Nitin Nagarbhai Hingu vs State Of Gujarat
2022 Latest Caselaw 4687 Guj

     R/CR.MA/19682/2021                            ORDER DATED: 04/05/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 19682 of 2021

                    In R/CRIMINAL APPEAL NO. 1633 of 2021

                                    With
                      R/CRIMINAL APPEAL NO. 1633 of 2021
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                           NITIN NAGARBHAI HINGU
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR VIRAL V DAVE(3846) for the Applicant(s) No. 1
MR RC KODEKAR, ADDL PUBLIC PROSECUTOR for the Respondent(s)
No. 1
RULE SERVED for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                               Date : 04/05/2022

                                ORAL ORDER

Order in Criminal Misc. Application:

1. 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 18th Additional Chief Judicial Magistrate, Surat dated 14.07.2021 in Criminal Case No. 5643 of 2016.

2. Heard, learned advocate Mr. Viral V. Dave for the applicant and learned APP Mr. Manan Mehta for respondent - State and perused the impugned judgment and order of the trial Court. Nobody has remained present on behalf of respondent No.2, though duly served.

R/CR.MA/19682/2021 ORDER DATED: 04/05/2022

3. 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 APP waives service of notice of admission on behalf of respondent - State.

2. Issue bailable warrant in the sum of Rs.5,000/- (Rupees Five Thousand only) against the respondent - original accused.

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