State Of Gujarat vs Rasubha Mokaji Jadeja
2022 Latest Caselaw 2638 Guj

    R/CR.MA/4941/2022                                ORDER DATED: 08/03/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 4941 of 2022

                   In R/CRIMINAL APPEAL NO. 532 of 2022

                                      With
                        R/CRIMINAL APPEAL NO. 532 of 2022
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                              STATE OF GUJARAT
                                    Versus
                            RASUBHA MOKAJI JADEJA
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Appearance:
MS CM SHAH APP for the Applicant(s) No. 1
for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 08/03/2022

                                  ORAL ORDER

(PER : HONOURABLE MR. JUSTICE S.H.VORA) 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 23/09/2021 passed in Sessions Case No.50 of 2014 whereby the respondent herein- original accused came to be acquitted for the offences punishable u/s 302, 307, 324, 143, 147, 148, 149 and 34 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/4941/2022 ORDER DATED: 08/03/2022

ORAL ORDER IN APPEAL

Admit. Bailable warrant in the sum of Rs.15,000/- be issued against the respondent-org. accused. To be heard with Criminal Appeal No.1647 of 2021.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura