Raniben Ranabhai Vanza vs State Of Gujarat
2022 Latest Caselaw 10022 Guj

   R/CR.MA/10698/2022                                    ORDER DATED: 13/12/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 10698 of 2022
                                In
                 R/CRIMINAL APPEAL NO. 1145 of 2022
                               With
                 R/CRIMINAL APPEAL NO. 1145 of 2022
                               With
           R/CRIMINAL MISC.APPLICATION NO. 10660 of 2022
                                 In
                  CRIMINAL APPEAL NO. 1137 of 2022
                               With
                 R/CRIMINAL APPEAL NO. 1137 of 2022
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                        RANIBEN RANABHAI VANZA
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR KEVALSINH B RATHOD(10250) for the Applicant(s) No. 1
MR.AMIT R JOSHI(6682) for the Applicant(s) No. 1
MR HARDIK MEHTA, APP for the Respondent-State in CRMA 10698/22
MR PRANAV TRIVEDI, APP for the Respondent-State in CRMA 10660/22
for the Respondent(s) No. 2,3
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                               Date : 13/12/2022

                             COMMON ORAL ORDER

The appeals are preferred by the complainant-victim against the order and judgment of acquittal in a case which is filed under Sections 323, 504, 506(2) and 114 of the IPC, Section 3(1)(r) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act), 1989 and Section 135 of the Gujarat Police Act by

R/CR.MA/10698/2022 ORDER DATED: 13/12/2022

invoking the provision of Section 372 of the Cr.P.C. The proviso to the section gives a right to the victim to prefer an appeal against any order passed by the Court for acquitting the accused or convicting for a lesser offence or imposing inadequate compensation.

Considering this fact, where no leave to appeal is required to be prayed for, the present appeals stand admitted and the present leave to appeals stand disposed of.

(GITA GOPI,J) Maulik