JANAKKUMAR HARIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsels appearing for the respective parties.

(2.) It appears that the applicant herein is aggrieved by the impugned order passed below Exh.4 dtd. 28/3/2016 in Criminal Appeal No. 143 of 2016 passed by the Additional District Judge, City Civil & Sessions Court No. 14, Ahmedabad.

(3.) It is stated by the applicant in para-5 of Criminal Misc. Application No. 2 of 2022 in Special Criminal Application No. 3980 of 2016, which reads thus: