Shaileshgiri Balwantgiri ... vs State Of Gujarat
2022 Latest Caselaw 6931 Guj

   R/CR.MA/4526/2022                         ORDER DATED: 03/08/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/CRIMINAL MISC. APPLICATION NO. 4526 of 2022

        In R/CRIMINAL APPEAL NO. 484 of 2022
                        With
          R/CRIMINAL APPEAL NO. 484 of 2022
                        With
 CRIMINAL MISC. APPLICATION (FOR STAY) NO. 1 of 2022
        In R/CRIMINAL APPEAL NO. 484 of 2022

=======================================
              SHAILESHGIRI BALWANTGIRI GOSWAMI
                             Versus
                      STATE OF GUJARAT
=======================================
Appearance:
MR ATIT THAKORE for MR BHAVESH A PATEL(5317) for the
Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
=======================================

 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                       Date : 03/08/2022

                         ORAL ORDER

Order in Criminal Misc. Application No. 4526 of 2022:

Though served, none appears for the respondent No. 2.

Heard, learned advocate Mr. Atit Thakore for learned

advocate Mr. Bhavesh A. Patel for the applicant and perused the

impugned judgment and order dated 09.02.2022 passed in

Criminal Case No. 641 of 2019 by the learned Additional chief

Judicial Magistrate, Idar recording acquittal. It appears that the

R/CR.MA/4526/2022 ORDER DATED: 03/08/2022

appeal deserves consideration. Hence, the present application

seeking leave to appeal is allowed.

Order in Criminal Appeal No. 484 of 2022:

The appeal is admitted. Returnable date is fixed to

26th September 2022. Learned APP Ms. Jhaveri waives service

for the respondent No. 1 - State.

Order in Criminal Misc. Application No. 1 of 2022:

Interim relief granted earlier to continue till next date of

hearing i.e. 26.09.2022.

[ A. C. Joshi, J. ] hiren /41