Citation : 2022 Latest Caselaw 8642 Guj
Judgement Date : 29 September, 2022
R/CR.MA/16463/2022 ORDER DATED: 29/09/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 16463 of 2022
In R/CRIMINAL APPEAL NO. 1771 of 2022
With
R/CRIMINAL APPEAL NO. 1771 of 2022
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STATE OF GUJARAT
Versus
RUKHADBHAI HAMJIBHAI VALA
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Appearance:
MS CM SHAH APP for the Applicant(s) No. 1
for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE S.H.VORA
and
HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN
Date : 29/09/2022
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE S.H.VORA)
By way of present Criminal Misc. Application u/s 378(1)(3) of the Code of Criminal Procedure, the applicant-State seeks leave to challenge judgment and order of acquittal dated 27/05/2022 passed in Sessions Case No.2 of 2021, whereby the respondent herein- original accused came to be acquitted for the offences punishable u/s 302 and 498-Aof the IPC.
We have heard learned APP for the State and upon perusal of the impugned judgment and considering the reassessment and reanalysis of evidence at a glance, we are of the considered opinion that present Criminal Misc. Application deserves consideration and accordingly it is allowed.
R/CR.MA/16463/2022 ORDER DATED: 29/09/2022
ORAL ORDER IN APPEAL
Admit. Bailable warrant in the sum of Rs.15,000/- be issued against the respondent-org. accused and pending hearing and final disposal of the present appeal, the respondent herein shall mark his presence before the concerned Police Station in the first week of month of November of every calender year.
(S.H.VORA, J)
(RAJENDRA M. SAREEN,J) sompura
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