Gujarat High Court
Vinay Kanubhai Shahu Proprietor Of ... vs State Of Gujarat on 14 October, 2020
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/CR.MA/5469/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 5469 of 2020
==========================================================
VINAY KANUBHAI SHAHU PROPRIETOR OF V.K.CRAIN SERVICE
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR .B A PATEL(5281) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS KRINA CALLA APP for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 14/10/2020
ORAL ORDER
1. The present application under Section 378(4) of the Code of Criminal Procedure has been preferred by the applicant for leave to appeal against private complaint filed under the provisions of the Negotiable Instrument Act, wherein, the learned trial Court after considering the evidence on record, acquitted the accused vide judgment and order 19.12.2019 passed below Exh. 49 in Criminal Case No. 388 of 2012, delivered by learned Additional Chief Metropolitan Magistrate, Ahmedabad.
2. Having heard Mr. Bhavik A. Patel, learned advocate for the applicant and considering the impugned judgment and order of acquittal passed by the learned trial Court, I am of the opinion that leave to appeal deserves to be granted. Hence, leave to appeal as prayed for is granted.
3. With this, the present application is allowed.
(ILESH J. VORA,J) Pallavi Page 1 of 1 Downloaded on : Thu Oct 15 01:50:26 IST 2020