State Of Gujarat vs Jhakirbhai Mirkhanbhai Pirumiya ...
2022 Latest Caselaw 4352 Guj

    R/CR.MA/2663/2022                               ORDER DATED: 22/04/2022




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/CRIMINAL MISC. APPLICATION NO. 2663 of 2022
                       In
        R/CRIMINAL APPEAL NO. 288 of 2022
                      With
        R/CRIMINAL APPEAL NO. 288 of 2022
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                STATE OF GUJARAT
                     Versus
 JHAKIRBHAI MIRKHANBHAI PIRUMIYA SIPAI (CHAUHAN)
======================================
Appearance:
MR. R. C. KODEKAR, APP for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                         Date : 22/04/2022

                           ORAL ORDER

Order in Criminal Misc. Application :-

Rule returnable forthwith.

By way of the present application under Section 378 (4) of the Code of Criminal Procedure, 1973, the applicant - State

- original complainant has prayed to grant leave to appeal against the judgment and order of acquittal dated 16 th July, 2021 passed by Sessions Judge, Patan in Sessions Case no.60 of 2018.

Heard Mr. Kodekar, learned APP for the applicant - State.

It appears that the notice is served upon the respondent.

R/CR.MA/2663/2022 ORDER DATED: 22/04/2022

However, nobody has appeared on behalf of the respondent.

Considering the facts and circumstances of the case, I am of the opinion that the present application requires consideration and hence, the same is allowed. Leave as prayed for is granted. Rule made absolute.

Order in Criminal Appeal :-

ADMIT.

Issue bailable warrant in the sum of Rs.5,000/- (Rupees Five Thousand only) qua the respondent - accused.

(RAJENDRA M. SAREEN, J.) AMAR RATHOD...