Central Bureau Of Investigation ... vs State Of Gujarat
2021 Latest Caselaw 13652 Guj

     R/CR.MA/23307/2019                            ORDER DATED: 08/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 23307 of 2019

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      CENTRAL BUREAU OF INVESTIGATION THRO K.K.SHUKLA S/O
                      AMARNATH SHUKLA
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR RC KODEKAR(1395) for the Applicant(s) No. 1
MR HARDIK A DAVE(3764) for the Respondent(s) No. 3
PARTY IN PERSON(5000) for the Respondent(s) No. 2
MS CM SHAH APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                              Date : 08/09/2021

                               ORAL ORDER

Since convicted accused vide impugned common judgment dated 30.11.2018 passed by Special Judge, CBI, Court no.2, at Mirzapur, Ahmedabad City rendered in CBI Special case no.42 of 2004, being Criminal Appeal No. 2122 of 2018 is admitted by this Court, this application praying for leave to appeal against acquitted accused is required to be granted. When this Court is considering the impugned judgment and order in the case of convicted accused it is advisable that leave to appeal preferred by the CBI be granted.

Hence, this application is allowed.

(UMESH A. TRIVEDI, J) Radhika