Vipulbhai Jagdishbhai Mochi vs State Of Gujarat
2022 Latest Caselaw 9929 Guj

    R/CR.MA/19070/2022                               ORDER DATED: 08/12/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 19070 of 2022

                   In R/CRIMINAL APPEAL NO. 2058 of 2022
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                         VIPULBHAI JAGDISHBHAI MOCHI
                                     Versus
                              STATE OF GUJARAT
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Appearance:
MR. JV PADHIYAR(6966) 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 : 08/12/2022
                                ORAL ORDER

Relying on the judgment of Rohitbhai Jivanlal Patel Vs. State of Gujarat, reported in (2019) 18 SCC

106, Mr.J.V.Padhiyar, learned advocate for the

applicant submitted that the learned trial Court has

placed unnecessarily burden on the complainant to

prove the case beyond reasonable doubt, where the

statutory presumption has not been rebutted by the

accused.

Considering the submissions and grounds raised,

leave to appeal is granted. The application stands

disposed of.

(GITA GOPI,J) Manoj