State Of Gujarat vs Haresh @ Hako S/O Naranbhai ...
2021 Latest Caselaw 13511 Guj

   R/CR.MA/4550/2020                          ORDER DATED: 06/09/2021




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION NO. 4550 of 2020

             In R/CRIMINAL APPEAL NO. 363 of 2020

=======================================
                      STATE OF GUJARAT
                            Versus
         HARESH @ HAKO S/O NARANBHAI JAKASANIYA
=======================================
Appearance:
MR HARDIK SONI, APP (2) for the Applicant(s) No. 1
for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY
       and
       HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                       Date : 06/09/2021

                   ORAL ORDER

(PER : HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI)

Present Criminal Misc. Application has been filed by the

applicant - State under Section 378(1)(3) of the Code of Criminal

Procedure, 1973 seeking leave to appeal challenging the

judgment and order dated 05/03/2019, passed in Sessions Case

No. 34 of 2011 by the learned Sessions Judge, Morbi, recording

the acquittal.

Heard, Mr. Hardik Soni, learned Additional Public Prosecutor

appearing on behalf of the applicant - State and perused the

impugned judgment and order of acquittal and considering the

R/CR.MA/4550/2020 ORDER DATED: 06/09/2021

same, it appears that the appeal deserves consideration. Hence,

the present application is allowed and Leave to Appeal, as prayed

for, is hereby granted.

[ Paresh Upadhyay, J. ]

[ A. C. Joshi, J. ] hiren