State Of Gujarat vs Rashidbhai Husainbhai ...
2022 Latest Caselaw 2500 Guj

   R/CR.MA/18543/2021                                 ORDER DATED: 04/03/2022




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 18543 of 2021
                       In
       R/CRIMINAL APPEAL NO. 1534 of 2021
                      With
       R/CRIMINAL APPEAL NO. 1534 of 2021
======================================
               STATE OF GUJARAT
                     Versus
       RASHIDBHAI HUSAINBHAI DABHOIVALA
======================================
Appearance:
MR. R. C. KODEKAR, APP for the Applicant(s) No. 1,2
RULE SERVED for the Respondent(s) No. 1,2
======================================

 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                         Date : 04/03/2022

                           ORAL ORDER

Order in Criminal Misc. Application :-

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 29 th January, 2020 passed by learned 12 th Additional Sessions Judge, Vadodara in Criminal Appeal No.145 of 2018.

Heard Mr. Kodekar, learned APP for the applicant - State.

It appears from the record that the rule is served upon the respondents. However, nobody has appeared on behalf of the respondents.

R/CR.MA/18543/2021 ORDER DATED: 04/03/2022

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.

Issue bailable warrant in the sum of Rs.5,000/- (Rupees Five Thousand only) each qua the respondents - accused.

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