Gujarat High Court
State Of Gujarat vs Jignesh 2 Bomb @ Bhim Mohanbhai Bhagat on 5 July, 2017
Author: Anant S. Dave
Bench: Anant S. Dave, R.P.Dholaria
R/CR.MA/9775/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 9775 of
2017
In CRIMINAL APPEAL NO. 547 of 2017
With
CRIMINAL APPEAL NO. 547 of 2017
==========================================================
STATE OF GUJARAT....Applicant(s)
Versus
JIGNESH 2 BOMB @ BHIM MOHANBHAI BHAGAT....Respondent(s)
==========================================================
Appearance:
MR KP RAVAL, APP for the Applicant(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 05/07/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) ORDER IN CRIMINAL MISC. APPLICATION
1. The applicant has filed this application for leave to appeal against the judgment and order of acquittal dated 27.01.2017 passed by the learned 4th Additional Sessions Judge, Surat, in Sessions Case No.365 of 2012.
2. Mr.K.P. Raval, learned APP for the applicantState would contend that evidence galore on the record about heinous crime committed by the respondent, therefore, the evidence appreciated by the learned Sessions Judge, needs reappraisal.
Page 1 of 2
HC-NIC Page 1 of 2 Created On Wed Jul 05 23:48:22 IST 2017
R/CR.MA/9775/2017 ORDER
3. Considering the facts and circumstances of the case, this application is allowed in terms of para 7(a) of the application.
ORDER IN CRIMINAL APPEAL Admit.
Notice of admission to the respondent served through the in charge police officer of the area where the respondent is residing. The Registry is directed to issue bailable warrant in the sum of Rs.5,000/ against the respondentaccused. Registry is directed to call for R and P from the concerned trial Court so as to reach this Court forthwith.
(ANANT S.DAVE, J.) (R.P.DHOLARIA,J.) ali Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jul 05 23:48:22 IST 2017