Fatehsinh Manilal Rathod vs State Of Gujarat
2023 Latest Caselaw 6200 Guj

                                                                                   NEUTRAL CITATION




     R/CR.MA/8587/2020                                ORDER DATED: 23/08/2023

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               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL MISC.APPLICATION NO. 8587 of 2020

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                         FATEHSINH MANILAL RATHOD
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR MANAN A SHAH(5412) for the Applicant(s) No. 1
MALAY A DANGE(10127) for the Respondent(s) No. 2
MS AV PATEL APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE HEMANT M.
        PRACHCHHAK

                              Date : 23/08/2023

                               ORAL ORDER

The present application is filed seeking leave to appeal under Section 378(4) of the Criminal Procedure Code against the impugned judgment and order of acquittal dated 27.02.2020 passed by the learned 3rd Additional Chief Judicial Magistrate, Surat in Criminal Case No.34653 of 2018 (Old No.11398 of 2011).

Considering the averments made in the application, the application is allowed. The leave to appeal is hereby granted.

(HEMANT M. PRACHCHHAK,J) V.R. PANCHAL