State Of Gujarat vs Arjunshinh Hamirji Dabhi
2022 Latest Caselaw 6400 Guj

     R/CR.MA/4222/2020                                ORDER DATED: 18/07/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 4222 of 2020

                    In R/CRIMINAL APPEAL NO. 338 of 2020

                                       With
                         R/CRIMINAL APPEAL NO. 338 of 2020
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                               STATE OF GUJARAT
                                     Versus
                            ARJUNSHINH HAMIRJI DABHI
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Appearance:
MS. M. H. BHATT, APP for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                  Date : 18/07/2022

                                   ORAL ORDER

ORDER IN CRIMINAL MISC. APPLICATION NO.4222 OF

1. Heard learned APP Ms. M. H. Bhatt, for the applicant-

State of Gujarat.

2. By this application, the applicant-state of Gujarat seeks

permission to leave to file appeal against the judgment

and order dated 30.09.2019 passed by the learned

Special Judge (ACB), Mahesana in Special (ACB) Case

No.3 of 2014.

3. Taking into consideration the arguments advanced by

R/CR.MA/4222/2020 ORDER DATED: 18/07/2022

the learned APP and considering the averments made in

this application, the matter is required to be allowed.

Accordingly, the application for leave to appeal is

granted.

ORDER IN CRIMINAL APPEAL NO. 338 of 2020

ADMIT.

Issue bailable warrant in the sum of Rs.10,000/-

against private respondent. In the meantime, Registry is

directed to call for R and P from the concerned trial Court.

(SAMIR J. DAVE,J) MEHUL B. TUVAR