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State Of Gujarat vs Jaydipbhai @ Jilu S/O Aatubhai ...
2023 Latest Caselaw 5734 Guj

Citation : 2023 Latest Caselaw 5734 Guj
Judgement Date : 7 August, 2023

Gujarat High Court
State Of Gujarat vs Jaydipbhai @ Jilu S/O Aatubhai ... on 7 August, 2023
Bench: Umesh A. Trivedi
                                                                          NEUTRAL CITATION




   R/CR.MA/11092/2023                        ORDER DATED: 07/08/2023

                                                                           undefined




    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/CRIMINAL MISC.APPLICATION NO. 11092 of 2023
                              In
           R/CRIMINAL APPEAL NO. 1481 of 2023
                             With
           R/CRIMINAL APPEAL NO. 1481 of 2023
======================================
                      STATE OF GUJARAT
                            Versus
      JAYDIPBHAI @ JILU S/O AATUBHAI RAVJIBHAI PARMAR
======================================
Appearance:
MS MONALI BHATT, ADDITIONAL PUBLIC PROSECUTOR for the
Applicant(s) No. 1
for the Respondent(s) No. 1
======================================

 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
       and
       HONOURABLE MRS. JUSTICE M. K. THAKKER

                        Date : 07/08/2023

                  ORAL ORDER

(PER : HONOURABLE MR. JUSTICE UMESH A. TRIVEDI)

ORDER IN R/CRIMINAL MISC.APPLICATION NO. 11092 of

Heard Ms. Monali Bhatt, learned Additional Public Prosecutor for the applicant - State.

Considering the fact that the Appeal filed by the victim, being Criminal Appeal No.1651 of 2023, is admitted today, this Appeal arising from the very same judgment and order wherein leave to Appeal is prayed for is required to be granted.

NEUTRAL CITATION

R/CR.MA/11092/2023 ORDER DATED: 07/08/2023

undefined

In view thereof, this Criminal Miscellaneous Application praying for leave to Appeal against the impugned judgment and order is hereby granted. The present application stands disposed of accordingly.

ORDER IN R/CRIMINAL APPEAL NO. 1481 of 2023

ADMIT. Bailable warrant in the sum of Rs.10,000/- be issued against the respondent - accused.

To be heard with Criminal Appeal No.1651 of 2023.

(UMESH A. TRIVEDI, J.)

(M. K. THAKKER, J.)

siji

 
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