State Of Gujarat vs Thakorbhai Sukhabhai Aahir
2022 Latest Caselaw 4678 Guj

     R/CR.MA/5915/2022                             ORDER DATED: 04/05/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 5915 of 2022

                    In R/CRIMINAL APPEAL NO. 620 of 2022
                                    With
                      R/CRIMINAL APPEAL NO. 620 of 2022
==========================================================
                             STATE OF GUJARAT
                                   Versus
                         THAKORBHAI SUKHABHAI AAHIR
==========================================================
Appearance:
MR RC KODEKAR, ADDL PUBLIC PROSECUTOR for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1,2,3,4,5
==========================================================

 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                               Date : 04/05/2022

                                ORAL ORDER

Order in Criminal Misc. Application:

1. Rule. Learned advocate Mr. V. B. Malik waives service of notice of rule on behalf of respondent Nos.1 to 4.

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 Special Judge (Atrocity), Navsari dated 13.01.2022 in Special (Atrocity) Case No. 13 of 2015.

3. Heard, learned APP Mr. R. C. Kodekar for the applicant and learned advocate Mr. V. B. Malik for the respondent Nos.1 to 4, and perused the impugned judgment and order of the trial Court.

R/CR.MA/5915/2022 ORDER DATED: 04/05/2022

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

Order in Criminal Appeal:

1. The appeal is admitted. Learned advocate Mr. V. B. Malik waives service of notice of admission on behalf of respondents - original accused.

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