State Of Gujarat vs Ramilaben Rameshbhai Vaghabhai ...
2022 Latest Caselaw 1070 Guj

   R/CR.MA/16416/2021                            ORDER DATED: 01/02/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 16416 of 2021

                  In R/CRIMINAL APPEAL NO. 1308 of 2021

                                  With
                    R/CRIMINAL APPEAL NO. 1308 of 2021
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                        STATE OF GUJARAT
                              Versus
             RAMILABEN RAMESHBHAI VAGHABHAI NAYAKA
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Appearance:
MS CM SHAH APP for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                             Date : 01/02/2022

                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE S.H.VORA) By way of present Criminal Misc. Application u/s 378(1)(3) of the Code of Criminal Procedure, the applicant State seeks leave to challenge judgment and order of acquittal dated 06/04/2021 passed in Sessions Case No.29 of 2019 whereby the respondents herein- original accused came to be acquitted for the offences punishable u/s 302 and 114 of the IPC and under Section 135 of GP Act.

We have heard learned APP for the State and upon perusal of the impugned judgment and considering the reassessment and reanalysis of evidence at a glance, we are of the considered opinion that present Criminal Misc. Application deserves consideration and accordingly it is allowed.

R/CR.MA/16416/2021 ORDER DATED: 01/02/2022

ORAL ORDER IN APPEAL

Admit. Bailable warrant in the sum of Rs.15,000/- be issued against each of the respondents-org. accused.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura