KANTIBHAI SAVAJIBHAI PATANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. BK Raj, learned advocate for the applicant. The applicant is before this Court aggrieved by the impugned order dated 12.8.2021 passed in Sessions Case No. 31 of 2019, by the learned Sessions Judge, Ahmedabad City, whereby, the learned trial Court has rejected the application of the informant filed under Section 319 of the Code of Criminal Procedure.

(2.) Learned advocate for the applicant, on instructions, does not press this petition with a liberty to file a fresh application during the course of trial.

(3.) During the course of further evidence, if any material found, then, the informant is at liberty to apply before the Sessions Court under Section 319 of the Code and in the event of filing of the application, the Court shall decide the application in accordance with law.