Lavitra Textile Authorized ... vs State Of Gujarat
2022 Latest Caselaw 8742 Guj

     R/CR.MA/15688/2022                            ORDER DATED: 03/10/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC. APPLICATION NO. 15688 of 2022
                  In R/CRIMINAL APPEAL NO. 1675 of 2022
                                  With
                    R/CRIMINAL APPEAL NO. 1675 of 2022
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     LAVITRA TEXTILE AUTHORIZED PERSON DEVENDRA TARACHAND
                            GOYAL HUF
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR Y J PATEL(3985) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS. JIRGA JHAVERI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                              Date : 03/10/2022

                               ORAL ORDER

Order in Criminal Misc. Application:

1. This application is filed for leave to appeal under Section 378(4) of the Criminal Procedure Code against the judgment and order dated 26.4.2022 passed by the learned 14 th Additional Chief Judicial Magistrate, Surat.

2. Heard learned advocate Mr. Y.J. Patel for the applicant.

3. Rule. Learned APP Ms. Jirga Jhaveri for the respondent - State waives service of rule.

4. Having regard to the submissions made by the learned advocate fro the applicant and considering the averments made in

R/CR.MA/15688/2022 ORDER DATED: 03/10/2022

the application and also perused the judgment and order dated 26.4.2022 passed by the learned 14 th Additional Chief Judicial Magistrate, Surat, it appears that the matter requires consideration.

5. This application for leave to appeal is granted. Rule is made absolute.

Order in Criminal Appeal

1. Appeal is admitted.

2. Issue Bailable Warrant in the sum of Rs.10,000/- against the accused. Learned APP Ms. Jirga Jhaveri waives notice of admission for the respondent - State.

(A. C. JOSHI,J) prk