State Of Gujarat vs Vijay S/O Rameshbhai Mohanbhai ...
2022 Latest Caselaw 470 Guj

     R/CR.MA/16848/2021                            ORDER DATED: 13/01/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 16848 of 2021

                    In R/CRIMINAL APPEAL NO. 1355 of 2021

                                    With
                      R/CRIMINAL APPEAL NO. 1355 of 2021
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                            STATE OF GUJARAT
                                  Versus
                VIJAY S/O RAMESHBHAI MOHANBHAI CHAVDA
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Appearance:
MS CM SHAH APP(2) for the Applicant(s) No. 1
NOTICE SERVED(4) 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 : 13/01/2022

                                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 seeks leave to appeal against the judgment and order dated 11/03/2020 rendered in Special (POCSO) Case No.144 of 2019 by the learned City Civil & Sessions Judge, Court No.6, Bhadra, Ahmedabad; whereby the respondent-accused came to be acquitted from the charge of offence punishable under Sections 376, 363, 354(A)(I)(II)(2) of the Indian Penal Code and under Sections 4, 6, 8 and 12 of the POCSO Act.

2. Considering the submissions made at bar, we are of the opinion that the leave to appeal is required to be granted and accordingly it is granted.

R/CR.MA/16848/2021 ORDER DATED: 13/01/2022

ORDER IN CRIMINAL APPEAL NO.1355 OF 2021

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