State Of Gujarat vs Vijaybhai Shyamjibhai Sabhadiya
2021 Latest Caselaw 16751 Guj

   R/CR.MA/17478/2021                                      ORDER DATED: 25/10/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 17478 of 2021
                 In R/CRIMINAL APPEAL NO. 1405 of 2021
                                 With
                   R/CRIMINAL APPEAL NO. 1405 of 2021
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                            STATE OF GUJARAT
                                  Versus
                     VIJAYBHAI SHYAMJIBHAI SABHADIYA
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Appearance:
MR MANAN MEHTA, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Applicant(s) No. 1
MS SHWETA LODHA for MR VIRAT POPAT 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 17478/2021:-

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 1.2.2021 passed by the learned Additional Sessions Judge, Bhavnagar in Special (POCSO) Case No.48/2019.

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

R/CR.MA/17478/2021 ORDER DATED: 25/10/2021

Order in CRA 1405/2021:-

Admit. Bailable warrant be issued in the sum of Rs.5,000/- (Rupees five thousand only) against the respondent-accused. To be heard along with Criminal Appeal no.521 of 2021.

(R.M.CHHAYA,J)

(SAMIR J. DAVE,J) Maulik