SHRIPATSINH KESHRISINH RANAWAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is before this Court being aggrieved by filing of criminal proceedings under Section 125 of the Code of Criminal Procedure being Criminal Misc.Application No.85 of 2002 in the Court of learned JMFC, Rajpipla by respondent No.2 and also by judgment and order passed therein, which was the subject matter of Criminal Revision Application No.202 of 2004 before the learned Joint District Judge & Additional Sessions Judge, Bharuch camp Rajpipla, which was decided by judgment and order dated 7.4.2005. The prayers made in the present petition read as under:-

(2.) The case of the petitioner as set-out in paragraphs 1 and 2 reads as under, which is reproduced for the ready perusal:-

(3.) It is thereafter that respondent No.2 filed the aforesaid proceedings u/s.125 of the Criminal Procedure Code.