Gujarat High Court
State vs Aashish on 9 July, 2010
Author: A.M.Kapadia
Bench: A.M.Kapadia
Gujarat High Court Case Information System
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CR.MA/2008/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 2008 of 2010
In
CRIMINAL
APPEAL No. 367 of 2010
=========================================================
STATE
OF GUJARAT - Applicant(s)
Versus
AASHISH
JERAMBHAI FALDU - Respondent(s)
=========================================================
Appearance
:
MR
RC KODEKAR, APP for Applicant(s) : 1,
None for Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE A.M.KAPADIA
and
HONOURABLE
MR.JUSTICE J.C.UPADHYAYA
Date
: 09/07/2010
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE A.M.KAPADIA) Having heard Mr. R.C. Kodekar, Ld. APP for the applicant State of Gujarat and on perusal of the impugned judgment and order acquitting the respondent accused of the offence under section 135 of the Indian Electricity Act, 2003, according to us, this is a fit case to grant leave to file appeal. Hence, Leave to file Appeal is granted.
This application stands disposed of accordingly.
[ A.M. KAPADIA, J. ] [J.C.UPADHYAYA, J.] * Pansala.
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