State Of Gujarat vs Dhaval Maganbhai Maru
2022 Latest Caselaw 6399 Guj

      R/CR.MA/5806/2022                             ORDER DATED: 18/07/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 5806 of 2022
                  In R/CRIMINAL APPEAL NO. 614 of 2022
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                             STATE OF GUJARAT
                                   Versus
                          DHAVAL MAGANBHAI MARU
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Appearance:
MS. JIRGA ZAVERI, APP for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
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  CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                              Date : 18/07/2022
                               ORAL ORDER

1. Heard learned APP Ms. Jirga Zaveri for the applicant - State.

2. This application for leave to appeal is filed by the State under Section 378(1)(3) of the Criminal Procedure Code against the judgment and order dated 30.10.2021 passed by the learned Additional Sessions Judge, Rajkot in Sessions Case No.148 of 2015.

3. This Court has considered the averments made in the application and perused the order dated 30.10.2021 passed by the learned Additional Sessions Judge, Rajkot in Sessions Case No.148 of 2015, this matter requires consideration.

4. In view of the above, this Criminal Misc. Application for leave to appeal is granted and stands disposed of accordingly.

5. Registry is directed to list main appeal on 2.8.2022.

(A. C. JOSHI,J) prk- 25