State Of Gujarat vs Rohitsinh Champaksinh Parmar
2021 Latest Caselaw 14038 Guj

   R/CR.MA/13705/2021                              ORDER DATED: 14/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 13705 of 2021

                  In R/CRIMINAL APPEAL NO. 1077 of 2021

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                               STATE OF GUJARAT
                                     Versus
                        ROHITSINH CHAMPAKSINH PARMAR
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Appearance:
MR. HARDIK SONI, APP 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 : 14/09/2021

                                ORAL ORDER

(PER : HONOURABLE MR. JUSTICE PARESH UPADHYAY)

The State has filed this Application, seeking leave under Section 378(1)(3) of the Code of Criminal Procedure, to present the Appeal, against the judgment and order of 2 nd Additional Sessions Judge, Sabarkantha at Himmatnagar dated 18.8.2020 in Sessions Case No. 46 of 2017.

The Accused was charged under Sections 302, 307, 323 and 498A of Indian Penal Code. The Sessions Court recorded acquittal.

We have heard Mr. Hardik Soni, learned Additional Public Prosecutor for the Applicant - State. He has rendered to the court, copies of relevant evidences.

R/CR.MA/13705/2021 ORDER DATED: 14/09/2021

Leave as prayed for is granted. This Application is allowed.

(PARESH UPADHYAY, J)

(A. C. JOSHI,J)

J.N.W