Premal Navinchandra Afinwala vs Club 100 Trade Corp Llp. ...
2022 Latest Caselaw 8212 Guj

     R/CR.MA/11787/2022                          ORDER DATED: 20/09/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC. APPLICATION NO. 11787 of 2022
                  In R/CRIMINAL APPEAL NO. 1258 of 2022
                                  With
                    R/CRIMINAL APPEAL NO. 1258 of 2022
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                   PREMAL NAVINCHANDRA AFINWALA
                               Versus
              CLUB 100 TRADE CORP LLP. PARTNERSHIP FIRM
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Appearance:
JAY R SHAH(8428) for the Applicant(s) No. 1
 for the Respondent(s) No. 1,2,3,4
MR. RONAK RAVAL, APP for the Respondent(s) No. 5
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                            Date : 20/09/2022

                             ORAL ORDER

Order in Criminal Misc. Application:

1. This application is filed for leave to appeal under Section 378(4) of the Criminal Procedure Code against the judgment and order dated 27.10.2021 passed by the learned 23 rd Additional Judicial Magistrate First Class, Surat in Criminal Case No.293 of 2019.

2. Heard learned advocate Mr. Jay R. Shah for the applicant.

3. Rule. Learned APP Mr. Ronak Raval for the respondent - State waives service of rule.

4. Having regard to the submissions made by the learned advocate fro the applicant and considering the averments made in

R/CR.MA/11787/2022 ORDER DATED: 20/09/2022

the application and also perused the judgment and order dated 27.10.2021 passed by the learned 23 rd Additional Judicial Magistrate First Class, Surat in Criminal Case No.293 of 2019, it appears that the matter requires consideration.

5. This application for leave to appeal is granted. Rule is made absolute.

Order in Criminal Appeal

1. Appeal is admitted.

2. Issue Bailable Warrant in the sum of Rs.10,000/- (each) against the respondent Nos. 1 to 4 - accused. Learned APP Mr. Ronak Raval waives notice of admission for the respondent - State.

(A. C. JOSHI,J) prk