Gujarat High Court
State Of Gujarat vs Dalabhai Ramjibhai Patel & on 10 April, 2014
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
R/CR.MA/15994/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 15994 of
2013
In CRIMINAL APPEAL NO. 1427 of 2013
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STATE OF GUJARAT....Applicant(s)
Versus
DALABHAI RAMJIBHAI PATEL & 10....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 : 10/04/2014
ORAL ORDER
1. Rule.
2. The present Criminal Misc. Application is filed by the Applicant State under Section 378(1)(3) of the Code of Criminal Procedure, 1973 seeking leave to appeal challenging the impugned judgment and order rendered in Sessions Case No.111 of 2010 by the learned 3rd Additional Sessions Judge, Banaskantha at Deesa dated 30.7.2013.
3. Heard learned APP Ms. Monali Bhatt for the Applicant State.
4. Having perused the impugned judgment and order and the reasons recorded for the findings and the conclusion arrived at on appreciation of evidence, the matter requires consideration Page 1 of 2 R/CR.MA/15994/2013 ORDER in background of the facts. Therefore, the present Criminal Misc. Application seeking leave to appeal deserves to be allowed and accordingly stands allowed. Prayer in terms of paragraph 7(B) is granted. Rule is made absolute.
(RAJESH H.SHUKLA, J.) JNW Page 2 of 2