Shriram Transport Finance Co. ... vs State Of Gujarat
2022 Latest Caselaw 9348 Guj

     R/CR.MA/12624/2022                            ORDER DATED: 20/10/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 12624 of 2022

                    In R/CRIMINAL APPEAL NO. 1360 of 2022

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     SHRIRAM TRANSPORT FINANCE CO. LIMITED THRO JAKHARIYA
                    PRITESH MUKESHBHAI
                           Versus
                     STATE OF GUJARAT
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Appearance:
MR MANISH J PATEL(2131) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS. SHRUTI PATHAK, 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:

1. This application is filed for leave to appeal under Section 378(4) of the Criminal Procedure Code against the judgment and order dated 11.3.2022 passed by the learned 2 nd Additional Chief Judicial Magistrate, Porbandar, in Criminal Case No.3503 of 2019.

2. Heard learned advocate Ms. Namrata for learned advocate Mr. Manish J. Patel for the applicant.

3. Rule. Learned APP Ms. Shruti Pathak 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/12624/2022 ORDER DATED: 20/10/2022

11.3.2022 passed by the learned 2 nd Additional Chief Judicial Magistrate, Porbandar, in Criminal Case No.3503 of 2019, it appears that the matter requires consideration.

5. This application for leave to appeal is granted. Rule is made absolute for the aforesaid extent.

(A. C. JOSHI,J) prk