Mahendrakumar Kashibhai Patel ... vs Rajeshkumar Chunilal Chudagar
2022 Latest Caselaw 870 Guj

     R/CR.MA/6580/2021                                  ORDER DATED: 27/01/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 6580 of 2021

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            MAHENDRAKUMAR KASHIBHAI PATEL THRO ARPAN
                     MAHENDRAKUMAR PATEL
                            Versus
                RAJESHKUMAR CHUNILAL CHUDAGAR
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Appearance:
MR J H PATEL(10195) for the Applicant(s) No. 1
MR ASHISH M DAGLI(2203) for the Respondent(s) No. 1
MR RC KODEKAR, ADDL PUBLIC PROSECUTOR(2) for the Respondent(s)
No. 2
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                               Date : 27/01/2022

                                ORAL ORDER

1. This is an application by the applicant - original complainant under Section 378(4) of the Code of Criminal Procedure, 1973, seeking leave of this Court to present an appeal against the judgment and order of acquittal, passed by the learned Additional Chief Judicial Magistrate, Vadodara dated 25.02.2020 in Criminal Case No. 37887 of 2001.

2. Heard, learned advocate Mr. J. H. Patel for the applicant, Mr. Ashish M. Dagli for the respondent No.1 and learned APP Mr. R. C. Kodekar for respondent - State and perused the impugned judgment and order of the trial Court.

3. Considering the avernments made in the application and submissions made by the learned advocates appearing for the respective parties, leave, as prayed for, is granted. This application is allowed. Rule is made absolute accordingly.

R/CR.MA/6580/2021 ORDER DATED: 27/01/2022

4. Criminal Appeal be registered and listed before this Court within two weeks.

(RAJENDRA M. SAREEN,J) DRASHTI K. SHUKLA