State Of Gujarat vs Bijalbhai Sonalbhai Dabhi ...
2022 Latest Caselaw 868 Guj

   R/CR.MA/1658/2022                                     ORDER DATED: 27/01/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 1658 of 2022

                  In R/CRIMINAL APPEAL NO. 159 of 2022

                                     With
                       R/CRIMINAL APPEAL NO. 159 of 2022
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                          STATE OF GUJARAT
                                Versus
                  BIJALBHAI SONALBHAI DABHI (ADIVASI)
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Appearance:
MS CM SHAH, ADDL. PUBLIC PROSECUTOR(2) for the Applicant(s) No. 1
for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 27/01/2022

 (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 4.9.2021 passed in Sessions Case No.57 of 2019, whereby the respondent herein came to be acquitted for the offences punishable u/s 302 of the IPC and u/s 135 of the G.P. 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/1658/2022 ORDER DATED: 27/01/2022

ORAL ORDER IN APPEAL

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

(S.H.VORA, J)

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