State Of Gujarat vs Gabhabhai Patubhai Makwana
2023 Latest Caselaw 1600 Guj

     R/CR.MA/22860/2022                                   ORDER DATED: 15/02/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/CRIMINAL MISC.APPLICATION NO. 22860 of 2022
                  In R/CRIMINAL APPEAL NO. 2482 of 2022
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                               STATE OF GUJARAT
                                     Versus
                          GABHABHAI PATUBHAI MAKWANA
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Appearance:
MR CHINTAN DAVE, PUBLIC PROSECUTOR for the Applicant(s) No. 1
MR RAJESH O GIDIYA(5222) for the Respondent(s) No. 1,2,3
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   CORAM:                       HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                                                          and
                           HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK
                                           Date : 15/02/2023
                                             ORAL ORDER

(PER : HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI)

1. Rule. Learned Advocate, Mr. Gidiya, waives service of rule for the Respondents.

By way of this application, the applicant has sought leave to prefer appeal against the judgment and order, Dated: 05.08.2022, passed by the learned Addl. Sessions Judge, Bhavnagar at Mahuva, in Sessions Case No. 167 of 2015 (Old No. 164 of 2011).

2. Heard. In view of the averments made in this application, the same is allowed and the leave to prefer appeal against the judgment and order dated 19.11.2022 is GRANTED. Rule is made absolute, accordingly.

(VIPUL M. PANCHOLI, J)

(HEMANT M. PRACHCHHAK,J) UMESH/-