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[Cites 1, Cited by 1]

Gujarat High Court

Central Bureau Of Investigation (Cbi) vs Shailesh Bhagwandas Bhagat on 30 April, 2018

Author: Sonia Gokani

Bench: Sonia Gokani

       R/CR.MA/5748/2017                                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 5748 of 2017

==========================================================
              CENTRAL BUREAU OF INVESTIGATION (CBI)
                            Versus
                 SHAILESH BHAGWANDAS BHAGAT
==========================================================
Appearance:
MR RC KODEKAR(1395) for the PETITIONER(s) No. 1
MR EKANT AHUJA, MR AD SHAH(733) for the RESPONDENT(s) No. 1,2,3
MR RAMNANDAN SINGH(1126) for the RESPONDENT(s) No. 4,5
MR HK PATEL, PUBLIC PROSECUTOR(2) for the RESPONDENT(s) No. 6
==========================================================

 CORAM: HONOURABLE MS JUSTICE SONIA GOKANI

                              Date : 30/04/2018

                               ORAL ORDER

1. Rule. Learned APP waives service of notice of rule for the respondent No.6-State, whereas, learned Advocate, Mr. Ahuja, waives for Respondent Nos. 1 to 3 and learned Advocate, Mr. Ramnandan Singh, waives for Respondent Nos. 4 and

5.

2. This is an application seeking leave to appeal under Section 378(4) of the Code of Criminal Procedure, 1973, by CBI, against the judgment and order passed by the learned Special Judge, CBI Court No.4, whereby, the Court has acquitted the original accused-opponents, herein.

3. This Court has heard the learned Page 1 of 2 R/CR.MA/5748/2017 ORDER Advocates on both the sides at length and has also perused the material on record so also the judgment and order rendered by the learned Special Judge, CBI Court, Ahmedabad.

4. As requested by the learned Advocates on both the sides no to assign any detailed reasons, without rendering any detailed reasons for being satisfied by the need to grant leave this application deserves to be allowed.

5. Resultantly, this application is ALLOWED and the leave is granted. Rule is made absolute.

(SONIA GOKANI, J) UMESH /-

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