JASHUBHAI PRABHATBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Note for speaking to minutes has been filed by learned advocate for the applicant to make necessary correction and/or addition in the order dtd. 4/5/2022 passed by this Court in the aforesaid matter being Criminal Misc. Application No. 6031/2022.

(2.) The undersigned states that the very salient aspects argued before this Hon'ble Court at the relevant point of time was unfortunately/inadvertently not found the part of the Arguments. It was argued before the Hon'ble Court after reading of the statements of three eye witnesses that "the present applicant was not named in the statement of the eye witnesses and no specific role has been attributed, all eyewitnesses are stating that that the incident was carried out by the accused Rabarinochokrao (Rabari Boys) whereas the age of the present Applicant is of about 57 years."

(3.) I have heard learned advocate, Mr. Bhargav Bhatt assisted by learned advocate, Mr. Kishan R. Chakwawala for the applicant and learned APP Mr. H.K. Patel for the respondent - State. I have also gone through the note for speaking to minutes filed by the applicant.