Gujarat State Finance ... vs State Of Gujarat
2022 Latest Caselaw 4602 Guj

   R/CR.MA/18927/2020                             ORDER DATED: 02/05/2022




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 18927 of 2020

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  GUJARAT STATE FINANCE CORPORATION LTD THRO
          RAMANBHAI MAVJIBHAI DAMOR
                     Versus
                STATE OF GUJARAT
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Appearance:
MR ATIT D THAKORE(5290) for the Applicant(s) No. 1
MR NV GANDHI(1693) for the Respondent(s) No. 2,3,4,5,6,7
MR. R. C. KODEKAR, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                        Date : 02/05/2022

                           ORAL ORDER

This is an application for leave to appeal filed under Section 378(4) of the Cr.P.C. challenging the judgment and order dated 17th August, 2020 passed by the 6th Addl. Chief Judicial Magistrate, Surat in Criminal Case no.11351 of 2016, wherein the learned Magistrate was pleased to acquit the respondent accused from the offence punishable under Section 138 of the Negotiable Instruments Act.

Heard Mr. Atit Thakore, learned advocate for the applicant and Ms. Mona Gupta, learned advocate appearing on behalf of Mr. Gandhi, learned advocate for the respondent nos.2 to 7.

Ms. Gupta, learned advocate has objected the granting of leave to appeal application and has prayed to reject the same.

R/CR.MA/18927/2020 ORDER DATED: 02/05/2022

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.

Registry is directed to number and register the appeal and place the same before this Court after four weeks.

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