KISHORBHAI GANDUBHAI PETHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal arises out of order dated 09.08.2011, passed by the learned Additional City Sessions Judge, Court No.5, Ahmedabad, in Sessions Case No.175 of 2007, below Ex.110.

(2.) IN the prayer clause, the appellant does not pray for quashing and setting aside the entire order. However, the observations made by the Trial Court, as reproduced in Paragraph13 of the order, are the cause of the grievance of the appellant. It is prayed that those observations be quashed and set aside. The observations made by the Trial Court in order dated 09.08.2011, are reproduced hereinbelow:

(3.) A copy of the judgment and order dated 12.09.2011, passed in Criminal Miscellaneous Application No.3213 of 2011 with Criminal Miscellaneous Application No.6406 of 2011, has been submitted by Mr.Yash Joshi, learned advocate for Mr.Nirav C.Thakkar, learned advocate for respondent No.2, and is taken on the record of the case.