VASANT KUMAR THAKARJI THAKKAR Vs. STATER OF GUJARAT

JUDGEMENT

(1.) NONE present for the parties when called out for the second time, except Mr.K P Raval, learned APP for respondent No.1.

(2.) THE petitioner was a complainant, having lodged a private complaint in the Court of learned Judicial Magistrate, First Class, Anjar (Kutchchh) being Criminal Case No.49 of 2007, interalia making allegations that the respondent herein claiming to be officials from Gujarat Electricity Board but without disclosing their identity details, though asked for, forcibly took away the electricity meter from the petitioner's premises and, thereafter entered necessary details in the printed form, the contents of which were not known to the complainant.

(3.) BEING aggrieved by the said order, a revision application came to be preferred before the learned Additional Sessions Judge, Anjar being Criminal Revision Application No.9 of 2007, which also met with the same fate, against which the present petition has been preferred.