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State Of Gujarat vs Anant Prasad @ Annu Chintamani ...
2022 Latest Caselaw 4776 Guj

Citation : 2022 Latest Caselaw 4776 Guj
Judgement Date : 5 May, 2022

Gujarat High Court
State Of Gujarat vs Anant Prasad @ Annu Chintamani ... on 5 May, 2022
Bench: Sandeep N. Bhatt
    R/CR.MA/8414/2022                                ORDER DATED: 05/05/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 8414 of 2022

                   In R/CRIMINAL APPEAL NO. 916 of 2022

                                      With
                        R/CRIMINAL APPEAL NO. 916 of 2022
==========================================================
                        STATE OF GUJARAT
                              Versus
              ANANT PRASAD @ ANNU CHINTAMANI BAHERA
==========================================================
Appearance:
MS CM SHAH APP for the Applicant(s) No. 1
for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 05/05/2022

                             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 01/09/2021 passed in Special NDPS Case No.4 of 2016, whereby the respondent herein- original accused came to be acquitted for the offences punishable u/s 8(c) and 20 (B) of the NDPS Act.

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/8414/2022 ORDER DATED: 05/05/2022

ORAL ORDER IN APPEAL

Admit. Bailable warrant in the sum of Rs.15,000/- be issued against the respondent-org. accused and pending hearing and final disposal of the present appeal, the respondents herein shall mark their presence before the concerned Police Station in the first week of month of June of every calender year.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura

 
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