State Of Gujarat vs Pappu @ Santosh Kamlashankar Ray
2022 Latest Caselaw 9289 Guj

   R/CR.MA/19301/2022                            ORDER DATED: 19/10/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 19301 of 2022

                  In R/CRIMINAL APPEAL NO. 2078 of 2022

                                  With
                    R/CRIMINAL APPEAL NO. 2078 of 2022
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                          STATE OF GUJARAT
                                Versus
                 PAPPU @ SANTOSH KAMLASHANKAR RAY
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Appearance:
MS CM SHAH APP for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3,4,5,6
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 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
       and
       HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                             Date : 19/10/2022

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE S.H.VORA) By way of present Criminal Misc. Application u/s 378(1)(3) of the Code of Criminal Procedure, the applicant State seeks leave to challenge judgment and order of acquittal dated 02/08/2022 passed in Sessions Case No.35 of 2020 (New) / Sessions Case No.28 of 2008(Old) whereby the respondents herein- original accused came to be acquitted for the offences punishable u/s of the IPC and under Sections 307 of the IPC and under Section 30 of the Arms Act and under Section 135 of GP Act.

We have heard learned APP for the State and upon perusal of the impugned judgment and considering the reassessment and reanalysis of evidence at a glance, we are of

R/CR.MA/19301/2022 ORDER DATED: 19/10/2022

the considered opinion that present Criminal Misc. Application deserves consideration and accordingly it is allowed.

ORAL ORDER IN APPEAL

Admit. Bailable warrant in the sum of Rs.15,000/- be issued against the each of respondents-org. accused and till the appeal is heard and decided, the respondents herein shall mark their presence before the concerned Police Station in the first week of month of December of every calender year.

(S.H.VORA, J)

(RAJENDRA M. SAREEN,J) sompura