STATE OF GUJARAT Vs. AFROZ MOHMED HASANFATTA

JUDGEMENT

(1.) The present applicant-State of Gujarat, by preferring this Criminal Revision Application under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Cr.P.C." for short), has challenged the order dtd. 16/4/2021 passed by the learned Principal District and Sessions Judge, Ahmedabad (Rural) in Sessions Case No.181 of 2017 below Exh.56 by discharging the respondent herein from the charges levelled against him.

(2.) The short facts of the present case may be referred as under:

(3.) Heard Mr.Mitesh Amin, learned Public Prosecutor appearing with Mr.Hardik Soni, learned Additional Public Prosecutor for the applicant-State of Gujarat and Mr.Vikram Chaudhary, learned Senior Advocate appearing with Mr.Chetan K. Pandya, learned advocate for the respondent.