KIRAN KANTIBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.L.R. Pujari, learned Additional Public Prosecutor, waives service of notice of Rule on behalf of respondent-State.

(2.) LEARNED Sessions Judge, Visnagar has rejected application Exhibit 48 by order dated 04th October, 2012 filed by the original accused, for recalling of the witness under Section 311 of the Code of Criminal Procedure, 1973. The present Criminal Revision Application is directed against the said order.

(3.) HEARD learned advocate Mr.Anvesh Vyas for the applicant and Mr.L.R. Pujari, learned Additional Public Prosecutor for the respondent-State.