Citation : 2022 Latest Caselaw 6993 Guj
Judgement Date : 4 August, 2022
R/CR.MA/2971/2022 ORDER DATED: 04/08/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 2971 of 2022
In R/CRIMINAL APPEAL NO. 316 of 2022
With
R/CRIMINAL APPEAL NO. 316 of 2022
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SHREEJI ENTERPRISE THROUGH AMITBHAI NIRUBHAI SHAH
Versus
STATE OF GUJARAT
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Appearance:
MR VISHVAJITSINH D CHAUHAN(10160) for the Applicant(s) No. 1
MR.KISHAN PRAJAPATI(7074) for the Applicant(s) No. 1
MR.DIPAK B PATEL(3744) for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 04/08/2022
ORAL ORDER
Order in Criminal Misc. Application
1. Present application under Section 378(4) of the Code of Criminal Procedure, 1973 has been preferred by the applicant for Leave to Appeal against the impugned judgment and order of acquittal dated 11.12.2021 passed by the learned Judicial Magistrate, First Class, Modasa in Criminal Case No. 125 of 2017 acquitting the opponent herein - original accused.
2. Heard learned advocate Mr. Kishan Prajapati for the applicant, learned advocate Mr. Dipak Patel for respondent No.2 and learned Additional Public Prosecutor Ms. Jirga Jhaveri for the respondent No.1 - State and perused the impugned judgment and order of acquittal and considering the same, it
R/CR.MA/2971/2022 ORDER DATED: 04/08/2022
appears that the appeal deserves consideration. Hence, the present application is allowed and Leave to Appeal, as prayed for, is hereby granted.
Oder in Criminal Appeal
The appeal is admitted. Learned advocate Mr. Dipak Patel and learned Additional Public Prosecutor Mr. Jirga Jhaveri waive service of notice of admission on behalf of the respondents respectively.
Stand over to 07.09.2022.
(A. C. JOSHI,J) SALIM/42
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