Rajesh Rajkaransinh Thakur vs Mehul Chetanbhai Sayanwala
2022 Latest Caselaw 7110 Guj

     R/CR.MA/11120/2022                             ORDER DATED: 08/08/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC. APPLICATION NO. 11120 of 2022

                    In R/CRIMINAL APPEAL NO. 1191 of 2022
                                    With
                      R/CRIMINAL APPEAL NO. 1191 of 2022
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                          RAJESH RAJKARANSINH THAKUR
                                     Versus
                          MEHUL CHETANBHAI SAYANWALA
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Appearance:
MS JAYSHREE ACHARYA(5160) for the Applicant(s) No. 1
MS. BHAVNA D ACHARYA(6406) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MS. JIRGA ZAVERI, APP for the Respondent(s) No. 2
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                Date : 08/08/2022

                                 ORAL ORDER

ORDER IN CRIMINAL MISC. APPLICATION

1. This application is filed by the original complainant / appellant under Section 378(4) of the Criminal Procedure Code seeking leave to appeal against the judgment and order of acquittal dated 21.4.2022, in Private Case No. 14534 of 2018 passed by the learned 9th Additional Chief Judicial Magistrate, Surat.

2. Heard learned advocate Ms. Bhavna Acharya for the applicant.

3. This Court has considered the arguments advanced by the learned advocate for the applicant and also considered the averments made in the application. Pursuant to the small Paper

R/CR.MA/11120/2022 ORDER DATED: 08/08/2022

Book including the cross examination of accused persons under Section 145 of the N.I. Act, this matter requires consideration.

4. This application for leave to appeal is allowed and granted accordingly.

ORDER IN CRIMINAL APPEAL

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

(A. C. JOSHI,J) prk