AMITBHAI JAYANTIBHAI HINGRAJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Notice to respondent No.1 returnable forthwith. Learned APP waives service of notice for and on behalf of respondent-State.

(2.) By way of preferring this Criminal Revision Application under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 applicant has prayed to quash and set aside the order dtd. 24/3/2022 passed below Exh.57 in Criminal Misc. Application No. 14 of 2021 by the learned Family Court, Jamnagar and also be pleased to permit the applicant to lead his defense by allowing the application filed at Exh.57 before the learned Family Court, Jamnagar in Criminal Misc. Application No. 14 of 2021, and further to permit the applicant to give his evidence through video conferencing in connection with Criminal Misc. Application No.14 of 2021 pending before the learned Family Court, Jamnagar.

(3.) As right to defense of the present applicant was closed by the learned Family Court, Jamnagar in Criminal Misc. Application No. 14 of 2021, this Court deems fit not to issue notice to the respondent Nos.2 and 3.