Nileshbhai Geegabhai Devani vs State Of Gujarat
2022 Latest Caselaw 4507 Guj

Citation : 2022 Latest Caselaw 4507 Guj
Judgement Date : 29 April, 2022

Gujarat High Court

Nileshbhai Geegabhai Devani vs State Of Gujarat on 29 April, 2022

Bench: Rajendra M. Sareen

     R/CR.MA/4665/2022                                ORDER DATED: 29/04/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


             R/CRIMINAL MISC.APPLICATION NO. 4665 of 2022

                                       In
                         R/CRIMINAL APPEAL NO. 501 of 2022


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                          NILESHBHAI GEEGABHAI DEVANI
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR. BHAUMIK DHOLARIYA(7009) for the Applicant(s) No. 1
ANAND S TAILOR(9021) for the Respondent(s) No. 2
MR RC KODEKAR APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                                  Date : 29/04/2022

                                   ORAL ORDER

RULE. Mr.Anand Tailor waives service of notice of rule on behalf of the contesting respondent No.2 and Mr.R.C. Kodekar, learned APP waives service of notice of rule on behalf of the respondent No.1.

1. 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 19th Additional Chief Judicial Magistrate, Surat dated 29.09.2021 in Criminal Case No. 62594 of 2018.

2. Heard, learned advocate Mr. Bhaumik Dholariya for

R/CR.MA/4665/2022 ORDER DATED: 29/04/2022

the applicant, Mr. Anand Tailor for the respondent No.2 and learned APP Mr. R.C. Kodekar for respondent - State and perused the impugned judgment and order of the trial Court.

3. 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.

(RAJENDRA M. SAREEN,J) R.H. PARMAR