Ambalal Pitambardas Shrigod vs State Of Gujarat
2023 Latest Caselaw 5623 Guj

                                                                                   NEUTRAL CITATION




     R/CR.MA/4685/2023                                ORDER DATED: 03/08/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 4685 of 2023

                    In R/CRIMINAL APPEAL NO. 566 of 2023

                                       With
                         R/CRIMINAL APPEAL NO. 566 of 2023
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                         AMBALAL PITAMBARDAS SHRIGOD
                                     Versus
                              STATE OF GUJARAT
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Appearance:
DARSHIT R BRAHMBHATT(8011) for the Applicant(s) No. 1
MS.NIDHI P BAROT(6675) for the Respondent(s) No. 2
MS C. M. SHAH, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                  Date : 03/08/2023

                                   ORAL ORDER

ORDER IN APPLICATION

1. Learned advocate Mr. Darshit Brahmbhat on record for the applicant has relied on the judgment of the Hon'ble Apex Court in the case of K. Bhaskaran vs. Sankaran Vaidhyan Balan reported in 1999 (7) SCC 510 and also relied on the judgment of Delhi High Court in the case of Lekhraj Sharma Vs. Yash Pal Gupta decided on 30.06.2015 in Criminal L.P. No. 567 of 2014.

2. Considering the submissions of learned advocates for the respective parties, the appeal requires consideration. Hence, this application seeking leave to appeal is hereby granted.

NEUTRAL CITATION

R/CR.MA/4685/2023 ORDER DATED: 03/08/2023

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ORDER IN APPEAL

1. The appeal is admitted. Notice of admission is waived by the learned advocates appearing for the respective parties.

2. Registry to call for record and proceedings from the concerned Court forthwith.

(NISHA M. THAKORE,J) SALIM/