SHAKIL KASAMBHAI KHATRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 28/4/2023, this Court passed the following order;

(2.) Pursuant to the aforesaid order, the Principal Civil Judge & JMFC, Mandvi, Kutch has filed a report which is ordered to be taken on record.

(3.) I have gone through the contents of the report and found it satisfactory. It is the matter of record that during the pendency of the present petition, the Trial was proceeded with and, ultimately, at the end of the day, an order of acquittal was being passed.