State Of Gujarat vs Zahir Faruk Hawa
2022 Latest Caselaw 51 Guj

     R/CR.MA/23124/2021                                ORDER DATED: 03/01/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 23124 of 2021
                  In R/CRIMINAL APPEAL NO. 2047 of 2021
                                  With
                    R/CRIMINAL APPEAL NO. 2047 of 2021
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                              STATE OF GUJARAT
                                    Versus
                              ZAHIR FARUK HAWA
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Appearance:
MR MANAN MEHTA, ADDL PUBLIC PROSECUTOR(2) for the Applicant(s)
No. 1
for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                               Date : 03/01/2022

                                ORAL ORDER

Order in Criminal Misc. Application:

1. This is an application by the applicant under Section 378(4) of the Code of Criminal Procedure, 1973, seeking leave of this Court to present an appeal against the judgment and order of acquittal, passed by the learned Additional Chief Judicial Magistrate, Labour Court, Ahmedabad dated 01.09.2021 in Criminal Case No. 82 of 2018.

2. Heard, learned APP Mr. Manan Mehta for the applicant and perused the impugned judgment and order of the trial Court, which is placed on record by the learned APP.

3. Regard being had to the submissions made and considering the averments made in the application, leave, as prayed for, is granted. This application is allowed.

R/CR.MA/23124/2021 ORDER DATED: 03/01/2022

Order in Criminal Appeal:

The appeal is admitted. Issue bailable warrant in the sum of Rs.5,000/- (Rupees Five Thousand only) against the respondent - original accused.

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