M/S Nanavati Motors Thro Poa Ramiz ... vs State Of Gujarat
2022 Latest Caselaw 4130 Guj

      R/CR.MA/5041/2021                                ORDER DATED: 12/04/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 5041 of 2021

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         M/S NANAVATI MOTORS THRO POA RAMIZ SHABBIR KASLI
                               Versus
                         STATE OF GUJARAT
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Appearance:
MS JAYSHREE ACHARYA(5160) for the Applicant(s) No. 1
MS. BHAVNA D ACHARYA(6406) for the Applicant(s) No. 1
MR. SURAJ A SHUKLA(7185) for the Respondent(s) No. 2
MR RC KODEKAR, ADDL PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                                 Date : 12/04/2022

                                  ORAL ORDER

Order in Criminal Misc. Application:

1. Rule. Learned APP waives service of notice of rule on behalf of respondent - State. Learned advocate Mr. Suraj A. Shukla waives service of notice of rule on behalf of respondent No.2.

2. This is an application by the applicant - original complainant under Section 378(4) 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 learned 13th Additional Sessions Judge, Surat dated 02.02.2021 in Criminal Appeal No. 420 of 2019, whereby the judgment and order dated 09.09.2019 passed by the trial Court in Criminal Case No.31381 of 2010.

R/CR.MA/5041/2021 ORDER DATED: 12/04/2022

3. Heard, learned advocate Ms. Bhavna D. Acharya for the applicant, Mr. Suraj A. Shukla for respondent No.2 and learned APP Mr. R. C. Kodekar for respondent - State and perused the impugned judgment and order of the trial Court.

4. Considering the avernments made in the application and submissions made by the learned advocates appearing for the respective parties, leave, as prayed for, is granted. This application is allowed. Rule is made absolute accordingly.

5. Registry to notify the main appeal for admission within three weeks.

(RAJENDRA M. SAREEN,J) DRASHTI K. SHUKLA