Pravin @ Prabhu Mohanlal ... vs State Of Gujarat
2023 Latest Caselaw 460 Guj

   R/CR.MA/22372/2022                                ORDER DATED: 13/01/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 22372 of 2022

                  In R/CRIMINAL APPEAL NO. 2417 of 2022

                                  With
                    R/CRIMINAL APPEAL NO. 2417 of 2022
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               PRAVIN @ PRABHU MOHANLAL BHANUSHALI
                               Versus
                         STATE OF GUJARAT
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Appearance:
MS AISHWARYA H CHAUDHARY(11539) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4,5
MS JIRGA JHAVERI, ADDL. 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 : 13/01/2023

                        ORAL ORDER

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

ORDER IN CRIMINAL MISC. APPLICATION

Heard learned advocate Ms.Aishwarya Chaudhary for the applicant - original complainant and learned APP Ms.Jirga Jhaveri for the respondent - State.

Considering the submissions canvassed by the learned advocate for the applicant, the present application is allowed. Leave to appeal is granted.

R/CR.MA/22372/2022 ORDER DATED: 13/01/2023

ORDER IN CRIMINAL APPEAL

Appeal is ADMITTED.

Bailable warrant be issued against the respondent Nos.2 to 5 - original accused in the sum of Rs.10,000=00 (Rupees Ten Thousand Only) EACH.

It is stated by learned APP that State has also preferred Criminal Appeal No.55 of 2023 against the impugned judgment and order of acquittal passed by the concerned trial court.

In view of the aforesaid, to be heard with Criminal Appeal No.55 of 2023.

(VIPUL M. PANCHOLI, J)

(HEMANT M. PRACHCHHAK,J)

Dolly