Limbachiya Jyotsanaben ... vs State Of Gujarat
2023 Latest Caselaw 2379 Guj

    R/CR.MA/4901/2023                                ORDER DATED: 17/03/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 4901 of 2023

                   In R/CRIMINAL APPEAL NO. 612 of 2023

                                      With
                        R/CRIMINAL APPEAL NO. 612 of 2023
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               LIMBACHIYA JYOTSANABEN HARSHADKUMAR
                                Versus
                          STATE OF GUJARAT
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Appearance:
MS. ALKA B VANIYA(6945) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS VC SHAH ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                 Date : 17/03/2023

                                  ORAL ORDER

Draft amendment is allowed. To be carried out forthwith.

At the outset, Ms. Alka Vaniya, learned advocate states that the applicant is the original complainant and therefore, the application seeking leave to appeal is not required to be filed seeking permission of this Court to challenge the judgment and order of acquittal. She therefore, does not press this application.

Permission is granted. The application stands disposed of as withdrawn.

CRIMINAL APPEAL NO.612 of 2023:

ADMIT. Learned APP Ms. Shah waives service of notice of admission on behalf of the respondent No.1 State.

R/CR.MA/4901/2023 ORDER DATED: 17/03/2023

Issue bailable warrant of in the sum of Rs. 10,000/- against private respondent.

Registry is directed to call for R & P.

(NISHA M. THAKORE,J) Y.N. VYAS