M/S. Hdfc Bank Ltd. Through Anand ... vs State Of Gujarat
2022 Latest Caselaw 558 Guj

      R/CR.MA/6175/2021                         ORDER DATED: 17/01/2022



     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC. APPLICATION NO. 6175 of 2021

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  M/s. HDFC BANK LTD. THROUGH ANAND KAILASHCHANDRA
    CHOPRA THRU POA HIMANSHU RAMCHANDRA KADIYA
                         Versus
                   STATE OF GUJARAT
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Appearance:
MR PM DAVE(263) for the Applicant(s) No. 1
MR VIVEK V BHAMARE(6710) for the Respondent(s) No. 2
MR VN BHAMARE(1122) for the Respondent(s) No. 2
MS. MOXA THAKKAR, APP (2) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                           Date : 17/01/2022

                             ORAL ORDER

1. The present application has been preferred by the applicant-original complainant for leave to appeal to prefer an appeal challenging the impugned judgment and order dated 5th June, 2020 passed by the Addl. Judicial Magistrate, Patan acquitting respondent No.2 in Criminal Case No.3669 of 2014.

2. Having heard Mr. Dave, learned advocate for the applicant, Mr. Bhamare, learned advocate for the respondent no.2, and Ms. Thakkar, learned APP appearing on behalf of respondent - State, leave to appeal is granted.

3. The present application stands disposed of. Rule is made absolute. Appeal is ordered to be registered and numbered and be placed before this Court within two weeks.

(RAJENDRA M. SAREEN, J.) AMAR RATHOD...