CHANDRAKANT KESHAVLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The order dated 2-3-2001 of Additional Sessions Judge, Vadodara passed in Criminal Revision Application No. 19 of 2001 is under challenge in this revision.

(2.) The instant revision has been filed under the following circumstances :

(3.) Shri B. S. Patel, learned Counsel for the revisionist, Shri Satish Patel, learned Counsel for the respondent No. 3 and Shri H. H. Patel, learned A.P.P., for the respondent Nos. 1 and 2 were heard.