Gujarat High Court
The Idar Nagrik Sahkari Bank Ltd Through ... vs State Of Gujarat on 29 November, 2018
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/13888/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 13888 of 2018
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THE IDAR NAGRIK SAHKARI BANK LTD THROUGH SHAILESHBHAI
UMASHANKAR VYAS
Versus
STATE OF GUJARAT
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Appearance:
MR. NILAY A THAKER(7275) for the PETITIONER(s) No. 1
MR V B MALIK(5071) for the RESPONDENT(s) No. 2
Ms. Hansa Punani, APP (2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 29/11/2018
ORAL ORDER
This is an application preferred by the applicant-original complainant under Section 378(4) of the Code of Criminal Procedure 1973 for leave to appeal against the judgment and order of acquittal dated 3.5.2018 passed in Criminal Case No. 854 of 2016 by learned Additional Chief Judicial Magistrate, Idar.
Rule. Ms. Hansa Punani, learned APP waives service of notice of rule on behalf of the respondent -State.
Heard learned counsel for the respective parties. Considering the averments made in the application supported by the affidavit, it appears that leave to appeal deserves to be granted. Accordingly, this application is allowed in terms of Para 6(B). Rule is made absolute.
(R.P.DHOLARIA, J) BEENA Page 1 of 1