State Of Gujarat On Behalf Of ... vs Rana Jayeshkumar Ravjibhai
2022 Latest Caselaw 662 Guj

     R/CR.MA/11773/2021                                      ORDER DATED: 19/01/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


             R/CRIMINAL MISC.APPLICATION NO. 11773 of 2021


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     STATE OF GUJARAT ON BEHALF OF PUNAMCHANDRA REVABHAI
                   PANCHAL, FOOD INSPECTOR
                             Versus
                  RANA JAYESHKUMAR RAVJIBHAI
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Appearance:
MS MOXA THAKKAR APP (2) for the Applicant(s) No. 1
MR MD MODI(1318) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                               Date : 19/01/2022

                                ORAL ORDER

1. This is an application by the applicant - original complainant 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, Borsad dated 01.01.2020 in Criminal Case No. 2269 of 2001.

2. Heard, learned APP Ms. Moxa Thakkar, for the applicant - State and learned advocate Mr.M.D. Modi for the respondent perused the impugned judgment and order of the trial Court.

3. Considering the avernments made in the application and submissions made by the learned advocates appearing for the respective parties, leave, as prayed for, is granted. This application is allowed. Rule is made absolute accordingly.

R/CR.MA/11773/2021 ORDER DATED: 19/01/2022

Registry is directed to give Pakka Number to the Criminal Appeal and notify the same for admission hearing within a period of two weeks.

(RAJENDRA M. SAREEN,J) R.H. PARMAR