Central Bureau Of Investigation ... vs Sunil Jariwala
2022 Latest Caselaw 928 Guj

    R/CR.MA/806/2022                                       ORDER DATED: 28/01/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 806 of 2022

                       In R/CRIMINAL APPEAL NO. 64 of 2022

                                     With
                        R/CRIMINAL APPEAL NO. 64 of 2022
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  CENTRAL BUREAU OF INVESTIGATION THRO NARENDRA KUMAR
              VERMA S/O KUSHALSINGH VERMA
                          Versus
                      SUNIL JARIWALA
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Appearance:
MR RC KODEKAR(1395) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3
MS CM SHAH, ADDL. PUBLIC PROSECUTOR(2) for the Respondent(s) No.
4
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                Date : 28/01/2022

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


ORAL ORDER

IN APPLICATION By way of present Criminal Misc. Application u/s 378(4) of the Code of Criminal Procedure, the applicant CBI seeks leave to challenge judgment and order of acquittal dated 10.5.2021 passed by the learned Special Judge, CBI Court No.4, Ahmedabad in CBI Criminal Appeal No.2/2016 to 4/2016 arising out of Criminal Case No.98/2004 in RC36(S)/1997 u/s 120-B, 380, 420, 467, 468, 471 and 193 r/w section 195 of the IPC, whereby the appeal Court quashed and set aside the conviction order passed by the learned Addl. CJM, CBI Court No.2, Ahmedabad in Criminal Case No.98 of 2004 qua present respondent Nos.1 to 3.

R/CR.MA/806/2022 ORDER DATED: 28/01/2022

We have heard learned advocate Mr. RC Kodekar for the applicant - CBI 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.

ORAL ORDER IN APPEAL

Admit. Bailable warrant in the sum of Rs.15,000/- be issued qua original respondents. Learned APP waives service of notice of admission for the respondent State.

(S.H.VORA, J)

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