State Of Gujarat vs Rasid Mohmad @ Kaniyo Najirmahmad ...
2022 Latest Caselaw 2383 Guj

   R/CR.MA/4616/2022                                     ORDER DATED: 02/03/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 4616 of 2022

                  In R/CRIMINAL APPEAL NO. 496 of 2022

                                     With
                       R/CRIMINAL APPEAL NO. 496 of 2022
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                      STATE OF GUJARAT
                            Versus
           RASID MOHMAD @ KANIYO NAJIRMAHMAD SHAIKH
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Appearance:
MS CM SHAH, ADDL. PUBLIC PROSECUTOR for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3,4,5,6,7
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 02/03/2022


               (PER : HONOURABLE MR. JUSTICE S.H.VORA)


ORAL ORDER

IN APPLICATION By way of present Criminal Misc. Application u/s 378(1)(3) of the Code of Criminal Procedure, the applicant State seeks leave to challenge judgment and order of acquittal dated 10.6.2021 passed in Sessions Case Nos.03 of 2015 and 40 of 2015, whereby the accused - respondents herein came to be acquitted for the offences punishable u/s 302, 143, 147, 148, 149, 120(B) of the IPC.

We have heard learned APP for the State and upon perusal of the impugned judgment and considering the reassessment and reanalysis of evidence at a glance, we are of the considered opinion that present Criminal Misc. Application deserves consideration and accordingly it is allowed.

R/CR.MA/4616/2022 ORDER DATED: 02/03/2022

ORAL ORDER IN APPEAL

Admit. Bailable warrant in the sum of Rs.15,000/- each be issued qua original respondents.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) SHEKHAR P. BARVE