Sadhu Bhavnaben Vinodkumar vs State Of Gujarat
2022 Latest Caselaw 7006 Guj

      R/CR.MA/5640/2021                               ORDER DATED: 04/08/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 5640 of 2021
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                          SADHU BHAVNABEN VINODKUMAR
                                      Versus
                                STATE OF GUJARAT
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Appearance:
MR RAXIT J DHOLAKIA(3709) for the Applicant(s) No. 1
MR MAHESH BHAVSAR(1781) for the Respondent(s) No. 2
MRS HM BHAVSAR(5340) for the Respondent(s) No. 2
MS. JIRGA ZAVERI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                Date : 04/08/2022

                                 ORAL ORDER

1. Heard learned advocate Mr. Raxit Dholakia for the applicant and learned APP Ms. Jirga Zaveri for the respondent No. 1- State and learned advocate Mr. Mahesh Bhavsar for the respondent No. 2 at length.

2. This application is filed against the final judgment and order of acquittal dated 22.1.2021 passed by the learned 2 nd Additional Chief Judicial Magistrate, Kadi in Criminal Case No. 460 of 2017.

3. Considering the averments made in the application and documents produced on record, this application for leave to appeal deserves to be allowed and allowed accordingly. This application for leave to appeal is granted and stands disposed of.

(A. C. JOSHI,J) prk- 31