State Of Gujarat vs Karshanbhai Karmanbhai Vajir
2022 Latest Caselaw 272 Guj

     R/CR.MA/162/2022                                ORDER DATED: 07/01/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 162 of 2022

                        In R/CRIMINAL APPEAL NO. 17 of 2022

                                      With
                         R/CRIMINAL APPEAL NO. 17 of 2022
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                              STATE OF GUJARAT
                                    Versus
                         KARSHANBHAI KARMANBHAI VAJIR
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Appearance:
MS CM SHAH APP(2) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 07/01/2022

                                   ORAL ORDER

(PER : HONOURABLE MR. JUSTICE S.H.VORA)

By way of present application under Section 378(1)(3) of the Code of Criminal Procedure, the applicant-State-original complainant seeks leave to appeal against the judgment and order dated 18/08/2021 rendered in New Sessions Case No.102 of 2015 (Old Sessions Case No.120 of 2012) by the learned 8 th Additional Sessions Judge, Banaskantha, Deodar; whereby the respondents-accused came to be acquitted from the charge of offence punishable under Sections 307, 326, 324, 506(2), 323, 504 and 114 of the Indian Penal Code.

2. Considering the submissions made at bar and considering the deposition of injured - Mr.Laxmanbhai, we are of the opinion that the leave to appeal is required to be granted and

R/CR.MA/162/2022 ORDER DATED: 07/01/2022

accordingly it is granted.

ORDER IN CRIMINAL APPEAL NO.17 OF 2022

Appeal is admitted. Bailable warrant be issued in the sum of Rs.15,000/- against each of the respondent-original accused.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura