State Of Gujarat vs Nanubhai Somatbhai Baraiya
2022 Latest Caselaw 779 Guj

    R/CR.MA/1491/2021                                ORDER DATED: 24/01/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 1491 of 2021

                   In R/CRIMINAL APPEAL NO. 118 of 2021

                                      With
                        R/CRIMINAL APPEAL NO. 118 of 2021
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                             STATE OF GUJARAT
                                   Versus
                         NANUBHAI SOMATBHAI BARAIYA
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Appearance:
MS CM SHAH APP(2) for the Applicant(s) No. 1
MR SHIRISH R PATEL(5605) for the Respondent(s) No. 1,10,2,3,4,5,6,7,8,9
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 24/01/2022

                             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 27/02/2020 passed in Sessions Case No.18 of 2020 (Old Case No.291 of 2015) whereby the respondents herein- original accused came to be acquitted for the offences punishable u/s 302, 323, 504, 34, 143, 147, 148, 149 of the IPC and under Section 135 of GP 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/1491/2021 ORDER DATED: 24/01/2022

ORAL ORDER IN APPEAL

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

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura