Layak Ahmed A. Memon vs State Of Gujarat
2022 Latest Caselaw 10258 Guj

     R/CR.MA/11235/2022                                   ORDER DATED: 19/12/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 11235 of 2022
                                  In
                   R/CRIMINAL APPEAL NO. 1206 of 2022

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                             LAYAK AHMED A. MEMON
                                     Versus
                               STATE OF GUJARAT
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Appearance:
UMARFARUK M KHARADI(8155) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR HARDIK MEHTA, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                Date : 19/12/2022

                                   ORAL ORDER

Mr. Kharadi relying upon the judgment in the case of Rohitbhai Jivanlal Patel Vs. State of Gujarat & Anr., reported in (2019) 18 SCC 106 submits that unnecessary burden was placed on the head of the complainant to prove the source of income when the evidence on record proves that the complainant had retired from the service two years back prior to filing of the complaint. While the learned Judge failed to observe that the statutory presumption has not been rebutted.

R/CR.MA/11235/2022 ORDER DATED: 19/12/2022

Considering the submissions made, leave to appeal is GRANTED.

(GITA GOPI,J) Maulik