State Of Gujarat vs Chehuji Amratji Lakhmanji Thakor
2022 Latest Caselaw 1211 Guj

     R/CR.MA/6004/2021                                 ORDER DATED: 03/02/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 6004 of 2021

                    In R/CRIMINAL APPEAL NO. 459 of 2021
                                    With
                      R/CRIMINAL APPEAL NO. 459 of 2021
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                            STATE OF GUJARAT
                                  Versus
                    CHEHUJI AMRATJI LAKHMANJI THAKOR
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Appearance:
MS CM SHAH, APP for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 03/02/2022

                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE S.H.VORA)

Order in Criminal Misc. Application No.6004 of 2021

1. By way of present application under Section 378(1)(3) of the Code of Criminal Procedure, the applicant-State seeks leave to appeal against the judgment and order dated 30.11.2019 rendered in Sessions Case No.27 of 2018 by the learned Sessions Judge, Patan whereby the private respondent- accused came to be acquitted from the charge of offence punishable under Sections 323, 324, 326, 354, 114 of IPC and section 135 of B.P.Act.

2. Having heard learned APP for the applicant - State and considering impugned judgment and our primary re- assessment and re-appreciation of evidence at glance, present application deserves consideration. Therefore, leave to appeal

R/CR.MA/6004/2021 ORDER DATED: 03/02/2022

is required to be granted and accordingly it is granted. The present application is allowed accordingly.

Order in Criminal Appeal No.459 of 2021

Appeal is admitted.

Bailable warrant be issued in the sum of Rs.15,000/- against the respondent-original accused.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) SATISH