Jindal Crop Science Private ... vs State Of Gujarat
2022 Latest Caselaw 2758 Guj

     R/CR.MA/21085/2021                                      ORDER DATED: 10/03/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 21085 of 2021

                      In R/CRIMINAL APPEAL NO. 1811 of 2021

                                     With
                       R/CRIMINAL APPEAL NO. 1811 of 2021
==========================================================
      JINDAL CROP SCIENCE PRIVATE LIMITED THRO SHABBIRBHAI
                       MUSTUFABHAI VORA
                             Versus
                       STATE OF GUJARAT
==========================================================
Appearance:
MR RAVI N PAHWA(11493) for the Applicant(s) No. 1
MR HRIDAY BUCH(2372) for the Respondent(s) No. 2
MR HK PATEL, ADDL PUBLIC PROSECUTOR for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                                   Date : 10/03/2022

                                    ORAL ORDER

Order in Criminal Misc. Application:

1. Rule. Learned advocate Mr. Pinak Rayani for learned advocate Mr. Hriday Buch waives service of notice of rule on behalf of respondent No.2. Learned APP waives service of notice of rule on bahalf of respondent - State.

2. This is an application by the applicant - original complainant under Section 378(4) of the Code of Criminal Procedure, 1973, seeking leave of this Court to present an appeal against the judgment and order of acquittal, passed by the learned Additional Chief Judicial Magistrate, Halvad dated 06.10.2021 in Criminal Case No. 409 of 2017.

3. Heard, learned advocates appearing for respective parties and perused the impugned judgment and order of the trial

R/CR.MA/21085/2021 ORDER DATED: 10/03/2022

Court. Learned advocate Mr. Pinak Rayani has objected the grant of leave to appeal.

4. Considering the avernments made in the application and submissions made by the learned advocates appearing for the respective parties, there is some arguable case in favour of the applicant, leave, as prayed for, is granted. This application is allowed. Rule is made absolute accordingly.

Order in Criminal Appeal:

The appeal is admitted. Learned advocate Mr. Pinak Rayani for learned advocate Mr. Hriday Buch waives service of notice of rule on behalf of respondent No.2. Learned APP waives service of notice of admission on behalf of respondent - State.

(RAJENDRA M. SAREEN,J) DRASHTI K. SHUKLA