Dineshbhai Dhanjibhai Sorathiya vs State Of Gujarat
2022 Latest Caselaw 6932 Guj

   R/CR.MA/23204/2021                          ORDER DATED: 03/08/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/CRIMINAL MISC. APPLICATION NO. 23204 of 2021

            In R/CRIMINAL APPEAL NO. 2054 of 2021
                            With
             R/CRIMINAL APPEAL NO. 2054 of 2021

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             DINESHBHAI DHANJIBHAI SORATHIYA
                             Versus
                      STATE OF GUJARAT
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Appearance:
MR VIRAL V DAVE(3846) for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                        Date : 03/08/2022

                          ORAL ORDER

Order in Criminal Misc. Application No. 23204 of 2021:

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

Heard, learned advocate Mr. Viral Dave for the applicant

and perused the impugned judgment and order dated 12.11.2021

passed in Criminal Case No. 3616 of 2017 by the learned 10 th

Additional Chief Judicial Magistrate, Surat, whereby, the said case

came to be dismissed for default, for want of prosecution. It

appears that the appeal deserves consideration. Hence, the

present application seeking leave to appeal is allowed.

R/CR.MA/23204/2021 ORDER DATED: 03/08/2022

Order in Criminal Appeal No. 2054 of 2021:

The appeal is admitted. Returnable date is fixed to

22nd September 2022. Learned APP Ms. Jhaveri waives service

for the respondent No. 1 - State.

[ A. C. Joshi, J. ] hiren /37