Kairul Pravinchandra Shah vs State Of Gujarat
2022 Latest Caselaw 8931 Guj

     R/CR.MA/4970/2021                             ORDER DATED: 07/10/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 4970 of 2021

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                         KAIRUL PRAVINCHANDRA SHAH
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR MATAFER R PANDE(3952) for the Applicant(s) No. 1
MR PARTH N PAREKH(11752) 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 : 07/10/2022
                                ORAL ORDER

1. This application is filed for leave to appeal under Section 378(4) of the Criminal Procedure Code against the judgment and order dated 10.02.2021 passed by the Additional Senior Civil Judge and Chief Judicial Magistrate, Surat in Criminal Case No.23068 of 2018.

2. Heard learned advocate Ms. Dipsikha Mishra with learned advocate Mr. Matafer R. Pande 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 the application and also perused the judgment and order dated 10.02.2021 passed by the Additional Senior Civil Judge and Chief Judicial Magistrate, Surat in Criminal Case No.23068 of 2018, it appears that the matter requires consideration.

R/CR.MA/4970/2021 ORDER DATED: 07/10/2022

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

(A. C. JOSHI,J) prk