STATE OF GUJARAT Vs. DINABHAI CHHAGANJI RATHOD

JUDGEMENT

(1.) By way of present applications under Sec. 378(1)(3) of the Code of Criminal Procedure, the applicant-State seeks leave to appeal against the judgment and order dtd. 30/12/2001 rendered in Criminal Appeal No.32 of 2019, Criminal Appeal No.31 of 2019 and Criminal Appeal No.33 of 2019 by the learned Sessions Judge, Porbandar whereby the private respondents-accused came to be acquitted from the charge of offence punishable under Ss. 34, 201, 511, 467, 468, 471, 409 of the Indian Penal Code.

(2.) Having heard learned APP for the applicant - State and considering impugned judgment and our primary re- assessment and re-appreciation of evidence at glance, present applications deserve consideration. Therefore, leave to appeal is required to be granted and accordingly it is granted. The present applications are allowed accordingly. Order in Criminal Appeal Nos.1005 of 2022, 1006 of 2022 and 1007 of 2022. Appeals are admitted.

(3.) Bailable warrant be issued in the sum of Rs.15,000.00 against each of the respondents-original accused. The respondents - original accused shall mark their presence before the concerned Police Station in the first week of July of each English Calendar year till the Criminal Appeals are decided. Registry to tag all the Criminal Appeals.