VIKRAMSINH JAWANSINH WAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. Kirtidev R Dave waives service of notice of rule for and on behalf of the respondents no.2 and 3.

(2.) By preferring present application, applicant has requested to modify the order dtd. 26/10/2021 passed by learned Sessions Judge, Patan below Ex. 42 in Sessions Case No. 57 of 2015 rejecting the application filed by the applicant- original complainant to add Sec. 307 of IPC in the offence being CR No. I-20 of 2014 registered with Sami Police Station for the offence punishable under Ss. 323 , 324 , 506(2) and 114 of IPC and Sec. 135 of Gujarat Police Act.

(3.) Heard learned advocate for the applicant, learned advocate for the respondents nos. 2 and 3 as well as learned APP for the respondent no.1-State.