Gujarat High Court
State Of Gujarat vs Jignesh @ Jiks Ratilal Patel & 7 on 2 February, 2016
Author: M.R. Shah
Bench: M.R. Shah, Z.K.Saiyed
R/CR.MA/24529/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 24529 of
2015
In CRIMINAL APPEAL NO. 1435 of 2015
==========================================================
STATE OF GUJARAT....Applicant(s)
Versus
JIGNESH @ JIKS RATILAL PATEL & 7....Respondent(s)
==========================================================
Appearance:
MR MOXA THAKKAR, APP for the Applicant(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 02/02/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) The present application has been preferred by the State of Gujarat for Leave to Appeal against the impugned judgment and order of acquittal passed by the learned Second Additional Sessions Judge, Anand, in Sessions Case No.54 of 2010 by which the learned trial Court has acquitted the respondents - original accused for the offence under Sections 364, 302, 395, 201, 120(B) and 34 of the Indian Penal Code.
Having heard Ms.Moxa Thakkar, learned APP for the applicant State and considering the impugned judgment and order of acquittal passed by the Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Feb 03 02:53:20 IST 2016 R/CR.MA/24529/2015 ORDER learned trial Court the Appeal deserves consideration and hence Leave to Appeal as prayed for is hereby granted.
Present application stands 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 Feb 03 02:53:20 IST 2016