State Of Gujarat vs Govindji Kanitiji Thakor
2022 Latest Caselaw 2270 Guj

    R/CR.MA/4422/2022                                  ORDER DATED: 25/02/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 4422 of 2022

                   In R/CRIMINAL APPEAL NO. 471 of 2022

                                      With
                        R/CRIMINAL APPEAL NO. 471 of 2022
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                              STATE OF GUJARAT
                                     Versus
                            GOVINDJI KANITIJI THAKOR
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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
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 25/02/2022

                             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 14/12/2021 passed in Sessions Case No.32 of 2017 whereby the respondents herein- original accused came to be acquitted for the offences punishable u/s 307 read with Section 149 of the IPC

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/4422/2022 ORDER DATED: 25/02/2022

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