Rajeshbhai Mohanbhai Patel vs Jigneshbhai Rameshbhai Bhandari
2022 Latest Caselaw 9964 Guj

   R/CR.MA/22511/2022                                  ORDER DATED: 09/12/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 22511 of 2022

                   In R/CRIMINAL APPEAL NO. 2447 of 2022

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                      RAJESHBHAI MOHANBHAI PATEL
                                 Versus
                   JIGNESHBHAI RAMESHBHAI BHANDARI
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Appearance:
VIRAL K SHAH(5210) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MR.HARDIK MEHTA APP for the Respondent(s) No. 2
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                                 Date : 09/12/2022

                                  ORAL ORDER

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

106, Mr.Viral Shah, learned advocate for the

applicant submitted that the learned trial Court has

placed unnecessary burden on the complainant to

prove the case beyond all reasonable doubt, where

actually on record the Bank statement has been

produced to prove the source of income.

Considering the submissions and grounds raised,

R/CR.MA/22511/2022 ORDER DATED: 09/12/2022

leave to appeal is granted.

The application stands disposed of.

(GITA GOPI,J) Manoj