State Of Gujarat vs Vijayji Bhupatji Sartanji
2024 Latest Caselaw 4987 Guj

Gujarat High Court

State Of Gujarat vs Vijayji Bhupatji Sartanji on 19 June, 2024

Author: Umesh A. Trivedi

Bench: Umesh A. Trivedi

                                                                                     NEUTRAL CITATION




   R/CR.MA/5691/2024                                   ORDER DATED: 19/06/2024

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  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

   R/CRIMINAL MISC. APPLICATION (FOR LEAVE TO
               APPEAL) NO. 5691 of 2024
        In R/CRIMINAL APPEAL NO. 1280 of 2024
                        With
         R/CRIMINAL APPEAL NO. 1280 of 2024

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                  STATE OF GUJARAT
                            Versus
              VIJAYJI BHUPATJI SARTANJI
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Appearance:
MR RONAK RAWAL, APP for the Applicant(s) No. 1
MR. JIT P PATEL(6994) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
      and
      HONOURABLE MR. JUSTICE CHEEKATI
      MANAVENDRANATH ROY

                          Date : 19/06/2024

                 ORAL ORDER

(PER : HONOURABLE MR. JUSTICE UMESH A. TRIVEDI)

Order in R/Criminal Misc. Application (For Leave to Appeal) No. 5691 of 2024:

Heard Mr. Ronak Rawal, learned Additional Public Prosecutor. Since co-accused, who is convicted for an offence punishable under Section 302 IPC and sentenced for life

NEUTRAL CITATION

R/CR.MA/5691/2024 ORDER DATED: 19/06/2024

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imprisonment, has already preferred an appeal being Criminal Appeal No. 1816 of 2023 and it is admitted, this appeal acquitting another co-accused, is required to be admitted as same judgment is going to be examined by this Court in an appeal preferred by the convicting accused. Hence, leave granted.

This application stands disposed of.

Order in R/Criminal Appeal No. 1280 of 2024:

Since connected appeal filed by a convicted accused being Criminal Appeal No. 1816 of 2023 is already admitted, this appeal is also admitted. Mr. Jit Patel, learned advocate for the respondent - accused waives service of notice of admission.

Bailable warrant in the sum of Rs.10,000/- (Rupees Ten thousand) be issued against the respondent - accused.

To be heard with Criminal Appeal No. 1816 of 2023.

[ Umesh A. Trivedi, J. ]

[ Cheekati Manavendranath Roy, J. ] hiren