Gujarat High Court
Sunitaben D/O Vasudev Thakkar vs State Of Gujarat on 23 March, 2018
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/28563/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 28563 of 2016
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SUNITABEN D/O VASUDEV THAKKAR
Versus
STATE OF GUJARAT
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Appearance:
MR ANKIT Y BACHANI(5424) for the PETITIONER(s) No. 1
MS KARUNA V RAHEVAR(3818) for the RESPONDENT(s) No. 2,3
PUBLIC PROSECUTOR(2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 23/03/2018
ORAL ORDER
1. Present application is preferred by the applicant under Section 378 (4) of the Code of Criminal Procedure, 1973 for Special Leave to Appeal against the judgment and order dated 30.12.201 passed in Criminal Case No.2789 of 2010 by the learned Judicial Magistrate First Class, Deesa, whereby the trial Court has acquitted the respondents from the offence punishable under Sections 493, 504, 506 (2) and 114 of the Indian Penal Code.
2. Neither side has got the paperbook. Some of the basic details in relation to the marriage and Page 1 of 2 R/CR.MA/28563/2016 ORDER divorce of the party would be necessary.
3. Let the Record and Proceedings of the Criminal Case No.2789 of 2010 shall be called for, so as to reach this Court on or before April 09, 2018.
(MS SONIA GOKANI, J) M.M.MIRZA Page 2 of 2