State Of Gujarat vs Prahladbhai Ganeshbhai Bhoi
2022 Latest Caselaw 718 Guj

   R/CR.MA/18471/2021                             ORDER DATED: 20/01/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 18471 of 2021

                  In R/CRIMINAL APPEAL NO. 1519 of 2021

                                  With
                    R/CRIMINAL APPEAL NO. 1519 of 2021
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                             STATE OF GUJARAT
                                   Versus
                        PRAHLADBHAI GANESHBHAI BHOI
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Appearance:
MS CM SHAH APP(2) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 20/01/2022

                            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 02/03/2021 passed in Special (POCSO) Case No.41 of 2018 whereby the respondent herein- original accused came to be acquitted for the offences punishable u/s 377, 506(2) and 114 of the IPC and under Sections 4, 6, 8 and 10 of POCSO Act

We have heard learned APP Ms. Shah 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/18471/2021 ORDER DATED: 20/01/2022

ORAL ORDER IN APPEAL

Admit. Bailable warrant in the sum of Rs.15,000/- be issued against the respondent-org. accused.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura