Bhikhusinh Chagansinh Rajput vs State Of Gujarat
2023 Latest Caselaw 1638 Guj

      R/CR.MA/18262/2018                                     ORDER DATED: 16/02/2023




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/CRIMINAL MISC.APPLICATION NO. 18262 of 2018

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                           BHIKHUSINH CHAGANSINH RAJPUT
                                       Versus
                            STATE OF GUJARAT & 5 other(s)
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Appearance:
MR MM TIRMIZI(1117) for the Applicant(s) No. 1
MR HARSH N PAREKH(6951) for the Respondent(s) No. 2,3,4,5,6
PRIYAL M PARIKH(7593) for the Respondent(s) No. 2,3,4,5,6
MR. HARDIK D. MEHTA, APP for the Respondent(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                                   Date : 16/02/2023

                                     ORAL ORDER

1. In the light of the judgment rendered in Mallikarjun Kodagali v. State of Karnataka, reported in (2019) 2 SCC 752 and the Circular dated 2.4.2019 by the Judicial Branch of this High Court, when an Appeal is filed by the Complainant, irrespective of the fact that he is a victim or not, no Leave is required in this case. Leave to Appeal stands disposed of.

2. The Appeal to be listed for admission accordingly.

(RAJENDRA M. SAREEN,J)

J.N.W / 2