BECHARBHAI SENDHIDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner, who is the original complainant, has challenged the order dtd. 6/7/2018 passed by learned 5th Additional Sessions Judge, Mehsana at Visnagar in Criminal Revision Application No.32 of 2016 as well as order dtd. 23/7/2016 passed by learned Judicial Magistrate First Class, Unjha in Inquiry No.1 of 2015.

(2.) Short facts filing to the present petition may be summarized as under:

(3.) Heard learned advocate Mr. Archit P. Jani appearing for the petitioner and learned APP appearing for the respondent ?State.