Jaydev Chaganbhai Patel vs State Of Gujarat
2022 Latest Caselaw 6558 Guj

     R/CR.MA/11558/2022                            ORDER DATED: 21/07/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 11558 of 2022

                    In R/CRIMINAL APPEAL NO. 1232 of 2022

                                    With
                      R/CRIMINAL APPEAL NO. 1232 of 2022
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                          JAYDEV CHAGANBHAI PATEL
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR. JAY M THAKKAR(6677) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                               Date : 21/07/2022

                                ORAL ORDER

Order in Criminal Misc. Application

1. Present application under Section 378(4) of the Code of Criminal Procedure, 1973 has been preferred by the applicant for Leave to Appeal against the impugned judgment and order of acquittal dated 10.03.2022 passed by the learned 18 th Additional Chief Judicial Magistrate, Vadodara in Criminal Case No. 22542 of 2015 acquitting the opponent herein - original accused.

2. Heard learned advocate Mr. Jay Thakkar for the applicant and learned Additional Public Prosecutor Ms. Jirga Jhaveri for the respondent - State and perused the impugned judgment and order of acquittal and considering the same, it appears that the appeal deserves consideration. Hence, the present

R/CR.MA/11558/2022 ORDER DATED: 21/07/2022

application is allowed and Leave to Appeal, as prayed for, is hereby granted.

Oder in Criminal Appeal

The appeal is admitted. Learned Additional Public Prosecutor Ms. Jirga Jhaveri waives service of notice of admission on behalf of respondent-State.

Issue bailable warrant of Rs. 10,000/- against private respondent(s).

(A. C. JOSHI,J) SALIM/16