Muhammad Hanif Ibrahim Buni vs State Of Gujarat
2023 Latest Caselaw 1602 Guj

     R/CR.MA/23917/2022                                             ORDER DATED: 15/02/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/CRIMINAL MISC.APPLICATION NO. 23917 of 2022
                  In R/CRIMINAL APPEAL NO. 2587 of 2022
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                          MUHAMMAD HANIF IBRAHIM BUNI
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MUHAMMADYUSUF M KHARADI(9509) for the Applicant(s) No. 1
for the Respondent(s) No. 10,11,12,13,14,15,16,17,2,3,4,5,6,7,8,9
MS JIRGA JHAVERI, PUBLIC PROSECUTOR for the Respondent(s) No. 1
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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 APP waives service for the Respondent-State. Though served, none appears for Respondents-original accused.

2. This is an application by the applicant-original complainant, seeking leave to prefer appeal against the judgment and order, Dated: 12.09.2022, passed by the learned Chief Judicial Magistrate, Panchmahal at Godhra, in Criminal Case No. 58 of 2018.

3. Heard. In view of the averments made in this application, the same is ALLOWED and the leave to prefer appeal against the order dated 12.09.2022 is granted. Rule is made absolute, accordingly.

(VIPUL M. PANCHOLI, J)

(HEMANT M. PRACHCHHAK,J) UMESH/-