Kalyanbhai Ramanlal Shah vs State Of Gujarat
2022 Latest Caselaw 421 Guj

   R/CR.MA/1160/2020                            ORDER DATED: 12/01/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 1160 of 2020

                                 With
                   R/CRIMINAL APPEAL NO. 1589 of 2021
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                       KALYANBHAI RAMANLAL SHAH
                                 Versus
                           STATE OF GUJARAT
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MR NEERAJ SONI(3433) for the Applicant(s) No. 1
MR SALIM M SAIYED(5172) for the Respondent(s) No. 2
MS CM SHAH, ADDL. PUBLIC PROSECUTOR(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 : 12/01/2022

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

ORAL ORDER

IN APPLICATION By way of present applicant, the applicant - original complainant seeks leave to appeal to challenge judgment and order dated 9.8.2019 passed by the learned Addl. CJM, Vijapur in Criminal Case No.323 of 2010, whereby the respondent came to be acquitted from the charge of offence punishable u/s 406 and 409 of the IPC.

Having heard learned advocate Mr. Neeraj Soni for the applicant - original complainant and considering the documents at Exhs.83 and 90, present Criminal Misc. Application deserves consideration and accordingly, it is allowed and leave is granted.

ORAL ORDER IN APPEAL Admit. Learned APP waives service of notice of admission

R/CR.MA/1160/2020 ORDER DATED: 12/01/2022

for the respondent State and learned advocate Mr. Salim Saiyed waives service of notice of admission for the private respondent. Bailable warrant in the sum of Rs.10,000/- be issued qua the private respondent.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) SHEKHAR P. BARVE