State Of Gujarat vs Vitthalbhai Nagindas Tailor
2022 Latest Caselaw 5277 Guj

   R/CR.MA/10435/2022                               ORDER DATED: 17/06/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 10435 of 2022

                  In R/CRIMINAL APPEAL NO. 1119 of 2022
                                  With
                    R/CRIMINAL APPEAL NO. 1119 of 2022
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                             STATE OF GUJARAT
                                   Versus
                        VITTHALBHAI NAGINDAS TAILOR
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Appearance:
MR R. C. KODEKAR, APP for the Applicant(s) No. 1
for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 17/06/2022

                               ORAL ORDER

ORDER IN CR.MA NO.10435 OF 2022

In compliance of order dated 16.06.2022 passed by this Court, when the matter is called out, Mr. Pranav Raval, Secretary, Legal Department is present before the Court today.

Heard Mr. R. C. Kodekar, learned APP for the applicant-State of Gujarat.

By this application, the applicant-state of Gujarat seeks permission to leave to file appeal against the judgment and order dated 03.03.2022, passed by the learned Additional District and Sessions Judge, Vadodara in Special ACB Case No.09/2011.

Taking into consideration the arguments advanced by 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

R/CR.MA/10435/2022 ORDER DATED: 17/06/2022

granted.

Presence of Secretary, Legal Department shall dispense with.

ORDER IN CR.A NO. 1119 of 2022

ADMIT.

Issue bailable warrant in the sum of Rs.10,000/- against private respondent, returnable on 15.07.2020 for final disposal.

In the meantime, Registry is directed to call for R and P from the concerned trial Court so as to reach this Court on or before 15.07.2020.

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