State Of Gujarat vs Sale Mohmed Mohmedhusen Durani
2022 Latest Caselaw 7125 Guj

   R/CR.MA/1564/2022                           ORDER DATED: 10/08/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 1564 of 2022
               In R/CRIMINAL APPEAL NO. 141 of 2022
                               With
                 R/CRIMINAL APPEAL NO. 141 of 2022
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                         STATE OF GUJARAT
                               Versus
                 SALE MOHMED MOHMEDHUSEN DURANI
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Appearance:
MR RC KODEKAR, APP for the Applicant(s) No. 1
MR HARDIK H DAVE(6295) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                          Date : 10/08/2022

ORAL ORDER

IN CRIMINAL MISC. APPLICATION NO. 1564 OF 2022:

Heard learned APP for the applicant-State. By this application, the applicant-State seeks permission to leave to file appeal against the judgment and order dated 02.03.2020 passed by learned Special (ACB) Judge, Arvalli at Modasa in Special ACB Case No. 5 of 2015 acquitting the present opponent.

Taking into consideration the the arguments advanced by the learned APP for the applicant and considering the avements made in this application, present application requires to be allowed. Accordingly, the application for leave to appeal is granted.

R/CR.MA/1564/2022 ORDER DATED: 10/08/2022

ORAL ORDER IN CRIMINAL APPEAL NO. 141 OF 2022:

ADMIT.

Issue bailable warrant in the sum of Rs. 10,000/- against the opponent -original accused .

In the meantime, registry is directed to call for R&P from the concerned Trial Court.

(SAMIR J. DAVE,J) K. S. DARJI