STATE OF GUJARAT Vs. GIRISH RADHAKISHAN VARDE

JUDGEMENT

(1.) Rule. Learned advocate Mr. Radhakishan Varde waives service of notice of rule on behalf of Respondent.

(2.) The Petitioner-original complainant has filed this petition with a prayer to quash and set aside the order dated 23.9.2010 passed by the learned Additional Sessions Judge, Deesa in Criminal Revision Application No. 60 of 2010 and further be pleased to confirm the order dated 7.8.2010 passed by the learned 3rd Additional Chief Judicial Magistrate, Deesa below application Exh.62 in Criminal Case No. 1754 of 2009.

(3.) The brief facts giving rise to this petition are as under: