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Judgment
3 paragraphs · 84 words
Honourable Mr. Justice Ravi R. Tripathi
1.
The present application is filed by the State of Gujarat through Public Prosecutor seeking leave to appeal against judgment and order of acquittal dated 30.04.2012 passed by the learned Additional Sessions Judge, Ahmedabad (City) in Sessions Case No. 35 of 2009. Heard learned Special Public Prosecutor Mr. Panchal for the applicant-State.
2.
For the contents of the application and the submissions made by the learned Special Public Prosecutor, the application is allowed. Leave to appeal is granted.