Citation : 2022 Latest Caselaw 5802 Guj
Judgement Date : 30 June, 2022
R/CR.MA/8707/2022 ORDER DATED: 30/06/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 8707 of 2022
In R/CRIMINAL APPEAL NO. 965 of 2022
With
R/CRIMINAL APPEAL NO. 965 of 2022
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SWASTIK LEASE FINANCE THRO VAGHELA MAHENDRASINH BHAVSINH
Versus
STATE OF GUJARAT
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Appearance:
MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 30/06/2022
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 22.04.2022 passed by the learned 3 rd Additional Judicial Magistrate, Ist Class, Himmatnagar in Criminal Case No. 122 of 2019 acquitting the opponent herein
- original accused.
2. Learned advocate Mr. Rathin Raval for the applicant has also drawn the attention of this Court to the paper book. Learned advocate for the applicant has sufficiently convinced the Court so long as the leave to appeal is concerned.
3. Heard learned advocate Mr. Rathin Raval for the
R/CR.MA/8707/2022 ORDER DATED: 30/06/2022
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 application is allowed and Leave to Appeal, as prayed for, is hereby granted.
Oder in Criminal Appeal
The appeal is admitted.
Issue bailable warrant of Rs. 10,000/- against private respondent(s).
(A. C. JOSHI,J) SALIM/9
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