Mustakbhai Husenbhai Malek vs State Of Gujarat
2022 Latest Caselaw 7836 Guj

      R/CR.MA/2478/2022                                ORDER DATED: 12/09/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 2478 of 2022

                     In R/CRIMINAL APPEAL NO. 261 of 2022

                                        With
                          R/CRIMINAL APPEAL NO. 261 of 2022
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                           MUSTAKBHAI HUSENBHAI MALEK
                                      Versus
                                STATE OF GUJARAT
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Appearance:
MR NIRAV C SANGHAVI(5950) 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. 2478 of 2022

Heard learned advocate Mr. Sanghavi 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 Addl. Judicial Magistrate First Class, Prantij in Criminal Case no. 146 of 2018.

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/2478/2022 ORDER DATED: 12/09/2022

ORDER in CRIMINAL APPEAL NO. 261 of 2022

Appeal is Admitted.

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

(A. C. JOSHI,J) Radhika