Manojbhai Chandulal Parmar vs State Of Gujarat
2022 Latest Caselaw 9096 Guj

     R/CR.MA/18749/2022                                  ORDER DATED: 13/10/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC. APPLICATION NO. 18749 of 2022
                  In R/CRIMINAL APPEAL NO. 2018 of 2022
                                  With
                    R/CRIMINAL APPEAL NO. 2018 of 2022
==========================================================
                          MANOJBHAI CHANDULAL PARMAR
                                     Versus
                               STATE OF GUJARAT
==========================================================
Appearance:
MR. MAYANK R CHAVDA(9250) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS. MAITHILI MEHTA, APP 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 26.08.2022 passed by the learned Additional Chief Judicial Magistrate, Jamnagar, in Criminal Case No. 3445 of 2019.

2. Heard learned advocate Mr. Mayank R. Chavda 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/18749/2022 ORDER DATED: 13/10/2022

26.08.2022 passed by the learned Additional Chief Judicial Magistrate, Jamnagar, in Criminal Case No. 3445 of 2019, 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