PRAKASHBHAI VITTHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application under Sec. 378(4) of the Code of Criminal Procedure, 1973 has been preferred by the applicant for Leave to Appeal against the impugned judgment and order of acquittal dtd. 30/1/2023 passed by the learned Additional Chief Judicial Magistrate, Bayad in Criminal Case No.379 of 2020 acquitting the opponent no.2 herein - original accused.

(2.) This Court while issuing the notice vide order dtd. 11/4/2023 has considered the following submissions made by Mr. Vaibhaiv Sheth, learned advocate for the applicant:

(3.) Heard learned advocates for the respective parties at length and perused the impugned judgment and order of acquittal and considering the same, it appears that the appeal deserves consideration. Hence, the present application is allowed and Leave to Appeal, as prayed for, is hereby granted.