NARVATSINH MOTISINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the applications are heard together and therefore they are disposed of by this common order.

(2.) By way of these applications, the applicants challenge the judgment and order dtd. 23/7/2018 passed below Exhibit-4 by learned Special Designated Court (Atrocity) in Atrocity Case No.94 of 2016, which was an application for praying to discharge under Sec. 227 of the Code of Criminal Procedure.

(3.) The case of the prosecution is that the complainant was working as armed police constable and on 22/4/2012, he was posted at voting machine strong room at Gujarat Warehousing, where apart from the complainant two other constables were also allotted duties, but had not come on duty. One Head Constable Shri Natubhai informed the complainant of his inability to join the duty owning to ill health.