STATE OF GUJARAT Vs. CHANDRAKALA SATISHKUMAR RATHI

JUDGEMENT

(1.) The correctness and legality in the order dtd. 9/4/2019 passed by learned Single Judge is under challenge in this intra-court appeal.

(2.) We have heard Mr.Tirthraj Pandya, learned Assistant Government Pleader for the State appellant and Mr.Maulin Raval, learned Senior Counsel assisted by Mr.Gaurang Vaghela, learned counsel for respondent No.1.

(3.) Short facts which require to be noticed for disposal of this appeal are as under.