KESHAVBHAI MOHANBHAI BHUT Vs. RANABHAI KALABHAI SENTA

JUDGEMENT

(1.) This petition is filed under Article 227 of the Constitution of India in which the petitioner has prayed that the order dtd. 24/8/2021 passed by learned Additional Sessions Judge, Bhavnagar @ Mahuva in Criminal Revision Application No.28 of 2016 be quashed and set aside.

(2.) Heard learned advocate Mr. K. M. Bhut for the petitioner and learned APP for the respondent - State.

(3.) Learned advocate for the petitioner and learned APP for the respondent - State.