State Of Gujarat vs Raydhanbhai Vibhabhai Chavda
2023 Latest Caselaw 8314 Guj

Gujarat High Court

State Of Gujarat vs Raydhanbhai Vibhabhai Chavda on 30 November, 2023

                                                                                 NEUTRAL CITATION




    R/CR.MA/20257/2023                              ORDER DATED: 30/11/2023

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 20257 of
                             2023

                   In F/CRIMINAL APPEAL NO. 40830 of 2023

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                              STATE OF GUJARAT
                                    Versus
                         RAYDHANBHAI VIBHABHAI CHAVDA
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Appearance:
MS ASMITA PATEL, APP for the Applicant(s) No. 1
for the Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE S.V. PINTO

                                Date : 30/11/2023

                                 ORAL ORDER

1. By way of the present application under Section 378 (3) of the Code of Criminal Procedure, 1973, the applicant - State has prayed to grant leave to appeal against the judgment and order of acquittal dated 11.08.2023 passed by learned Special Judge in Special ACB Case No. 1 of 2010.

2. Heard learned APP appearing for the applicant - State. Perused the impugned judgment of the learned Trial Court. Considering the facts and circumstances of the case, the present application requires consideration and hence, the same is allowed. Leave, as prayed for, is granted.

(S. V. PINTO, J) F.S.KAZI.....