State Of Gujarat vs Shantibhai Laxmanbhai Makwana
2023 Latest Caselaw 489 Guj

     R/CR.MA/922/2023                                   ORDER DATED: 16/01/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/CRIMINAL MISC. APPLICATION NO. 922 of 2023
                  In R/CRIMINAL APPEAL NO. 109 of 2023
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                               STATE OF GUJARAT
                                     Versus
                        SHANTIBHAI LAXMANBHAI MAKWANA
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Appearance:
MR CHINTAN DAVE, PUBLIC PROSECUTOR for the Applicant(s) No. 1
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 : 16/01/2023
                                        ORAL ORDER

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

1. By way of this application, the applicant has sought leave to prefer appeal against the judgment and order, Dated: 19.11.2022, passed by the learned Addl. Sessions Judge, Banaskantha at Palanpur, in Sessions Case No. 47 of 2020.

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. Disposed of, accordingly.

(VIPUL M. PANCHOLI, J)

(HEMANT M. PRACHCHHAK,J) UMESH/-