Mamta Dilipbhai Rana vs State Of Gujarat
2022 Latest Caselaw 9241 Guj

     R/CR.MA/19645/2022                            ORDER DATED: 18/10/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 19645 of 2022

                    In R/CRIMINAL APPEAL NO. 2125 of 2022

                                    With
                      R/CRIMINAL APPEAL NO. 2125 of 2022
==========================================================
                            MAMTA DILIPBHAI RANA
                                   Versus
                             STATE OF GUJARAT
==========================================================
Appearance:
MR POOJAN V BAHRANI(12056) for the Applicant(s) No. 1
MR VEDANT D GAIKWAD(10444) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS. C.M. SHAH, APP for the Respondent(s) No. 1
==========================================================
 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                               Date : 18/10/2022
                                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 27.6.2022 passed by the learned Judicial Magistrate, First Class, 3rd Court, Vadodara in Criminal Case No.1564 of 2019.

2. Heard learned advocate Mr. Vedant Gaikwad for the applicant.

3. Rule. Learned APP Ms. C.M. Shah for the respondent - State waives service of rule.

4. Having regard to the submissions made by the learned advocate for the applicant and considering the averments made in the application and also perused the judgment and order dated

R/CR.MA/19645/2022 ORDER DATED: 18/10/2022

27.6.2022 passed by the learned Judicial Magistrate, First Class, 3 rd Court, Vadodara in Criminal Case No.1564 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 Notice of admission, making it returnable on 22.12.2022 through concerned Police Station. Direct service is permitted.

(A. C. JOSHI,J) prk