Indusind Bank Ltd. Through P.O.A. ... vs State Of Gujarat
2022 Latest Caselaw 215 Guj

     R/CR.MA/12795/2021                       ORDER DATED: 06/01/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC.APPLICATION NO. 12795 of 2021
                        In
       R/CRIMINAL APPEAL NO. 992 of 2021
                       With
       R/CRIMINAL APPEAL NO. 992 of 2021
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  INDUSIND BANK LTD. THROUGH P.O.A. JAFARHUSEN
              NAMATKHAN PATHAN
                      Versus
                STATE OF GUJARAT
======================================
Appearance:
MR. CHINTAN S. POPAT, LD. Advocate for DHARMIK R BAROT(8785) for
the Applicant(s) No. 1
MR. R. C. KODEKAR, APP (2) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                          Date : 06/01/2022

                           ORAL ORDER

Order in Criminal Misc. Application :-

1. The present application has been preferred by the applicant-original complainant for leave to appeal to prefer an appeal challenging the impugned judgment and order dated 30th March, 2021 passed by the 5 th Additional Chief Judicial Magistrate, Mehsana acquitting respondent No.2 in Criminal Case No.4732 of 2018.

2. The cause list shows that the rule is served upon the respondent no.2. However, nobody appeared on behalf of the respondent no.2.

R/CR.MA/12795/2021 ORDER DATED: 06/01/2022

3. Having heard Mr. Chintan S. Popat, learned advocate for Mr. Dharmik Barot, learned advocate for the applicant and Mr. R. C. Kodekar, learned APP appearing on behalf of respondent - State, leave to appeal is granted.

4. The present application stands disposed of. Rule is made absolute.

Order in Criminal Appeal :-

ADMIT. Mr. R.C. Kodekar, learned APP waives service of notice of admission on behalf of the respondent - State.

Bailable warrant be issued against the respondent No. 2

- original accused in the sum of Rs.5,000/- (Rupees Five Thousand only).

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