Amitkumar Babulal Patel ... vs State Of Gujarat
2022 Latest Caselaw 7008 Guj

      R/CR.MA/10851/2022                            ORDER DATED: 04/08/2022




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC. APPLICATION NO. 10851 of 2022

                     In R/CRIMINAL APPEAL NO. 1156 of 2022

                                     With
                       R/CRIMINAL APPEAL NO. 1156 of 2022
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        AMITKUMAR BABULAL PATEL PROPRIETOR OF OM FABRICS
                             Versus
                       STATE OF GUJARAT
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Appearance:
B P PATEL(7510) for the Applicant(s) No. 1
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

ORDER IN CRIMINAL MISC. APPLICATION:

1. Heard learned advocate Ms. Simpal Rathod with learned advocate Mr. B.P. Patel for the applicant.

2. This application is filed against the final judgment and order of acquittal dated 11.4.2022 passed by the learned 18 th Additional Chief Judicial Magistrate, Surat in Criminal Case No. 16194 of 2019.

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.

R/CR.MA/10851/2022 ORDER DATED: 04/08/2022

ORDER IN CRIMINAL APPEAL:

Appeal is admitted. Issue Bailable Warrant in the sum of Rs.10,000/- against the accused.

(A. C. JOSHI,J) prk