

ORDER IN CRIMINAL APPEAL

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

(R.M.CHHAYA,J)

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