Ramjubha Ramsihbhai Chavda vs State Of Gujarat
2022 Latest Caselaw 8101 Guj

    R/CR.MA/10515/2022                                ORDER DATED: 16/09/2022




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CRIMINAL MISC. APPLICATION NO. 10515 of 2022

                In R/CRIMINAL APPEAL NO. 1131 of 2022
                               With
                 R/CRIMINAL APPEAL NO. 1131 of 2022

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             RAMJUBHA RAMSIHBHAI CHAVDA
                             Versus
                     STATE OF GUJARAT
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Appearance:
MR HITESH N ACHARYA(2302) 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 : 16/09/2022

                              ORAL ORDER

Order in Criminal Misc. Application:

Though served, none appears for the respondent No. 2.

Heard, learned advocate Mr. Hitesh Acharya for the applicant and perused the impugned judgment and order of acquittal as also considered the aspect of overlapping the year and the complaint was given by the applicant to that effect. It appears that the appeal deserves consideration. Hence, the present application seeking leave to appeal is allowed.

R/CR.MA/10515/2022 ORDER DATED: 16/09/2022

Order in Criminal Appeal:

The appeal is admitted. Issue bailable warrant in the sum of Rs.10,000/- qua the respondent No. 2. Learned Additional Public Prosecutor waives service qua respondent No. 1 - State.

[ A. C. Joshi, J. ] hiren /66