State Of Gujarat vs Bharat @ Gado Kalubhai Goganbhai ...
2022 Latest Caselaw 793 Guj

   R/CR.MA/20165/2021                                     ORDER DATED: 25/01/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 20165 of 2021

                   In R/CRIMINAL APPEAL NO. 1703 of 2021

                                  With
                    R/CRIMINAL APPEAL NO. 1703 of 2021
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                      STATE OF GUJARAT
                            Versus
          BHARAT @ GADO KALUBHAI GOGANBHAI BABARIYA
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Appearance:
MS CM SHAH, ADDL. PUBLIC PROSECUTOR(2) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                  Date : 25/01/2022


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


ORAL ORDER

IN APPLICATION 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 2.2.2021 passed in Special (POCSO) Case No.12 of 2018, whereby the respondents herein came to be acquitted for the offences punishable u/s 377 of the IPC and also u/s 3,4,5(K) (G),6 of the POCSO Act.

We have heard learned APP 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/20165/2021 ORDER DATED: 25/01/2022

ORAL ORDER IN APPEAL

Admit. Bailable warrant in the sum of Rs.10,000/- be issued qua original respondents. Registry to provide legal aid to the respondents for defending captioned criminal appeal.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) SHEKHAR P. BARVE