Shriram Transport Finance Co. ... vs State Of Gujarat
2022 Latest Caselaw 7830 Guj

     R/CR.MA/13127/2022                              ORDER DATED: 12/09/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 13127 of 2022

                    In R/CRIMINAL APPEAL NO. 1417 of 2022

                                    With
                      R/CRIMINAL APPEAL NO. 1417 of 2022
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 SHRIRAM TRANSPORT FINANCE CO. LIMITED THROUGH 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 C M SHAH, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                               Date : 12/09/2022

                                ORAL ORDER

Order in Criminal Misc. Application

1. Present application under Section 378(4) of the Code of Criminal Procedure, 1973 has been preferred by the applicant for Leave to Appeal against the impugned judgment and order of acquittal dated 11.03.2022 passed by the learned 2 nd Additional Chief Judicial Magistrate, Porbandar in Criminal Case No. 3491 of 2019 acquitting the opponent herein - original accused.

2. Heard learned advocate Ms. Namrata Mulchandani with Mr. Manish Patel for the applicant and learned Additional Public

R/CR.MA/13127/2022 ORDER DATED: 12/09/2022

Prosecutor for the respondent - State and perused the impugned judgment and order of acquittal and considering the same, it appears that leave to appeal deserves consideration. Hence, the present application is allowed and Leave to Appeal, as prayed for, is hereby granted.

Oder in Criminal Appeal

The appeal is admitted. Learned Additional Public Prosecutor wavies service of notice of admission on behalf of respondent-State.

Issue bailable warrant of Rs. 10,000/- against private respondent(s).

(A. C. JOSHI,J) SALIM/34