Khwaja Nijamudin S. Chistee vs Wasim Alarkha Bharucha
2024 Latest Caselaw 5108 Guj

Citation : 2024 Latest Caselaw 5108 Guj
Judgement Date : 20 June, 2024

Gujarat High Court

Khwaja Nijamudin S. Chistee vs Wasim Alarkha Bharucha on 20 June, 2024

                                                                                   NEUTRAL CITATION




     R/CR.MA/20753/2023                              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. 20753
                          of 2023

                    In R/CRIMINAL APPEAL NO. 1300 of 2024

==========================================================
                           KHWAJA NIJAMUDIN S. CHISTEE
                                      Versus
                          WASIM ALARKHA BHARUCHA & ANR.
==========================================================
Appearance:
MR.KUMAR TRIVEDI for MR RAJENDRA R CHAVDA(10209) for the
Applicant(s) No. 1
A R ROCKEY(7592) for the Respondent(s) No. 1
MR. HARDEEP L MAHIDA(7112) for the Respondent(s) No. 1
MR.JAY MEHTA, APP for the Respondent(s) No. 2
==========================================================

 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                                 Date : 20/06/2024

                                   ORAL ORDER

1. This application is filed seeking leave to prefer an appeal

against the judgment and order passed by the learned

Chief Judicial Magistrate, Gir Somnath at Veraval

exercising the power under section 256 of the Code of

Criminal Procedure, 1973 acquitting the respondent-

accused from the charges punishable under section 138

of the N.I.Act.

2. As the judgment and order of acquittal was passed on

technical ground, this Court deems it fit to allow this

NEUTRAL CITATION

R/CR.MA/20753/2023 ORDER DATED: 20/06/2024

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