Bhupendra Amritlal Kansara vs State Of Gujarat
2022 Latest Caselaw 8639 Guj

     R/CR.MA/14446/2022                             ORDER DATED: 29/09/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC. APPLICATION NO. 14446 of 2022

                    In R/CRIMINAL APPEAL NO. 1559 of 2022

                                    With
                      R/CRIMINAL APPEAL NO. 1559 of 2022
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                          BHUPENDRA AMRITLAL KANSARA
                                     Versus
                               STATE OF GUJARAT
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Appearance:
Learned Advocate MR. NISARG DESAI from GANDHI LAW
ASSOCIATES(12275) for the Applicant(s) No. 1
 for the Respondent(s) No. 2
MS. JIRGA ZAVERI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                Date : 29/09/2022

                                 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 23.02.2022 passed by the learned 5 th Additional Chief Judicial Magistrate, Valsad, in Criminal Case No.2935 of 2015.

2. Heard learned advocate Mr. Nisarg Desai from M/s. Gandhi Law Associates for the applicant.

3. Rule. Learned APP Ms. Jirga Zaveri for the respondent - State waives service of rule.

4. Having regard to the submissions made by the learned

R/CR.MA/14446/2022 ORDER DATED: 29/09/2022

advocate fro the applicant and considering the averments made in the application and also perused the judgment and order dated 23.02.2022 passed by the learned 5 th Additional Chief Judicial Magistrate, Valsad, in Criminal Case No.2935 of 2015, 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. Learned APP Ms. Jirga Zaveri waives notice of admission for the respondent - State.

(A. C. JOSHI,J) prk