State Of Gujarat vs Vanrajji Keshaji Thakor
2021 Latest Caselaw 16730 Guj

      R/CR.MA/182/2021                                   ORDER DATED: 25/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL MISC.APPLICATION NO. 182 of 2021
                                   In
                     R/CRIMINAL APPEAL NO. 17 of 2021
                                  With
                     R/CRIMINAL APPEAL NO. 17 of 2021

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                                 STATE OF GUJARAT
                                       Versus
                              VANRAJJI KESHAJI THAKOR
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Appearance:
MR MITESH AMIN, PUBLIC PROSECUTOR with MR MANAN MEHTA,
ADDITIONAL PUBLIC PROSECUTOR 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 : 25/10/2021

                             ORAL ORDER

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

Order in CRMA:-

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 6.1.2010 passed by the learned Special Judge (POCSO) and Additional Sessions Judge, Gandhinagar in Special (POCSO) Case No.53/2017.

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/182/2021 ORDER DATED: 25/10/2021

Order in Appeal:-

Admit. Bailable warrant be issued in the sum of Rs.5,000/- (Rupees five thousand only) against the respondent-accused.

(R.M.CHHAYA,J)

(SAMIR J. DAVE,J) Maulik