State Of Gujarat vs Solanki Harshad @ Hasmukhbhai ...
2022 Latest Caselaw 7834 Guj

     R/CR.MA/15411/2022                            ORDER DATED: 12/09/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 15411 of 2022

                    In R/CRIMINAL APPEAL NO. 1642 of 2022

                                    With
                      R/CRIMINAL APPEAL NO. 1642 of 2022
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                      STATE OF GUJARAT
                            Versus
      SOLANKI HARSHAD @ HASMUKHBHAI AMBALAL GOVINDBHAI
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Appearance:
MS C M SHAH, APP for the Applicant(s) No. 1
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 05.03.2022 passed by the learned Additional Sessions Judge and Special Judge (POCSO), Mahesana in Special (POCSO) Case No. 79 of 2018 acquitting the opponent herein - original accused.

2. Heard learned Additional Public Prosecutor for the applicant 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

R/CR.MA/15411/2022 ORDER DATED: 12/09/2022

is allowed and Leave to Appeal, as prayed for, is hereby granted.

Oder in Criminal Appeal

The appeal is admitted.

Issue bailable warrant of Rs. 10,000/- against the respondent.

(A. C. JOSHI,J) SALIM/39