MAHENDRA GULABCHAND KHANDELWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court noticed that the parties appearing in these three different applications are same, involving same set of facts and issues, hence, all these three applications are heard together.

(2.) These applications are filed by the original complainant seeking leave to file appeal against the judgment and order of acquittal dtd. 24/4/2019 passed by the learned 2nd Additional Sessions Judge in Criminal Appeal No.2 of 2018 whereby the judgment and order dtd. 19/5/2017 passed by the learned 3rd Judicial Magistrate First Class, Gandhidham, Kutch in Criminal Case No.4022 of 2011 recording order of acquittal came to be confirmed.

(3.) Heard Ms. Shubha B. Tripathi, learned advocate on record appearing for the applicants, Mr. Manthan V. Shukla, learned advocate on record appearing for respondent No.2-original accused and Ms. Monali Bhatt, learned Additional Public Prosecutor appeared on behalf of the respondent-State.