Natwarlal @ Natubhai Maganbhai ... vs State Of Gujarat
2022 Latest Caselaw 2377 Guj

     R/CR.MA/17346/2019                               ORDER DATED: 02/03/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 17346 of 2019

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    NATWARLAL @ NATUBHAI MAGANBHAI PATEL
                   Versus
              STATE OF GUJARAT
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Appearance:
MR BM MANGUKIYA(437) for the Applicant(s) No. 1
MS BELA A PRAJAPATI(1946) for the Applicant(s) No. 1
MR VIMAL A PUROHIT(5049) 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

1. Rule returnable forthwith. Mr. Purohit, learned advocate waives service of notice of rule on behalf of the respondent no.2. Mr. Kodekar, learned APP waives service of notice of rule on behalf of the respondent - State.

2. 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 29 th March, 2019 passed by Additional Chief Metropolitan Magistrate, Court no.28, Ahmedabad in Criminal Case No.1530 of 2013.

3. Heard Ms. Bela Prajapati, learned advocate for the applicant, Mr. Purohit, learned advocate for the respondent no.2 and Mr. Kodekar, learned APP for the respondent - State. no.1.

R/CR.MA/17346/2019 ORDER DATED: 02/03/2022

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.

Registry is hereby directed to give number and register the appeal and place it before this Court for further orders, within the period of two weeks from the date of this order.

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