Sheth Rajendrabhai Babubhai vs State Of Gujarat
2022 Latest Caselaw 7729 Guj

   R/CR.MA/15660/2022                             ORDER DATED: 08/09/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 15660 of 2022

                  In R/CRIMINAL APPEAL NO. 1673 of 2022
                                  With
                    R/CRIMINAL APPEAL NO. 1673 of 2022
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                        SHETH RAJENDRABHAI BABUBHAI
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR SATISH A PANDYA(556) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MH BHATT, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 08/09/2022

ORAL ORDER

IN CRIMINAL MISC. APPLICATION NO. 15660 of 2022:

Rule returnable forthwith to the respondent no.1-State. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and as this application has been filed seeking leave to appeal, no notice to the respondent no.2.

By this application, the applicant-State seeks permission to leave to file appeal against the judgment and order dated 22.04.2022 passed by learned Additional Judicial Magistrate First Class, Visnagar District Mahesana in Criminal Case No. 1012 of 2016 acquitting the present opponent.

Heard learned advocate for the applicant.

R/CR.MA/15660/2022 ORDER DATED: 08/09/2022

Taking into consideration the the arguments advanced by the learned advocate for the applicant and considering the averments made in this application, present application requires to be allowed. Accordingly, the application for leave to appeal is granted.

Rule is made absolute to the aforesaid extent.

ORAL ORDER IN CRIMINAL APPEAL NO. 1673 OF 2022:

ADMIT.

Learned APP waives service of notice of admission for and on behalf of the respondent no.1-State.

Registry is directed to call for R&P from the concerned Trial Court.

(SAMIR J. DAVE,J) K. S. DARJI