State Of Gujarat vs Parmar (Suthar) Sureshbhai ...
2022 Latest Caselaw 606 Guj

   R/CR.MA/22061/2021                            ORDER DATED: 18/01/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 22061 of 2021

                  In R/CRIMINAL APPEAL NO. 1929 of 2021

                                  With
                    R/CRIMINAL APPEAL NO. 1929 of 2021
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                     STATE OF GUJARAT
                           Versus
       PARMAR (SUTHAR) SURESHBHAI LALJIBHAI KHODABHAI
==========================================================
Appearance:
MS MONALI BHATT APP(2) for the Applicant(s) No. 1
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                             Date : 18/01/2022

                              ORAL ORDER

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

By way of present Criminal Misc. Application u/s 378(1)(3) of the Code of Criminal Procedure, the applicant State seeks leave to challenge judgment and order of acquittal dated 05/07/2021 passed in Sessions Case No.61 of 2018, whereby the respondents herein -original accused came to be acquitted for the offences punishable u/s 306, 304(B), 498-A and 114 of the IPC and also u/s 4 of Dowry Prohibition Act.

We have heard learned APP Ms. Monali Bhatt for the State and upon perusal of the impugned judgment and considering the reassessment and reanalysis of evidence at a glance, we are of the considered opinion that present Criminal Misc. Application deserves consideration and accordingly it is allowed.

R/CR.MA/22061/2021 ORDER DATED: 18/01/2022

ORAL ORDER IN APPEAL

Admit. Mr.Amit Barot, learned Advocate for the respondents waives service of notice of admission. Bailable warrant in the sum of Rs.15,000/- be issued against each of the respondents - original accused.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura