D.S. Credit Coop. Society Ltd. ... vs State Of Gujarat
2022 Latest Caselaw 9347 Guj

   R/CR.MA/18312/2022                               ORDER DATED: 20/10/2022




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC. APPLICATION NO. 18312 of 2022

               In R/CRIMINAL APPEAL NO. 1973 of 2022
                              With
                R/CRIMINAL APPEAL NO. 1973 of 2022

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 D.S. CREDIT COOP. SOCIETY LTD. THROUGH AJAY SHIVKUMAR
                             MISHRA
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR FB BRAHMBHATT(1016) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                            Date : 20/10/2022

                            ORAL ORDER

Order in Criminal Misc. Application:

Heard, learned advocate Mr. F. B. Brahmbhatt for the applicant and perused the impugned judgment and order of acquittal as well as considered the partial admission made in the statement under Section 313 of the Criminal Procedure Code, 1973. It appears that the appeal deserves consideration. Hence, the present application seeking leave to appeal is allowed.

R/CR.MA/18312/2022 ORDER DATED: 20/10/2022

Order in Criminal Appeal:

The appeal is admitted. Issue bailable warrant in the sum of Rs.10,000/- qua the respondent No. 2. Learned Additional Public Prosecutor waives service qua respondent No. 1 - State.

[ A. C. Joshi, J. ] hiren /37