Gujarat High Court
State Of Gujarat vs Bhanabhai Sonabhai Rabari & on 12 February, 2014
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
R/CR.MA/1790/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 1790 of 2014
(FOR LEAVE TO APPEAL)
In
CRIMINAL APPEAL NO. 164 of 2014
With
CRIMINAL APPEAL NO. 164 of 2014
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STATE OF GUJARAT....Applicant(s)
Versus
BHANABHAI SONABHAI RABARI & 1....Respondent(s)
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Appearance:
MS MONALI BHATT APP for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 12/02/2014
ORAL ORDER
ORDER IN CRIMINAL MISC. APPLICATION NO.1790/2014 The present application has been filed by the applicantState under Section 378(1)(3) of the Code of Criminal Procedure, 1973 seeking leave to appeal against the judgment and order in Special Case (Atrocity) No.90 of 2010 rendered by the Additional Sessions Judge/Secial Judge, Deesa, Banaskantha dated 15.11.2013 on the grounds stated in the application.
Heard learned APP Ms.Monali Bhatt for the applicantState.
Having perused the impugned judgment and order and the reasons recorded for arriving at the findings and conclusion, it cannot be said to be perverse. This court is in broad agreement with the findings and conclusion arrived at on the basis of the appreciation of material and evidence, which does not call for any interference.
Page 1 of 2R/CR.MA/1790/2014 ORDER Therefore, leave is refused. The present application stands dismissed accordingly.
ORDER IN CRIMINAL APPEAL NO.164/2014 In view of the refusal of leave to appeal, present appeal does not survive and stands disposed of according.
(RAJESH H.SHUKLA, J.) Gautam Page 2 of 2