NITINKUMAR DAHYALAL CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As per the order dtd. 18/2/2022 passed by this Court, applicant has produced the depositions of prosecution witnesses recorded before the trial court before the Registry. Perused the paper book produced on record by the applicant.

(2.) By way of preferring this application, applicant has prayed for following relief:

(3.) Heard learned advocate appearing for the applicant and learned APP appearing for the respondent-State.