Padmavati Builders Thro Lalit ... vs State Of Gujarat
2022 Latest Caselaw 2106 Guj

     R/CR.MA/13541/2021                              ORDER DATED: 22/02/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 13541 of 2021

                    In R/CRIMINAL APPEAL NO. 1062 of 2021

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       PADMAVATI BUILDERS THRO LALIT KARANSINH MANDAVAT
                             Versus
                       STATE OF GUJARAT
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Appearance:
MR P P MAJMUDAR(5284) for the Applicant(s) No. 1
MR. VIPUL B SUNDESHA(6689) for the Applicant(s) No. 1
MR MP PRAJAPATI(677) for the Respondent(s) No. 2,3
MR RC KODEKAR APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                              Date : 22/02/2022

                                ORAL ORDER

1. This is an application by the applicant - original

complainant under Section 378(4) of the Code of Criminal

Procedure, 1973, seeking leave of this Court to present an

appeal against the judgment and order of acquittal, passed

by the learned Additional Chief Judicial Magistrate,

Vadodara dated 09.10.2017 in Criminal Case No. 46370 of

2008.

2. Heard, learned advocate Mr.P.P. Majmudar for the

applicant, learned APP Mr. R.C. Kodekar for respondent -

No.1 - State and learned advocaate Mr.M.P. Prajati, for the

respondent Nos.2 and 3 and perused the impugned

R/CR.MA/13541/2021 ORDER DATED: 22/02/2022

judgment and order of the trial Court.

3. Considering the avernments made in the application

and submissions made by the learned advocates appearing

for the respective parties, leave, as prayed for, is granted.

This application is allowed. Rule is made absolute

accordingly.

(RAJENDRA M. SAREEN,J) R.H. PARMAR