State Of Gujarat vs Sunil Kundanlal Panchal
2024 Latest Caselaw 280 Guj

Gujarat High Court

State Of Gujarat vs Sunil Kundanlal Panchal on 10 January, 2024

                                                                                  NEUTRAL CITATION




    R/CR.MA/20799/2023                               ORDER DATED: 10/01/2024

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              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 20799
                           of 2023

                   In F/CRIMINAL APPEAL NO. 41955 of 2023
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                            STATE OF GUJARAT
                                  Versus
                         SUNIL KUNDANLAL PANCHAL
==========================================================
Appearance:
MS JIRGA JHAVERI, APP for the Applicant(s) No. 1
for the Respondent(s) No. 1
==========================================================
  CORAM:HONOURABLE MS. JUSTICE S.V. PINTO

                              Date : 10/01/2024

                               ORAL ORDER

This is an application preferred by the applicant under section 378 (3) of the Code of Criminal Procedure 1973 for leave to appeal against the judgment and order of acquittal dated 31.8.2023 passed in Special (ACB) Case No.18 of 2007 by learned 7th Additional Sessions Judge and Special Judge (ACB), Surat.

Heard learned APP Ms.Jirga Jhaveri for the State.

Considering the averments made in the application and the arguments advanced, it appears that leave to appeal deserves to be granted. Accordingly, this application is allowed in terms of Para 7(a).

(S. V. PINTO,J) H.M. PATHAN