State Of Gujarat vs Rajubhai Bachubhai Solanki
2022 Latest Caselaw 1581 Guj

    R/CR.MA/3328/2022                                    ORDER DATED: 10/02/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 3328 of 2022

                   In R/CRIMINAL APPEAL NO. 350 of 2022

                                      With
                        R/CRIMINAL APPEAL NO. 350 of 2022
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                              STATE OF GUJARAT
                                     Versus
                          RAJUBHAI BACHUBHAI SOLANKI
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Appearance:
MS CM SHAH APP for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 10/02/2022

                                  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 20/09/2021 passed in Sessions Case (New) No.53 of 2018 (Old Sessions Case No.46 of 2017) whereby the respondents herein- original accused came to be acquitted for the offences punishable u/s 302, 323 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

R/CR.MA/3328/2022 ORDER DATED: 10/02/2022

deserves consideration and accordingly it is allowed.

ORAL ORDER IN APPEAL

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

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura