Gujarat High Court
State Of Gujarat vs Bhurabhai Popatbhai Alias Jagabhai ... on 9 January, 2015
Bench: M.R. Shah, G.B.Shah
R/CR.MA/11830/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 11830 of
2014
In
CRIMINAL APPEAL NO. 948 of 2014
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STATE OF GUJARAT....Applicant(s)
Versus
BHURABHAI POPATBHAI ALIAS JAGABHAI BHARWAD....Respondent(s)
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Appearance:
MR. J.K.SHAH ADDL.PUBLIC PROSECUTOR for the Applicant(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 09/01/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Present application for leave to appeal has been preferred by the applicant State of Gujarat permitting it to prefer appeal against the impugned judgment and order of acquittal passed by the learned Additional Sessions Judge and Special Judge, Panchmahal Godhra in Special Atrocity Case No.07 of 2008.
We have heard Shri J.K. Shah, learned Additional Public Prosecutor appearing for the State and perused the judgment and order of acquittal passed by the learned trial Court. Considering the same, it appears that appeal deserves consideration. Hence, leave to appeal as prayed is hereby granted. Application is disposed of accordingly.
sd/ (M.R.SHAH, J.) sd/ (G.B.SHAH, J.) Kaushik Page 1 of 1