Divyesh Kantilal Reshamwala ... vs Snehal Shashikant Kapadiya
2022 Latest Caselaw 2368 Guj

     R/CR.MA/4553/2022                                    ORDER DATED: 02/03/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/CRIMINAL MISC. APPLICATION NO. 4553 of 2022
                        In
        R/CRIMINAL APPEAL NO. 487 of 2022
                       With
        R/CRIMINAL APPEAL NO. 487 of 2022
======================================
 DIVYESH KANTILAL RESHAMWALA PROPRIETOR OF D. K.
                   ENTERPRISE
                      Versus
           SNEHAL SHASHIKANT KAPADIYA
======================================
Appearance:
MR HARDIK A DAVE(3764) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MR. R. C. KODEKAR, APP for the Respondent(s) No. 2
======================================

 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                              Date : 02/03/2022

                                ORAL ORDER

1. By way of the present application under Section 378 (4) of the Code of Criminal Procedure, 1973, the applicant - original complainant has prayed to grant leave to appeal against the judgment and order of acquittal dated 4 th January, 2020 passed by learned 9 th Additional Chief Judicial Magistrate, Surat in Criminal Case No.30848 of 2018.

2. Heard Mr. Dave, learned advocate for the applicant and Mr. Kodekar, learned APP for the respondent - State.

3. Perused the judgment and order dated 4 th January, 2020 passed in Criminal Case No.30848 of 2018 by learned 9 th Additional Chief Judicial Magistrate, Surat and considering the averments made in the application and considering the

R/CR.MA/4553/2022 ORDER DATED: 02/03/2022

submissions made by the learned advocate for the applicant, the matter requires consideration. Therefore, leave to appeal as prayed for deserves to be granted and the present Criminal Misc. Application stands allowed and disposed of accordingly.

Order in Criminal Appeal :-

ADMIT.

Issue bailable warrant in the sum of Rs.5,000/- (Rupees Five Thousand only) against the respondent - original accused.

(RAJENDRA M. SAREEN, J.) AMAR RATHOD...