State Of Gujarat vs Kuberbhai Fatabhai Damor
2022 Latest Caselaw 7474 Guj

    R/CR.MA/5400/2020                             ORDER DATED: 29/08/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 5400 of 2020
                 In R/CRIMINAL APPEAL NO. 459 of 2020
                                 With
                   R/CRIMINAL APPEAL NO. 459 of 2020
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                            STATE OF GUJARAT
                                  Versus
                        KUBERBHAI FATABHAI DAMOR
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Appearance:
MS MONALI BHATT, APP for the Applicant(s) No. 1
RULE SERVED BY DS for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                             Date : 29/08/2022

                              ORAL ORDER

Order in the Criminal Misc. Application:-

Heard learned APP for the applicant-State of Gujarat.

By this application, the applicant-state of Gujarat seeks permission to leave to file appeal against the judgment and order dated 21/10/2019 passed by the learned Special and 3 rd Additional Sessions Judge, Mashuva, Bhavnagar in Special ACB Case No.3 of 2015.

Taking into consideration the arguments advanced by the learned APP and considering the averments made in this application, the matter is required to be allowed. Accordingly, the application for leave to appeal is granted. Rule is made absolute to the aforesaid extent.

R/CR.MA/5400/2020 ORDER DATED: 29/08/2022

Order in the Criminal Appeal:-

Heard learned APP for the applicant-State of Gujarat.

Admit.

Issue bailable warrant in the sum of Rs.10,000/- against the respondent.

Registry is directed to call for record and proceedings from the concerned trial court.

(SAMIR J. DAVE,J) ILA