State Of Gujarat vs Sanjaybhai @ Bhimo Thakorbhai ...
2022 Latest Caselaw 1582 Guj

    R/CR.MA/3318/2022                                ORDER DATED: 10/02/2022



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 3318 of 2022

                   In R/CRIMINAL APPEAL NO. 349 of 2022

                                      With
                        R/CRIMINAL APPEAL NO. 349 of 2022
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                         STATE OF GUJARAT
                               Versus
                SANJAYBHAI @ BHIMO THAKORBHAI PATEL
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Appearance:
MS CM SHAH APP for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3,4,5,6,7,8
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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 07/10/2021 passed in Special Atrocity Case No.98 of 2017 whereby the respondents herein- original accused came to be acquitted for the offences punishable u/s 302, 143, 147, 149, 323 and 504 of the IPC and under Sections 3(1)(R)(S)(Z-A)(A) (D), 3(2), (5-A) of Atrocity 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/3318/2022 ORDER DATED: 10/02/2022

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