HASSANABBAS ISMAILBHAI BHORNIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants have filed this appeal for quashing and setting aside the order dated 9.10.2019 passed by the learned 14th (Ad-hoc) Additional Sessions Judge [Special Judge, (Atrocity cases)], Vadodara in Criminal Misc. Application No. 2613 of 2019.

(2.) Feeling aggrieved by the said order, the appellants preferred said appeal u/s 14-A of the Atrocity Act.

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.