Ghanshyambhai Chimanlal Rawal vs State Of Gujarat
2022 Latest Caselaw 4780 Guj

   R/CR.MA/16460/2021                            ORDER DATED: 05/05/2022




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 16460 of 2021
                       In
       R/CRIMINAL APPEAL NO. 1315 of 2021
                      With
       R/CRIMINAL APPEAL NO. 1315 of 2021
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        GHANSHYAMBHAI CHIMANLAL RAWAL
                     Versus
               STATE OF GUJARAT
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Appearance:
MR. VIPUL B SUNDESHA(6689) for the Applicant(s) No. 1
MS. SHIVANGI M RANA(7053) for the Applicant(s) No. 1
KUMAR H TRIVEDI(9364) for the Respondent(s) No. 2
MR. R. C. KODEKAR, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                        Date : 05/05/2022

                          ORAL ORDER

Order in Criminal Misc. Application :-

By way of the present application under Section 378 (4) of the Code of Criminal Procedure, 1973, the applicant - original complainant has prayed to grant leave to appeal against the judgment and order of acquittal dated 12 th July, 2021 passed by the Chief Judicial Magistrate, Himmatnagar in Criminal Case No.6345 of 2015.

Heard Ms. Shivangi Rana, learned advocate for the applicant.

Mr. Trivedi, learned advocate for the respondent no.2 has objected to the grant of leave to appeal application and

R/CR.MA/16460/2021 ORDER DATED: 05/05/2022

has supported the judgment and order of the trial Court. He therefore, prays to dismiss the present application.

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.

Order in Criminal Appeal :-

ADMIT.

Mr. Kumar Trivedi, learned advocate waives service of notice of admission on behalf of the respondent no.2. Mr. Kodekar, learned APP waives service of notice of admission on behalf of the respondent - State.

Registry is hereby directed to reflect the name of Mr. Kumar Trivedi, learned advocate for the respondent no.2 in the appeal and in the cause list.

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