State Of Gujarat vs Umangbhai Kishorbhai Soni
2021 Latest Caselaw 14618 Guj

     R/CR.MA/5287/2020                           ORDER DATED: 20/09/2021




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/CRIMINAL MISC.APPLICATION NO. 5287 of 2020
                           In
            R/CRIMINAL APPEAL NO. 446 of 2020

=======================================
                     STATE OF GUJARAT
                            Versus
               UMANGBHAI KISHORBHAI SONI
=======================================
Appearance:
MR HARDIK SONI, APP (2) for the Applicant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY
       and
       HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                         Date : 20/09/2021

                   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 of acquittal passed by the Principal Sessions Judge, Nadiad dated 05.10.2019 in Sessions Case No. 100 of 2014.

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