Prakash Pandurang Shinde vs State Of Gujarat
2022 Latest Caselaw 7833 Guj

      R/CR.MA/20640/2021                            ORDER DATED: 12/09/2022




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 20640 of 2021

                     In R/CRIMINAL APPEAL NO. 1760 of 2021

                                     With
                       R/CRIMINAL APPEAL NO. 1760 of 2021
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                           PRAKASH PANDURANG SHINDE
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR JITENDRA H SINGH(3199) for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
MS CM 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 NO. 20640 of

Heard learned advocate Mr. Singh on behalf of the applicant. Though notice has been served none has appeared on behalf of respondent no.2.

The applicant has filed leave to appeal against judgment and order passed by 11th Addl. Sessions Judge, Surat in Criminal Case no. 59246 of 2016 RULE. Learned APP waives service of notice of rule on behalf of respondent no.1.

Considering the averments made in the application and pursuant to the judgment and order, leave to appeal is granted.

Accordingly, the criminal misc. application stands disposed of.

R/CR.MA/20640/2021 ORDER DATED: 12/09/2022

ORDER in CRIMINAL APPEAL NO. 1760 of 2021

Appeal is Admitted.

Issue Bailable Warrant to respondent no.2, in the sum of Rs. 10,000/-.

(A. C. JOSHI,J) Radhika