State Of Gujarat vs Vechatbhai Mathurbhai Nayak
2021 Latest Caselaw 16019 Guj

    R/CR.MA/16408/2021                              ORDER DATED: 11/10/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 16408 of 2021

                   In R/CRIMINAL APPEAL NO. 1305 of 2021

                                   With
                     R/CRIMINAL APPEAL NO. 1305 of 2021
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                              STATE OF GUJARAT
                                    Versus
                         VECHATBHAI MATHURBHAI NAYAK
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Appearance:
MR. HARDIK SONI, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Applicant(s) No. 1
for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE THE ACTING CHIEF JUSTICE MR.
        JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                Date : 11/10/2021

                        ORAL ORDER

(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. JUSTICE R.M.CHHAYA)

The State has filed this Application, seeking leave under

Section 378(1)(3) of the Code of Criminal Procedure, to present the

Appeal, against the judgment and order of 4th Addl. Sessions Juge,

Panchmahal at Halol dated 28.09.2018 in Sessions Case No. 60 of 2017.

The Accused was charged under Sections 302, 436, 504 and 114 of IPC

and Sec.135 of the Gujarat Police Act. The Sessions Court recorded

acquittal.

We have heard Mr. Hardik Soni, learned Additional Public

R/CR.MA/16408/2021 ORDER DATED: 11/10/2021

Prosecutor for the Applicant - State. He has rendered to the court, copies

of relevant evidences. Leave as prayed for is granted. This Application is

allowed.

Appeal to be listed for admission hearing in the week beginning

from 15.11.2021.

(THE ACTING CHIEF JUSTICE R.M.CHHAYA, J)

(BIREN VAISHNAV, J) Bimal