State Of Gujarat vs Sagar Maheshwar Pradhan
2022 Latest Caselaw 357 Guj

     R/CR.MA/21485/2021                            ORDER DATED: 11/01/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 21485 of 2021

                    In R/CRIMINAL APPEAL NO. 1860 of 2021
                                    With
                      R/CRIMINAL APPEAL NO. 1860 of 2021
==========================================================
                              STATE OF GUJARAT
                                    Versus
                          SAGAR MAHESHWAR PRADHAN
==========================================================
Appearance:
MR RC KODEKAR, ADDL PUBLIC PROSECUTOR(2) for the Applicant(s)
No. 1
for the Respondent(s) No. 1
MR SALIM M SAIYED(5172) for the Respondent(s) No. 2,3,4,5,6,7,8
==========================================================

 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                               Date : 11/01/2022

                                ORAL ORDER

Order in Criminal Misc. Application:

1. Heard, learned APP Mr. R. C. Kodekar for applicant and learned advocate Mr. Salim M. Saiyed for respondent Nos. 2 to 8 and perused the impugned judgment and order of the trial Court.

2. Rule. Learned advocate Mr. Salim M. Saiyed waives service of notice of rule on behalf of respondent Nos.2 to 8.

3. Considering the avernments made in the application and submissions made by the learned advocates appearing for the respective parties, leave, as prayed for, is granted. This application is allowed. Rule is made absolute accordingly.

R/CR.MA/21485/2021 ORDER DATED: 11/01/2022

Order in Criminal Appeal:

1. The appeal is admitted. Learned advocate Mr. Salim M. Saiyed waives service of notice of admission on behalf of respondent Nos. 2 to 8.

2. Issue bailable warrant in the sum of Rs.5,000/- (Rupees Five Thousand only) against the respondents - original accused.

(RAJENDRA M. SAREEN,J) DRASHTI K. SHUKLA