State Of Gujarat vs Naresh Kalyansinh Chauhan
2021 Latest Caselaw 16076 Guj

   R/CR.MA/15383/2021                                      ORDER DATED: 12/10/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 15383 of 2021
                                 In
                  R/CRIMINAL APPEAL NO. 1218 of 2021
                                With
                  R/CRIMINAL APPEAL NO. 1218 of 2021
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                            STATE OF GUJARAT
                                  Versus
                        NARESH KALYANSINH CHAUHAN
==========================================================
Appearance:
MR HARDIK SONI, APP for the Applicant(s) No. 1
for the Respondent(s) No. 1
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 CORAM:HONOURABLE THE ACTING CHIEF JUSTICE MR.
       JUSTICE R.M.CHHAYA
       and
       HONOURABLE MR. JUSTICE BIREN VAISHNAV

                      Date : 12/10/2021
                       ORAL ORDER

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

Order in CRMA 15383/2021:-

By this appeal under Section 378(1)(3) of the Code of Criminal Procedure, 1973, the State has prayed for leave to file the appeal against the judgment and order dated 24.3.2021 passed by the learned 3rd Additional Sessions Judge and Special Judge (POCSO), Junagadh in Special (POCSO) Case no.54 of 2019. The accused was charged under Sections 363, 366, 376(2)(N) of the Indian Penal Code, 1860 and Sections 6, 8 and 12 of the Prevention of Children from Sexual Offences Act. The Sessions Court recorded acquittal.

In facts of this case, leave as prayed for

R/CR.MA/15383/2021 ORDER DATED: 12/10/2021

deserves to be granted and is hereby granted. The application is allowed accordingly.

Order in CRA 1218/2021:-

The appeal is admitted. There shall be same bail fresh bond.

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

(BIREN VAISHNAV, J) Maulik