Gujarat High Court
State Of Gujarat vs Navin Ishvarlal ... on 9 July, 2015
Author: K.M.Thaker
Bench: K.M.Thaker
R/CR.A/698/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL (AGAINST ACQUITTAL) NO. 698 of 2015
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STATE OF GUJARAT....Appellant(s)
Versus
NAVIN ISHVARLAL GANDHI....Opponent(s)/Respondent(s)
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Appearance:
MS MONALI BHATT, APP for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 09/07/2015
ORAL ORDER
1. Heard Ms. Monali Bhatt, learned APP for the appellant State.
2. This Appeal is filed against judgment and order dated 31.3.2015 passed by learned Sessions Judge, Valsad in Special ACB Case No.5 of 20105 whereby the respondent herein is acquitted from the charge of the offence punishable under Sections 7, 13 (1)(d) and 13(2) of the Prevention of Corruption Act, 1988.
3. Learned APP for the respondent State has taken the Court through impugned judgment and submitted that the respondent herein is acquitted by the Court on the basis of benefit of doubt. She also submitted Page 1 of 2 R/CR.A/698/2015 ORDER that the prosecution has proved the case by producing cogent, necessary and reliable evidence but learned Judge has not taken into account the said material and has passed impugned order without appreciating documentary and oral evidence.
4. Having regard to the judgment and order and considering the submission by learned APP, the Court is of the view that the Appeal requires consideration and deserves to be admitted. Therefore, below mentioned order is passed: Appeal is admitted.
Bailable warrant be issued in sum of Rs.2,000/ against the respondent. Warrant to be served through concerned Police Station.
Office is directed to call for Record and Proceedings and Paper Book from the concerned Court.
(K.M.THAKER, J.) Bharat Page 2 of 2