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Jitendrakumar Rameshbhai Patel vs State Of Gujarat
2022 Latest Caselaw 9092 Guj

Citation : 2022 Latest Caselaw 9092 Guj
Judgement Date : 13 October, 2022

Gujarat High Court
Jitendrakumar Rameshbhai Patel vs State Of Gujarat on 13 October, 2022
Bench: Ashokkumar C. Joshi
     R/CR.MA/18746/2022                          ORDER DATED: 13/10/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/CRIMINAL MISC. APPLICATION NO. 18746 of 2022
                  In R/CRIMINAL APPEAL NO. 2017 of 2022
                                  With
                    R/CRIMINAL APPEAL NO. 2017 of 2022
==========================================================
                     JITENDRAKUMAR RAMESHBHAI PATEL
                                  Versus
                            STATE OF GUJARAT
==========================================================
Appearance:
MS. VISHWA PATEL WITH MR GAURAV CHUDASAMA(5660) for the
Applicant(s) No. 1
for the Respondent(s) No. 2
MS. MAITHILI MEHTA, for the Respondent(s) No. 1
==========================================================
 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                             Date : 13/10/2022
                              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 29.8.2022 passed by the learned Chief Judicial Magistrate, Himmatnagar, Sabarkantha in Criminal Case No. 987 of 2022.

2. Heard learned advocate Ms. Vishwa Patel with learned advocate Mr. Gaurav Chudasama for the applicant.

3. Rule. Learned APP Ms. Maithili Mehta 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

R/CR.MA/18746/2022 ORDER DATED: 13/10/2022

29.8.2022 passed by the learned Chief Judicial Magistrate, Himmatnagar, Sabarkantha in Criminal Case No. 987 of 2022., 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. Maithili Mehta waives notice of admission for the respondent - State.

(A. C. JOSHI,J) prk

 
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