State Of Gujarat vs Kamleshbhai Samatbhai Dabhi
2023 Latest Caselaw 2947 Guj

     R/CR.MA/4414/2020                                ORDER DATED: 13/04/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 4414 of 2020

                    In R/CRIMINAL APPEAL NO. 354 of 2020

                                       With
                         R/CRIMINAL APPEAL NO. 354 of 2020
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                               STATE OF GUJARAT
                                     Versus
                          KAMLESHBHAI SAMATBHAI DABHI
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Appearance:
MR BHARGAV PANDYA ADDL. PUBLIC PROSECUTOR for the Applicant(s)
No. 1
MR HARNISH V DARJI(3705) for the Respondent(s) No. 1,2,3
MR.RUCHIR R JOSHI(7241) for the Respondent(s) No. 1,2,3
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 CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                  Date : 13/04/2023

                                   ORAL ORDER

1. Heard Mr. Bhargav Pandya, learned APP appearing for the applicant State and Mr. Harnish Darji, learned advocate for the respondent Nos.1 to 3 - original accused.

2. This application is filed by the applicant - State under Section 378(1)(3) of the Code of Criminal Procedure, seeking leave to appeal against the judgment and order dated 04.10.2019 passed by the learned 12th Additional Sessions Judge, Rajklot, in Sessions Case No.152 of 2016, acquitting the accused from the charges leavelled for the offence punishable under Sections 306, 498-A, 323, 504 and 114 of the Indian Penal Code.

3. Considering the submissions made by the learned advocates appearing for the respective parties, present application requires

R/CR.MA/4414/2020 ORDER DATED: 13/04/2023

consideration. Hence, present application for leave to appeal is granted. Rule is made absolute.

CRIMINAL APPEAL No.354 of 2020:

ADMIT. Mr. Harnish Darji, learned advocate waives service of notice of admission on behalf of the respondent Nos.1 to 3.

(NISHA M. THAKORE,J) Y.N. VYAS