Shree Ram Transport Finance Co. ... vs State Of Gujarat
2022 Latest Caselaw 812 Guj

     R/CR.MA/9385/2021                            ORDER DATED: 25/01/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 9385 of 2021
                       In
       R/CRIMINAL APPEAL NO. 761 of 2021
                      With
       R/CRIMINAL APPEAL NO. 761 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 NIKHIL S VYAS(5663) 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 8th April, 2021 passed by the Chief Judicial Magistrate, JamKhambhaliya, District Devbhoomi Dwarka acquitting respondent no.2 in Criminal Case No.2036 of 2019.

2. Having heard Mr. Manish J. Patel for the applicant, Mr. Vyas, learned advocate for the respondent no.2 and Mr. Kodekar, learned APP for the respondent - State, leave to appeal is granted.

R/CR.MA/9385/2021 ORDER DATED: 25/01/2022

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

Order in Criminal Appeal :-

ADMIT. Mr. Vyas, learned advocate waives service of notice of admission on behalf of the respondent no.2 and Mr. Kodekar, learned APP waives service of notice of admission on behalf of the respondent - State.

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