State Of Gujarat vs Subhashbhai Vasanjibhai ...
2021 Latest Caselaw 16442 Guj

   R/CR.MA/4429/2020                             ORDER DATED: 20/10/2021



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 4429 of 2020
             In R/CRIMINAL APPEAL NO. 355 of 2020
                            With
              R/CRIMINAL APPEAL NO. 355 of 2020
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                      STATE OF GUJARAT
                            Versus
            SUBHASHBHAI VASANJIBHAI DHHODIYA PATEL
==========================================================
Appearance:
Mr. Mitesh Amin, PUBLIC PROSECUTOR(2) for the Applicant(s) No. 1
for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
       and
       HONOURABLE MR. JUSTICE SAMIR J. DAVE

                         Date : 20/10/2021

                       ORAL ORDER

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

Heard Mr. Mitesh Amin, learned 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 13.09.2020 passed by the learned Additional Sessions Judge, Vyara, Tapi in Sessions Case No. 14 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/4429/2020 ORDER DATED: 20/10/2021

ORDER IN CRIMINAL APPEAL

Admit. Bailable warrant be issued in the sum of Rs.10,000/- against the respondent-accused.

(R.M.CHHAYA,J)

(SAMIR J. DAVE,J) KAUSHIK J. RATHOD