Gujarat High Court
State Of Gujarat vs Bablu Alias Tipu Sultan S.O Jalaluddin ... on 25 February, 2014
Author: Jayant Patel
Bench: Jayant Patel, Z.K.Saiyed
R/CR.MA/51/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 51 of 2014
In CRIMINAL APPEAL NO. 2 of 2014
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STATE OF GUJARAT....Applicant(s)
Versus
BABLU ALIAS TIPU SULTAN S.O JALALUDDIN MUSALMAN &
2....Respondent(s)
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Appearance:
MR HL JANI, APP for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 25/02/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL)
1. The present application has been preferred for leave to prefer appeal against the judgement and order passed by the learned Sessions Judge in Sessions Case No.32/2012, whereby the accused have been convicted for the offences under Section 302 read with 34 of IPC and under Section 3(2)(5) of the Scheduled Caste & Scheduled Tribes (Prevention of Atrocities)Act, 1989.
2. Considering the facts and circumstances, leave Page 1 of 2 R/CR.MA/51/2014 ORDER deserves to be granted. Therefore, granted.
3. The application is disposed of accordingly.
(JAYANT PATEL, J.) (Z.K.SAIYED, J.) vinod Page 2 of 2