Thakar Hariprasad Dalsukhram vs State Of Gujarat
2022 Latest Caselaw 9097 Guj

     R/CR.MA/18750/2022                          ORDER DATED: 13/10/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC. APPLICATION NO. 18750 of 2022
                  In R/CRIMINAL APPEAL NO. 2019 of 2022
                                  With
                    R/CRIMINAL APPEAL NO. 2019 of 2022
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                      THAKAR HARIPRASAD DALSUKHRAM
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR PRAKASH G PANDYA(3041) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS. MONALI BHATT, APP for the Respondent(s) No. 1
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 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 17.09.2022 passed by the learned Additional Civil Judge & JMFC, Danta in Criminal Case No.480 of 2021.

2. Heard learned advocate Mr. Prakash Pandya for the applicant.

3. Rule. Learned APP Ms. Monali Bhatt 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 17.09.2022 passed by the learned Additional Civil Judge & JMFC,

R/CR.MA/18750/2022 ORDER DATED: 13/10/2022

Danta in Criminal Case No.480 of 2021, 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. Monali Bhatt waives notice of admission for the respondent - State.

(A. C. JOSHI,J) prk