Ravjibhai Motibhai Shenva vs State Of Gujarat
2023 Latest Caselaw 1603 Guj

     R/CR.MA/23840/2022                                      ORDER DATED: 15/02/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/CRIMINAL MISC. APPLICATION NO. 23840 of 2022
                  In R/CRIMINAL APPEAL NO. 2579 of 2022
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                          RAVJIBHAI MOTIBHAI SHENVA
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MS AYUSHRI THAKKAR, NANAVATI & CO.(7105) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR CHINTAN DAVE, 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 of rule for the Respondent-State.

2. By way of this application, the applicant has sought leave to prefer appeal against the judgment and order, Dated: 29.09.2022, passed by the learned Additional Session Judge, Mahisagar at Lunavada, in Sessions Case No. 64 of 2019.

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 29.09.2022 is GRANTED. Disposed of, accordingly.

(VIPUL M. PANCHOLI, J)

(HEMANT M. PRACHCHHAK,J) UMESH/-