(1.) Present application is filed by the applicant as a party-in- person with the following prayers:
(2.) In the present case, order dtd. 19/09/2019 passed below Exh.11 in Criminal Revision Application No.121 of 2018 by learned Third Additional Sessions Judge Court at Ahmedabad (Rural) is challenged before this Court. In the said order, direction is given by the learned Sessions Court to hear the discharge application afresh. Subsequently, on 11/01/2021, discharge application was rejected by the learned Metropolitan Court, Ahmedabad (Rural) and the same is challenged by way of Criminal Revision Application No.27 of 2021 which has been allowed on 30/04/2021 by the learned Sessions Court, Mirzapur, Ahmedabad (Rural). So, the order challenged herein dtd. 19/09/2019 passed below Exh.11 in Criminal Revision Application No.121 of 2018 by learned Third Additional Sessions Judge Court at Ahmedabad (Rural) has no significance.
(3.) In view of the aforesaid position, present application is rejected and the same stands disposed of accordingly. Rule is discharged.