Harpalsinh Ranjitsinh Chudasama ... vs State Of Gujarat
2022 Latest Caselaw 6655 Guj

      R/CR.MA/4714/2021                           ORDER DATED: 25/07/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 4714 of 2021

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     HARPALSINH RANJITSINH CHUDASAMA THROUGH CHUDASAMA
                      BALVANTSINH JIVUBHA
                             Versus
                       STATE OF GUJARAT
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Appearance:
MR ASHISH M DAGLI(2203) for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
MS. JIRGA ZAVERI, APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                             Date : 25/07/2022
                              ORAL ORDER

1. This application for leave to appeal is preferred against the judgment and order dated 4.2.2020 of acquittal passed by the learned Additional Sessions Judge, Dhoraji, in Criminal Case No.648 of 2018.

2. Heard learned advocate Mr. Viral Vyas with learned advocate Mr. Ashish Dagli for the applicant.

3. Considering the averments made in the application and perusing the order dated 4.2.2020 of acquittal passed by the learned Additional Sessions Judge, Dhoraji, in Criminal Case No.648 of 2018, this matter requires consideration.

4. This application for leave to appeal is granted and stands disposed of accordingly.

(A. C. JOSHI,J) prk- 19