Kanubhai Chhaganbhai Patel vs State Of Gujarat
2022 Latest Caselaw 94 Guj

     R/CR.MA/16727/2021                                    ORDER DATED: 04/01/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC.APPLICATION NO. 16727 of 2021
                       In
       R/CRIMINAL APPEAL NO. 1342 of 2021
                      With
       R/CRIMINAL APPEAL NO. 1342 of 2021
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          KANUBHAI CHHAGANBHAI PATEL
                     Versus
               STATE OF GUJARAT
======================================
Appearance:
MR P P MAJMUDAR(5284) for the Applicant(s) No. 1
MR. R. C. KODEKAR, APP (2) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
======================================

 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                              Date : 04/01/2022

                               ORAL ORDER

Order in Criminal Misc. Application :-

1. The present application has been preferred by the applicant-original complainant for leave to appeal to prefer an appeal challenging the impugned judgment and order passed by the 4th Additional Senior Civil Judge & Additional Chief Judicial Magistrate, Vadodara acquitting respondent No.2 in Criminal Case No.42245 of 2009.

2. The cause list shows that the rule is served upon the respondent no.2. However, nobody appeared on behalf of the respondent no.2.

3. Having heard Mr. Jatin Yadav, learned advocate

R/CR.MA/16727/2021 ORDER DATED: 04/01/2022

appearing on behalf of Mr. P. P. Majmudar, learned advocate for the applicant and Mr. R. C. Kodekar, learned APP appearing on behalf of respondent - State, leave to appeal is granted.

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

Order in Criminal Appeal :-

ADMIT. Mr. R.C. Kodekar, learned APP waives service of notice of admission on behalf of the respondent - State.

Bailable warrant be issued against the respondent No. 2

- original accused in the sum of Rs.5,000/- (Rupees Five Thousand only).

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