State Of Gujarat vs Mohammadadil Fakirmohammad ...
2021 Latest Caselaw 16566 Guj

   R/CR.MA/6048/2021                                ORDER DATED: 21/10/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 6048 of 2021
                In R/CRIMINAL APPEAL NO. 465 of 2021

                                     With
                       R/CRIMINAL APPEAL NO. 465 of 2021
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                      STATE OF GUJARAT
                            Versus
             MOHAMMADADIL FAKIRMOHAMMAD SALLUSHA
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Appearance:
MR MANAN MEHTA, ADDL. PUBLIC PROSECUTOR(2) for the Applicant(s)
No. 1
NOTICE SERVED(4) 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.6048 OF 2021

Heard Mr. Manan Mehta, 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 28.8.2020 passed by the learned Special Judge (POCSO) & Addl. Sessions Judge, Surat, in Special (POCSO) Case No.149 of 2019. 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/6048/2021 ORDER DATED: 21/10/2021

ORDER IN CRIMINAL APPEAL NO. 465 OF 2021

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

(R.M.CHHAYA,J)

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