State Of Gujarat vs Dipakkumar @ Shambhu ...
2022 Latest Caselaw 95 Guj

     R/CR.MA/19662/2021                            ORDER DATED: 04/01/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 19662 of 2021

                    In R/CRIMINAL APPEAL NO. 1630 of 2021

                                    With
                      R/CRIMINAL APPEAL NO. 1630 of 2021
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                         STATE OF GUJARAT
                               Versus
             DIPAKKUMAR @ SHAMBHU RANCHHODBHAI ROHIT
==========================================================
Appearance:
MS CM SHAH APP(2) for the Applicant(s) No. 1
NOTICE SERVED(4) 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 : 04/01/2022

                                ORAL ORDER

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

Learned Advocate Mr.Gnanesh Bhatt states at bar that he has instructions to appear for the respondent- original accused.

2. By way of present application under Section 378(1)(3) of the Code of Criminal Procedure, the applicant-State-original complainant seeks leave to appeal against the judgment and order dated 22/03/2021 rendered in Sessions Case No.56 of 2018 by the learned 2nd Additional Sessions Judge, Petlad; whereby the respondent-accused came to be acquitted from the charge of offence punishable under Sections 302 and 504 of the Indian Penal Code.

3. Considering the submissions made at bar, we are of the

R/CR.MA/19662/2021 ORDER DATED: 04/01/2022

opinion that the leave to appeal is required to be granted and accordingly it is granted.

ORDER IN CRIMINAL APPEAL NO.1630 OF 2021

Appeal is admitted. Learned Advocate Mr.Gnanesh Bhatt appears for the respondent-accused and waives service of notice of admission.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura