KRISHNAKANT DURGESHBHAI GOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a Criminal Revision Application under Sec.401 read with Sec. 397 of the Criminal Procedure Code, 1973 (for short "Cr.P.C.") filed by the accused Dr. K.D.Gor challenging the correctness, legality and propriety of an order dt. 23rd February, 1989 passed below final report under Sec. 173 of Cr.P.C. submitted by the Police Inspector, D.C.B. Ahmedabad in the matter of Crime Register No. I 357/86 of Shaher Kotada Police Station, Ahmedabad.

(2.) The revision petition is an accused of CR.No. I 357/86 of Shaher Kotada Police Station, Ahmedabad, while revision opponent no.2 who is the complainant of that case, and therefore, the parties will be referred to hereinafter as the complainant and accused respectively for the sake of convenience.

(3.) The facts leading to this Criminal Revision Application, in a nutshell, are as follows:-