Shree Ram Transport Finance Co. ... vs State Of Gujarat
2022 Latest Caselaw 801 Guj

     R/CR.MA/9372/2021                            ORDER DATED: 25/01/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 9372 of 2021
                       In
       R/CRIMINAL APPEAL NO. 753 of 2021
                      With
       R/CRIMINAL APPEAL NO. 753 of 2021
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 SHREE RAM TRANSPORT FINANCE CO. LIMITED THRO
         JAKHARIYA PRITESH MUKESHBHAI
                     Versus
               STATE OF GUJARAT
======================================
Appearance:
MR MANISH J PATEL(2131) for the Applicant(s) No. 1
MR. R. C. KODEKAR, APP (2) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
======================================

 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                           Date : 25/01/2022

                             ORAL ORDER

Order in Cri. Misc. Application :-

1. The present application under Section 378(4) of the Code of Criminal Procedure, 1978 has been preferred by the applicant-original complainant for leave to appeal to prefer an appeal challenging the impugned judgment and order dated 8th April, 2021 passed by the Chief Judicial Magistrate, JamKhambhaliya, District Devbhoomi Dwarka acquitting respondent no.2 in Criminal Case No.1590 of 2018.

2. The cause list shows that the rule is served upon the respondent no.2. However, nobody appeared on behalf of the respondent no.2 despite opportunity afforded.

R/CR.MA/9372/2021 ORDER DATED: 25/01/2022

3. Having heard Mr. Manish J. Patel for the applicant and Mr. Kodekar, learned APP for the respondent - State, leave to appeal is granted.

4. The present application stands disposed of. Rule is made absolute.

Order in Criminal Appeal :-

ADMIT. Mr. Kodekar, learned APP waives service of notice of admission on behalf of the respondent - State.

Bailable warrant be issued against the respondent no.2 original accused in the sum of Rs.5,000/- (Rupees Five Thousand only).

(RAJENDRA M. SAREEN, J.) AMAR RATHOD...