Jitendrabhai Manubhai Ghinaiya vs State Of Gujarat
2022 Latest Caselaw 2371 Guj

     R/CR.MA/13031/2021                         ORDER DATED: 02/03/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 13031 of 2021
                       In
       R/CRIMINAL APPEAL NO. 1008 of 2021
                      With
       R/CRIMINAL APPEAL NO. 1008 of 2021
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        JITENDRABHAI MANUBHAI GHINAIYA
                     Versus
               STATE OF GUJARAT
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Appearance:
MR GAJENDRA P BAGHEL(2968) for the Applicant(s) No. 1
MR AMIT P SOLIYA(10780) for the Respondent(s) No. 2
MR.JAY S SHAH(7244) for the Respondent(s) No. 2
MR. R. C. KODEKAR, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                          Date : 02/03/2022

                           ORAL ORDER

Order in Criminal Misc. Application :-

1. By way of the present application under Section 378 (4) of the Code of Criminal Procedure, 1973, the applicant - State

- original complainant has prayed to grant leave to appeal against the judgment and order of acquittal dated 15 th June, 2021 passed by learned 13th Additional Senior Civil Judge and Addl. Chief Judicial Magistrate, Surat in Private Criminal Case No.8650 of 2016.

2. Heard Mr. Baghel, learned advocate for the applicant and Mr. Amit Soliya, learned advocate for the respondent no.2.

R/CR.MA/13031/2021 ORDER DATED: 02/03/2022

3. Mr. Soliya, learned advocate for the respondent no.2 has opposed the present application.

4. Considering the facts and circumstances of the case, I am of the opinion that the present application requires consideration and hence, the same is allowed. Leave as prayed for is granted. Rule made absolute.

Order in Criminal Appeal :-

ADMIT. Mr. Soliya, learned advocate waives service of notice of admission on behalf of the respondent no.2 and Mr. Kodekar, learned APP waives service of notice of rule on behalf of the respondent no.1.

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