Purvik Rameshbhai Amin vs State Of Gujarat
2022 Latest Caselaw 804 Guj

     R/CR.MA/18948/2021                             ORDER DATED: 25/01/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 18948 of 2021
                       In
       R/CRIMINAL APPEAL NO. 1583 of 2021
                      With
       R/CRIMINAL APPEAL NO. 1583 of 2021
======================================
            PURVIK RAMESHBHAI AMIN
                     Versus
               STATE OF GUJARAT
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Appearance:
MR. SUDHIR NANAVATI, SR. ADVOCATE WITH MR VANDAN K BAXI(5863)
for the Applicant(s) No. 1
MS PRACHITI V SHAH(9990) for the Applicant(s) No. 1
NANAVATI & NANAVATI(1933) for the Applicant(s) No. 1
MR NK MAJMUDAR(430) for the Respondent(s) No. 2
MR. R. C. KODEKAR, APP (2) for the Respondent(s) No. 1
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 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 1st July, 2021 passed by the Addl. Chief Judicial Magistrate Court, Padra acquitting respondent no.2 in Criminal Case No.1209 of 2017.

2. Rule returnable forthwith. Mr. Maulik Soni, learned advocate waives service of notice of rule on behalf of the respondent no.2 and Mr. Kodekar, learned APP waives service

R/CR.MA/18948/2021 ORDER DATED: 25/01/2022

of notice on behalf of the respondent - State.

3. Having heard Mr. Nanavati, learned Senior Counsel appearing on behalf of applicant, Mr. Maulik Soni, learned advocate appearing on behalf of Mr. N. K. Majmudar, learned advocate for the respondent no.2 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. Maulik Soni, learned advocate waives service of notice of admission on behalf of the respondent no.2

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

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