Rinkuben Devaji Mali vs State Of Gujarat
2021 Latest Caselaw 16904 Guj

     R/CR.MA/17926/2021                                       ORDER DATED: 27/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO.                    17926 of 2021

                 In R/CRIMINAL APPEAL NO. 1453 of 2021
                                  With
                   R/CRIMINAL APPEAL NO. 1453 of 2021
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                               RINKUBEN DEVAJI MALI
                                      Versus
                                 STATE OF GUJARAT
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Appearance:
MR HARNISH V DARJI(3705) for the Applicant(s) No. 1
 for the Respondent(s) No. 10,11,12,13,2,3,4,5,6,7,8,9
MR CHINTAN DAVE, APP (2) 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 : 27/10/2021

                        ORAL ORDER

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

ORDER IN CR. MISC. APPLICATION

Heard Mr. Harnish Darji, learned advocate for the applicant and Mr. Chintan Dave, learned APP for the respondent - State.

By this application under Section 378(4) and 372 of the Code of Criminal Procedure, 1973, the applicant has prayed for leave to file an appeal against the judgment and order of acquittal dated 17.06.2021 passed by the learned Additional Sessions Judge, Deesa in Sessions Case No. 17 of 2013.

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

R/CR.MA/17926/2021 ORDER DATED: 27/10/2021

Accordingly, the present application is allowed.

ORDER IN CRIMINAL APPEAL

Admit. Mr. Chintan Dave, learned APP waives for respondent State. Bailable warrant be issued in the sum of Rs.10,000/- against each of the respondents- accused.

(R.M.CHHAYA,J)

(SAMIR J. DAVE,J) BIJOY B. PILLAI