STATE OF GUJARAT Vs. VOKARD LIMITED WORLY

JUDGEMENT

(1.) State has filed this revision application challenging the judgment and order dated 31.3.03 passed by the learned Additional Chief Judicial Magistrate, Morbi. The facts are as under:

(2.) I would have examined the question whether the complainant had repeatedly remained absent or not and whether on that ground, the complaint should have been dismissed or not. However, when I find that with respect to the rest of the accused, after fulfledged trial, the learned trial Judge recorded finding of acquittal, I am of the opinion that no useful purpose will be served in reopening the trial. When the other accused who were tried have been acquitted on the basis of the evidence on record, there is virtually no possibility of recording any conviction against the present respondent.

(3.) In the result, the revision application is dismissed. Rule is discharged.