State Of Gujarat vs Mohmedakbar Hajimahmed Sultan Dhausi
2024 Latest Caselaw 5106 Guj

Gujarat High Court

State Of Gujarat vs Mohmedakbar Hajimahmed Sultan Dhausi on 20 June, 2024

Author: Umesh A. Trivedi

Bench: Umesh A. Trivedi

                                                                       NEUTRAL CITATION




  R/CR.MA/18284/2020                     ORDER DATED: 20/06/2024

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  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/CRIMINAL MISC. APPLICATION (FOR LEAVE TO
            APPEAL) NO. 18284 of 2020

           In R/CRIMINAL APPEAL NO. 1206 of 2020

                            With
             R/CRIMINAL APPEAL NO. 1206 of 2020

=================================================
                       STATE OF GUJARAT
                             Versus
  MOHMEDAKBAR HAJIMAHMED SULTAN DHAUSI & ORS.
=================================================
Appearance:
MR RONAK RAWAL, APP for the Applicant(s) No. 1
 for the Respondent(s) No. 4
A R SHAH(7768) for the Respondent(s) No. 8
AMBRISH V JANI(8674) for the Respondent(s) No. 3,5
MR EKANT G AHUJA(5323) for the Respondent(s) No. 7
MR JALDIP B TAILOR(11438) for the Respondent(s) No. 2
MR MOHDSHAFI SHAIKH(6544) for the Respondent(s) No.
10,11,9
MR. SUHAIL Z SAIYED(6690) for the Respondent(s) No. 1,6
MS BHAKTI M JOSHI(3820) for the Respondent(s) No. 2
=================================================

CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
      and
      HONOURABLE MR. JUSTICE CHEEKATI
      MANAVENDRANATH ROY




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                                                                                 NEUTRAL CITATION




   R/CR.MA/18284/2020                             ORDER DATED: 20/06/2024

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                         Date : 20/06/2024

                 ORAL ORDER

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

Order in R/Criminal Misc. Application (For Leave to Appeal) No. 18284 of 2020:

Considering the discussion of evidence in the impugned judgment and order which runs into 177 pages, 51 witnesses have been examined and more than 100 documents have been produced and proved on record. Keeping in mind the death of the deceased who is also a well-known person against whom several cases were there as also the accused, the case requires deeper scrutiny and therefore, leave is required to be granted. In view thereof, this application stands allowed and disposed of.

Order in Criminal Appeal No. 1206 of 2020:

Since, appeal is already numbered and leave is granted today, we deem it fit to admit the same. Hence, Admit. All respective advocates waive service of notice of admission on respective accused.

[ Umesh A. Trivedi, J. ]

[ Cheekati Manavendranath Roy, J. ] hiren/18