State Of Gujarat vs Satishbhai @ Shaileshbhai ...
2022 Latest Caselaw 552 Guj

     R/CR.MA/657/2022                                  ORDER DATED: 17/01/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 657 of 2022
                                 With
                    R/CRIMINAL APPEAL NO. 56 of 2022
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                        STATE OF GUJARAT
                              Versus
           SATISHBHAI @ SHAILESHBHAI RAMESHBHAI NAYKA
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Appearance:
MS CM SHAH, APP (2) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3,4,5
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 17/01/2022

                             ORAL ORDER

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

Order in Criminal Misc. Application No.657 of 2022

1. 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 31.08.2021 rendered in Sessions Case No.8 of 2017 by the learned Sessions Court, Navsari whereby the private respondents-accused came to be acquitted from the charge of offence punishable under Section 143, 147, 148, 149, 302, 323, 504 of the Indian Penal Code and section 135 of G.P.Act.

2. Having heard learned APP for the applicant - State and considering impugned judgment and our primary re- assessment and re-appreciation of evidence at glance, present application deserves consideration. Therefore, leave to appeal is required to be granted and accordingly it is granted. The present application is allowed accordingly.

R/CR.MA/657/2022 ORDER DATED: 17/01/2022

Order in Criminal Appeal No.56 of 2022

Appeal is admitted.

Bailable warrant be issued in the sum of Rs.15,000/- against each of the respondents-original accused.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) SATISH