Anilkumar Jayantilal Sathwara vs State Of Gujarat
2024 Latest Caselaw 4860 Guj

Gujarat High Court

Anilkumar Jayantilal Sathwara vs State Of Gujarat on 18 June, 2024

                                                                               NEUTRAL CITATION




   R/CR.MA/9191/2023                              ORDER DATED: 18/06/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 9191 of
                            2023

                  In R/CRIMINAL APPEAL NO. 1145 of 2023

                              With
           R/CRIMINAL MISC.APPLICATION NO. 11739 of 2023
                                In
                R/CRIMINAL APPEAL NO. 1596 of 2023
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                       ANILKUMAR JAYANTILAL SATHWARA
                                    Versus
                           STATE OF GUJARAT & ANR.
==========================================================
Appearance:
MS.DILBUR CONTRACTOR with MR NIKUNT K RAVAL(5558) for the
Applicant(s) No. 1
MR.F.B.BRAHMBHATT with MR. VISHAL P THAKKER(7079) for the
Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                              Date : 18/06/2024

                                ORAL ORDER

ORDER IN R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 9191 of 2023

1. This is an application filed by the applicant-original

complainant under section 378(4) of the Code of

Criminal Procedure, 1973, seeking leave to prefer an

appeal against the judgment and order dated 18.01.2023

of acquittal passed by the learned Special Metropolitan

Magistrate, Negotiable Instrument Court, Ahmedabad in

NEUTRAL CITATION

R/CR.MA/9191/2023 ORDER DATED: 18/06/2024

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Criminal Case No. 3103173 of 2015.

2. Considering the averments made in the application and

considering the submissions made by the learned

advocate Ms.Contractor for the appellant this Court

deems it fit to allow this application and grant leave to

prefer an appeal.

3. Hence, present application is allowed. Leave to prefer an

appeal is granted

ORDER IN R/CRIMINAL MISC.APPLICATION NO. 11739

of 2023

1. This is an application filed by the applicant-original

complainant under section 378(4) of the Code of

Criminal Procedure, 1973, seeking leave to prefer an

appeal against the judgment and order dated 18.01.2023

of acquittal passed by the learned Special Metropolitan

Magistrate, Negotiable Instrument Court, Ahmedabad in

Criminal Case No. 3103172 of 2015.

2. Considering the averments made in the application and

considering the submissions made by the learned

advocate Ms.Contractor for the appellant this Court

deems it fit to allow this application and grant leave to

NEUTRAL CITATION

R/CR.MA/9191/2023 ORDER DATED: 18/06/2024

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prefer an appeal.

3. Hence, present application is allowed. Leave to prefer an

appeal is granted

(M. K. THAKKER,J) ARCHANA S. PILLAI