State Of Gujarat vs Zala Mahavirsinh @ Anubha ...
2021 Latest Caselaw 13643 Guj

     R/CR.A/95/2021                                      ORDER DATED: 08/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 95 of 2021

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                         STATE OF GUJARAT
                               Versus
               ZALA MAHAVIRSINH @ ANUBHA CHHANUBHA
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Appearance:
MR HARDIK SONI, APP for the Appellant
for the Opponent(s)/Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY
       and
       HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                  Date : 08/09/2021

                                   ORAL ORDER

(PER : HONOURABLE MR. JUSTICE PARESH UPADHYAY)

1. Challenge in this appeal is made to the judgment and order passed by the Sessions Judge, Mehsana dated 18.02.2020 in Special Case No.16 of 2018. The present respondents No.1 and 2 - Zala Mahavirsinh @ Anubha Chhanubha and Zala Ajaysinh Pravinsinh Dalpatsinh, both residing at Katosan, Taluka Jotana, District : Mehsana were tried for having committed offence punishable under Sections 302,504, 201 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

2. Heard Mr.Hardik Soni, learned Additional Public Prosecutor for the applicant - State.

3. It is noted that on the application seeking leave to appeal being Criminal Misc. Application No.1126 of 2021, the

R/CR.A/95/2021 ORDER DATED: 08/09/2021

respondents are already served but they have chosen not to appear. The said application is separately allowed today.

4. Issue notice to the respondents returnable on 23.09.2021.

Over and above normal mode orf service, direct service is permitted. Let the respondents be served by State.

(PARESH UPADHYAY, J)

(A. C. JOSHI,J) MOBHATI/PS/20