Gujarat High Court
Patel Rajeshbhai Purshottamdas vs State Of Gujarat & ... on 6 June, 2017
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.A/747/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL (AGAINST ACQUITTAL) NO. 747 of 2017
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PATEL RAJESHBHAI PURSHOTTAMDAS....Appellant(s)
Versus
STATE OF GUJARAT & 1....Opponent(s)/Respondent(s)
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Appearance:
MR TEJAS P SATTA, ADVOCATE for the Appellant(s) No. 1
MS MONALI H BHATT, APP for the Opponent(s)/Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 06/06/2017
ORAL ORDER
1. Heard learned advocate for the appellant as well as learned Additional Public Prosecutor Ms. Monali H. Bhatt for the respondent No.1-State.
2. Leave to appeal is granted by the co-ordinate bench of this Court vide order dated 05.05.2017 in Criminal Misc. Application (for Leave to Appeal) No.11673 of 2017. Hence, in view of para-42 of the decision given by the Full Bench in the case of State of Gujarat versus Kailashchandra Badriprasad reported in 2000 (0) GLHEL-HC 212043, appeal is ADMITTED.
3. Learned Additional Public Prosecutor Ms.Monali H. Bhatt waives service of notice of admission for the Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Jun 07 01:22:42 IST 2017 R/CR.A/747/2017 ORDER respondent No.1-State.
4. Issue bailable warrant in the sum of Rs.10,000/- against the respondent No.2 herein - original accused. Record and proceedings be called for from the trial Court.
(P.P.BHATT, J.) BD Songara Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jun 07 01:22:42 IST 2017