State Of Gujarat vs Karshan Naran Der
2022 Latest Caselaw 1212 Guj

     R/CR.MA/2687/2022                                     ORDER DATED: 03/02/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 2687 of 2022

                     In R/CRIMINAL APPEAL NO. 292 of 2022
                                     With
                       R/CRIMINAL APPEAL NO. 292 of 2022
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                               STATE OF GUJARAT
                                     Versus
                              KARSHAN NARAN DER
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Appearance:
MS CM SHAH, APP for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3,4
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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.2687 of 2022

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 28.09.2021 rendered in Sessions Case No.109 of 2003 by the learned Additional Sessions Judge, Devbhoomi Dwarka whereby the private respondents-accused came to be acquitted from the charge of offence punishable under Section 302, 325, 323, 504, 506(2), 114 of the Indian Penal Code and section 135(1) of G.P.Act.

2. Having heard learned APP for the applicant - State and considering impugned judgment and our primary re-

R/CR.MA/2687/2022 ORDER DATED: 03/02/2022

assessment and re-appreciation of evidence at glance, present application deserves consideration. Therefore, leave to appeal is required to be granted and accordingly it is granted. The present application is allowed accordingly.

Order in Criminal Appeal No.292 of 2022

Appeal is admitted.

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

(S.H.VORA, J)

(SANDEEP N. BHATT,J) SATISH