State Of Gujarat vs Mukeshbhai Raymalbhai Humbal ...
2022 Latest Caselaw 2164 Guj

   R/CR.MA/21237/2021                               ORDER DATED: 23/02/2022




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 21237 of 2021
                       In
       R/CRIMINAL APPEAL NO. 1831 of 2021
                      With
       R/CRIMINAL APPEAL NO. 1831 of 2021
======================================
                STATE OF GUJARAT
                     Versus
    MUKESHBHAI RAYMALBHAI HUMBAL PRO. OF JAY
             DWARKADHISH TRADING
======================================
Appearance:
MR. R. C. KODEKAR, APP for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1
======================================

 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                         Date : 23/02/2022

                           ORAL ORDER

Order in Criminal Misc. Application :-

By way of the present application under Section 378 (4) of the Code of Criminal Procedure, 1973, the applicant - State

- original complainant has prayed to grant leave to appeal against the judgment and order of acquittal dated 13 th December, 2019 passed by learned 8 th Additional Sessions Judge, Bhavnagar in Criminal Appeal No.54 of 2019.

Heard Mr. Kodekar, learned APP for the applicant - State.

It appears that the rule is served upon the respondent. However, nobody has appeared on behalf of the respondent.

R/CR.MA/21237/2021 ORDER DATED: 23/02/2022

Considering the facts and circumstances of the case, I am of the opinion that the present application requires consideration and hence, the same is allowed. Leave as prayed for is granted. Rule made absolute.

Order in Criminal Appeal :-

ADMIT.

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

(RAJENDRA M. SAREEN, J.) AMAR RATHOD...