Gujarat High Court
State Of Gujarat vs Kamlaben Pamecha on 5 February, 2014
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
R/CR.MA/13867/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 13867 of
2013
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STATE OF GUJARAT....Applicant(s)
Versus
KAMLABEN PAMECHA....Respondent(s)
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Appearance:
MS. MONALI BHATT, APP for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 05/02/2014
ORAL ORDER
1. Rule.
2. The present Criminal Miscellaneous Application has been filed by the Applicant - State of Gujarat seeking leave to appeal under Section 378(1)(3) of the Code of Criminal Procedure, 1973 challenging the impugned judgment and order in Criminal Case No.7147 of 2006 by the learned Chief Judicial Magistrate First Class, Vapi dated 19.3.2013.
3. Heard learned APP Ms. Monali Bhatt for the Applicant - State of Gujarat.
4. Having perused the impugned judgment and order and considering the submissions, the present Criminal Misc. Application seeking leave to appeal deserves to be granted. Accordingly, the present Criminal Misc. Application seeking leave to appeal stands allowed. Rule is made absolute. Page 1 of 2
R/CR.MA/13867/2013 ORDER
(RAJESH H.SHUKLA, J.)
JNW
Page 2 of 2