State Of Gujarat vs Jayrajsinh Babubhai Vala
2021 Latest Caselaw 16535 Guj

   R/CR.MA/2127/2021                                ORDER DATED: 21/10/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 2127 of 2021

                  In R/CRIMINAL APPEAL NO. 179 of 2021

                                     With
                       R/CRIMINAL APPEAL NO. 179 of 2021
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                              STATE OF GUJARAT
                                    Versus
                          JAYRAJSINH BABUBHAI VALA
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Appearance:
MR MANAN MEHTA, ADDL. PUBLIC PROSECUTOR(2) for the Applicant(s)
No. 1
HCLS COMMITTEE(4998) for the Respondent(s) No. 1
MR PV PATADIYA(5924) 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 : 21/10/2021

                        ORAL ORDER

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

ORDER IN CR.MA.No. 2127 OF 2021

Heard Mr. Manan Mehta, learned Public Prosecutor for the applicant- State and Mr. Patadiya, learned advocate for the respondent.

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 30.01.2020 passed by the learned Principal Sessions Judge, Junagadh, in Sessions Case No. 12 of 2014. In

R/CR.MA/2127/2021 ORDER DATED: 21/10/2021

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

ORDER IN CRIMINAL APPEAL NO.179 OF 2021

Admit. Mr.Patadiya, learned advocate waives service of notice for respondent.

(R.M.CHHAYA,J)

(SAMIR J. DAVE,J) A.M.A. SAIYED