Gujarat High Court
State Of Gujarat vs Pradipbhai Mangaldas Manabhai Solanki on 8 December, 2015
Author: M.R. Shah
Bench: M.R. Shah, Z.K.Saiyed
R/CR.MA/22433/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 22433 of
2015
In CRIMINAL APPEAL NO. 1343 of 2015
==========================================================
STATE OF GUJARAT....Applicant(s)
Versus
PRADIPBHAI MANGALDAS MANABHAI SOLANKI....Respondent(s)
==========================================================
Appearance:
MR KP RAVAL, APP for the Applicant(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 08/12/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH)
1. Present application has been preferred by the State of Gujarat for Leave to Appeal against the impugned judgment and order passed by the learned Additional Sessions Judge, City Civil & Sessions Court, Court No.8, Ahmedabad, in Sessions Case No.143 of 2014 by which the learned trial Court has acquitted original accused for the offence under Sections 302, 294(b) of the Indian Penal Code and under Sections 5, 7 and 33 of the Bombay Money Lend Act.
Page 1 of 2
HC-NIC Page 1 of 2 Created On Wed Dec 09 02:53:56 IST 2015
R/CR.MA/22433/2015 ORDER
2. Having heard Shri K.P.Raval, learned APP for the State and considering the judgment and order passed by the learned trial Court, present Appeal deserves consideration. Hence, Leave to Appeal as prayed for is hereby granted.
3. Present application is disposed of accordingly.
(M.R.SHAH, J.) (Z.K.SAIYED, J.) KKS Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Dec 09 02:53:56 IST 2015