GANESHBHAI JEMALBHAI BRAHMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Tushar Chaudhary, learned advocate for applicant and Mr. Bhargav Pandya, learned APP for the respondent No.1 State.

(2.) Mr. Chaudhary, learned advocate has fairly conceded that leave to appeal would not be require as the present applicant is original victim and in view of the amendment brought in Sec. 372 of Code of Criminal Procedure, the appeal would lie under Sec. Sec. 372 of the Code. He therefore, does not press this application.

(3.) Considering his submissions, present application stands disposed of as not pressed.