State Of Gujarat vs Jamnben W/O Rajubhai Bachubhai ...
2022 Latest Caselaw 810 Guj

   R/CR.MA/20161/2021                                     ORDER DATED: 25/01/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 20161 of 2021

                   In R/CRIMINAL APPEAL NO. 1700 of 2021

                                  With
                    R/CRIMINAL APPEAL NO. 1700 of 2021
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                        STATE OF GUJARAT
                              Versus
             JAMNBEN W/O RAJUBHAI BACHUBHAI BHABHOR
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Appearance:
MS CM SHAH, ADDL. PUBLIC PROSECUTOR(2) for the Applicant(s) No. 1
NOTICE UNSERVED(8) 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 29.2.2020 passed in Sessions Case No.10 of 2018 (Old Sessions Case No.102/2013), whereby the respondents herein came to be acquitted for the offences punishable u/s 302 and 114 of the IPC.

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/20161/2021 ORDER DATED: 25/01/2022

ORAL ORDER IN APPEAL

Admit. Bailable warrant in the sum of Rs.15,000/- be issued qua original respondents.

(S.H.VORA, J)

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