State Of Gujarat vs Chauhan Ranjit @ Mitesh Ramaji
2021 Latest Caselaw 14200 Guj

     R/CR.MA/13440/2021                           ORDER DATED: 15/09/2021




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/CRIMINAL MISC.APPLICATION NO. 13440 of 2021
                            In
            R/CRIMINAL APPEAL NO. 1050 of 2021

=======================================
                     STATE OF GUJARAT
                            Versus
            CHAUHAN RANJIT @ MITESH RAMAJI
=======================================
Appearance:
MR HARDIK SONI, APP (2) for the Applicant(s) No. 1
=======================================

 CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY
       and
       HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                          Date : 15/09/2021

                   ORAL ORDER

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

1. This is an application by the State, under Section 378(1)(3) of the Code of Criminal Procedure, 1973, seeking leave of this Court, to present an appeal against the judgment and order passed by the Sessions Judge, Sabarkantha at Himmatnagar dated 03.12.2020 in Sessions Case No. 56 of 2019.

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

3. Leave, as prayed for, is granted. This application is allowed.

[ Paresh Upadhyay, J. ]

[ A. C. Joshi, J. ] hiren