STATE OF GUJARAT Vs. PRAKASHBHAI HIMMATLAL PATEL

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor Mr. K.L.Pandya for State and Mr. Ekant Ahuja for the opponent.

(2.) BY way of this revision application, the State has challenged the order dated 14.08.2006 passed by learned 10th Additional Sessions Judge, City Sessions Court, Ahmedabad in Sessions Case No.106 of 2006, whereby, the opponent herein is discharged from the criminal liability arising out of the offence registered with Ellisbridge Police Station, Ahmedabad City bearing I-CR No.78 of 2001.