Madhuben Satishkumar Khandelwal ... vs State Of Gujarat
2022 Latest Caselaw 8344 Guj

   R/CR.MA/7478/2022                    ORDER DATED: 22/09/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC. APPLICATION NO. 7478 of 2022

            In R/CRIMINAL APPEAL NO. 796 of 2022
                           With
             R/CRIMINAL APPEAL NO. 796 of 2022
                           With
       R/CRIMINAL MISC. APPLICATION NO. 7479 of 2022
                            In
               CRIMINAL APPEAL NO. 797 of 2022
                           With
             R/CRIMINAL APPEAL NO. 797 of 2022
                           With
       R/CRIMINAL MISC. APPLICATION NO. 7486 of 2022
                           With
             R/CRIMINAL APPEAL NO. 799 of 2022
                           With
       R/CRIMINAL MISC. APPLICATION NO. 7490 of 2022
                           With
             R/CRIMINAL APPEAL NO. 800 of 2022
                           With
       R/CRIMINAL MISC. APPLICATION NO. 7513 of 2022
                           With
             R/CRIMINAL APPEAL NO. 814 of 2022

======================================================
  MADHUBEN SATISHKUMAR KHANDELWAL PROPRIETOR OF
     MADHU OVERSEAS THRO POA HOLDER SATISHKUMAR
                      KHANDELWAL
                           Versus
                   STATE OF GUJARAT
======================================================
Appearance:
MR NIRAD D BUCH(4000) for the Applicant(s) No. 1
MRS. BHAVINI N. BUCH(5403) for the Applicant(s) No. 1
MS JIGISHA N RAVAL(12724) for the Respondent(s) No. 2,3,4
MS SANGITA C ATHAVLE(3544) for the Respondent(s) No. 2,3,4
MS SHRUTI PATHAK, APP for the Respondent(s) No. 1
======================================================



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      R/CR.MA/7478/2022                                   ORDER DATED: 22/09/2022




 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                Date : 22/09/2022

                                 ORAL ORDER

1] Order in Criminal Misc. Applications:

Heard, learned advocate Mr. Amit V. Thakkar with learned advocate Mr. Nirad Buch for the applicant and learned advocate Ms. Jigisha Raval for the respective respondents and perused the impugned judgments and orders of acquittal as well as the decision of the Apex Court in A. C. Narayanan v. State of Maharashtra and Another and G. Kamalakar v. Surana Securities Ltd. and Another, reported in (2014) 11 SCC 790, as relied by the learned advocate for the applicant. It appears that the appeals deserve consideration. Hence, the present applications seeking leave to appeal are allowed.

2] Order in Criminal Appeals:

The appeals are admitted. The learned advocates for the respective respondents waive service of notice of admission.

3] Registry to place a copy of this order in each matter.

[ A. C. Joshi, J. ] hiren /58-62