State Of Gujarat On Behalf Of Mr. ... vs Ashwinkumar Kantilal Patel
2022 Latest Caselaw 220 Guj

     R/CR.MA/14449/2021                            ORDER DATED: 06/01/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 14449 of 2021
                       In
       R/CRIMINAL APPEAL NO. 1149 of 2021
                      With
       R/CRIMINAL APPEAL NO. 1149 of 2021
======================================
   STATE OF GUJARAT ON BEHALF OF MR. C.S.GOHIL
                     Versus
          ASHWINKUMAR KANTILAL PATEL
======================================
Appearance:
MR. R.C. KODEKAR, APP (2) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1
======================================

 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 passed by the Principal Senior Civil Judge and Additional Chief Judicial Magistrate, Olpad, Surat acquitting respondent in Criminal Case No.1196 of 2009.

2. The cause list shows that the rule is served upon the respondent. However, nobody appeared on behalf of the respondent despite opportunity afforded.

3. Having heard Mr. R. C. Kodekar, learned APP appearing on behalf of respondent - State, leave to appeal is granted.

R/CR.MA/14449/2021 ORDER DATED: 06/01/2022

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

Order in Criminal Appeal :-

ADMIT.

Bailable warrant be issued against the respondent original accused in the sum of Rs.5,000/- (Rupees Five Thousand only).

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