DINESHBHAI HARGOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) By this application, the applicant has prayed for the following reliefs:-

(3.) The applicant herein is an acquitted accused. Earlier, the applicant approached this Court by way of filing Criminal Misc. Application no. 4 of 2019, wherein the Hon'ble Division Bench (Coram: Hon'ble Mr. Justice S.R. Brahmbhatt and Hon'ble Mr. Justice Mr. A.P. Thaker, J.) passed the following order on 20.12.2019:-