HEMAL KISHANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This applicant-original accused has filed this Criminal Misc. Application No. 438 of Criminal Procedure Code, 1973 (hereinafter referred to as the "Code"), wherein the applicant has claimed following relief in terms of 7(B) which reads as under:

(2.) Heard learned advocate Mr. F.B. Brahmbhatt for the applicant accused and learned APP Mr. H.K. Patel for the Respondent-State. He has been assisted by the learned advocate Mr. Zubin Bharda for the original-complainant.

(3.) The brief facts of the case are narrated in Para 2 of the application which reads as under: