Jitabhai Dhudabhai Patel vs State Of Gujarat
2022 Latest Caselaw 303 Guj

     R/CR.MA/5233/2021                           ORDER DATED: 10/01/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              R/CRIMINAL MISC.APPLICATION NO. 5233 of 2021
                                 With
                    R/CRIMINAL APPEAL NO. 41 of 2022
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                         JITABHAI DHUDABHAI PATEL
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR DK CHAUDHARI(5361) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2,3,4,5
MS CM SHAH APP(2) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE S.H.VORA
        and
        HONOURABLE MR. JUSTICE SANDEEP N. BHATT
                      Date : 10/01/2022
                       ORAL ORDER

(PER : HONOURABLE MR. JUSTICE S.H.VORA) It appears that the State has preferred the appeal being Criminal Appeal No.634 of 2021 against the impugned judgment and order and the said appeal came to be admitted by this Court as per order dated 22/11/2021. Under these circumstances, present application seeking leave to appeal deserves to be allowed and the accordingly leave to appeal is granted to the injured-victim.

ORDER IN CRIMINAL APPEAL NO.41 OF 2022.

Appeal is admitted. Registry to tag the captioned appeal with Criminal Appeal No.634 of 2021.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura