State Of Gujarat vs Ramsinhbhai Laghrabhai Khatana
2022 Latest Caselaw 927 Guj

     R/CR.MA/2024/2022                                 ORDER DATED: 28/01/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 2024 of 2022

                    In R/CRIMINAL APPEAL NO. 207 of 2022
                                    With
                      R/CRIMINAL APPEAL NO. 207 of 2022
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                            STATE OF GUJARAT
                                  Versus
                     RAMSINHBHAI LAGHRABHAI KHATANA
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Appearance:
MS CM SHAH, APP (2) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3,4,5,6
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                               Date : 28/01/2022

                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE S.H.VORA)

Order in Criminal Misc. Application No.2024 of 2022

1. By way of present application under Section 378(1)(3) of the Code of Criminal Procedure, the applicant-State seeks leave to appeal against the judgment and order dated 27.08.2021 rendered in Sessions Case No.42 of 2016 by the learned Sessions Judge, Surendrangar whereby the private respondents-accused came to be acquitted from the charge of offence punishable under Sections 302, 143, 147, 148, 149, 120(B) of the Indian Penal Code and section 135 of G.P.Act.

2. Having heard learned APP for the applicant - State and considering impugned judgment and our primary re- assessment and re-appreciation of evidence at glance, present application deserves consideration. Therefore, leave to appeal

R/CR.MA/2024/2022 ORDER DATED: 28/01/2022

is required to be granted and accordingly it is granted. The present application is allowed accordingly.

Order in Criminal Appeal No.207 of 2022

Appeal is admitted.

Bailable warrant be issued in the sum of Rs.15,000/- against each of the respondents-original accused.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) SATISH