Citation : 2022 Latest Caselaw 4132 Guj
Judgement Date : 12 April, 2022
R/CR.MA/7256/2022 ORDER DATED: 12/04/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 7256 of 2022
In R/CRIMINAL APPEAL NO. 769 of 2022
With
R/CRIMINAL APPEAL NO. 769 of 2022
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STATE OF GUJARAT
Versus
MANUBHAI DEVABHAI SHAIKH
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Appearance:
MS CM SHAH APP for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3,4,5,6,7,8
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CORAM:HONOURABLE MR. JUSTICE S.H.VORA
and
HONOURABLE MR. JUSTICE SANDEEP N. BHATT
Date : 12/04/2022
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE S.H.VORA)
By way of present Criminal Misc. Application u/s 378(1)(3) of the Code of Criminal Procedure, the applicant State seeks leave to challenge judgment and order of acquittal dated 14/10/2021 passed in Sessions Case No.28 of 2014 whereby the respondents herein- original accused came to be acquitted for the offences punishable u/s 302, 147, 148 and 149 of the IPC.
We have heard learned APP for the State and upon perusal of the impugned judgment and considering the reassessment and reanalysis of evidence at a glance, we are of the considered opinion that present Criminal Misc. Application deserves consideration and accordingly it is allowed.
R/CR.MA/7256/2022 ORDER DATED: 12/04/2022
ORAL ORDER IN APPEAL
Admit. Bailable warrant in the sum of Rs.15,000/- be issued against each of the respondents-org. accused and pending hearing and final disposal of the present appeal, the respondents herein shall mark their presence before the concerned Police Station in the first week of month of May of every calender year.
(S.H.VORA, J)
(SANDEEP N. BHATT,J) sompura
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