Pankaj Dhirubhai Patel vs State Of Gujarat
2022 Latest Caselaw 2107 Guj

     R/CR.MA/22217/2021                            ORDER DATED: 22/02/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 22217 of 2021

                    In R/CRIMINAL APPEAL NO. 1943 of 2021
                                    With
                      R/CRIMINAL APPEAL NO. 1943 of 2021
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                          PANKAJ DHIRUBHAI PATEL
                                  Versus
                            STATE OF GUJARAT
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Appearance:
K T BELADIYA(9101) for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
MR RC KODEKAR, ADDL PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                              Date : 22/02/2022

                                ORAL ORDER

Order in Criminal Misc. Application:

1. Rule. Learned APP waives service of notice of rule on behalf of respondent - State.

2. Heard, learned advocate Mr. K. T. Beladiya for the applicant and learned APP Mr. R. C. Kodekar for respondent - State - State and perused the impugned judgment and order of the trial Court. Though served, none appears for respondent No.2.

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.

R/CR.MA/22217/2021 ORDER DATED: 22/02/2022

Order in Criminal Appeal:

1. The appeal is admitted. Learned APP waives service of notice of admission on behalf of respondent - State.

2. Issue bailable warrant in the sum of Rs.5,000/- (Rupees Five Thousand only) against the respondent - original accused.

(RAJENDRA M. SAREEN,J) DRASHTI K. SHUKLA