State Of Gujarat vs Rajesh @ Raju Jamnadas Kanani
2021 Latest Caselaw 16443 Guj

   R/CR.MA/18658/2021                          ORDER DATED: 20/10/2021




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 18658 of 2021

                In R/CRIMINAL APPEAL NO. 1548 of 2021

                                With
                  R/CRIMINAL APPEAL NO. 1548 of 2021
==========================================================
                          STATE OF GUJARAT
                                Versus
                    RAJESH @ RAJU JAMNADAS KANANI
==========================================================
Appearance:
Mr. Mitesh Amin, PUBLIC PROSECUTOR(2) for the Applicant(s) No. 1
for the Respondent(s) No. 1
==========================================================
 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)

Order in CR.MA.18658 of 2021

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 18.2.2021 passed by the learned Special Judge (POCSO) & Addl. Sessions Judge, Porbandar in Special (POCSO) Case No. 9 of 2014.

In facts of this case, leave as prayed for deserves to be granted and is hereby granted. Accordingly, the present

R/CR.MA/18658/2021 ORDER DATED: 20/10/2021

application is allowed.

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