PRAKASH VINODCHANDRA JAISWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned Additional Public Prosecutor waives service.

(2.) Heard, learned advocate Mr. Vedant Gaikwad for the revisionist and the learned Additional Public Prosecutor for the respondent - State.

(3.) Challenge in this revision application is to the condition Nos. 4, 5 and 6 laid down in the judgment and order dtd. 1/4/2023 passed by the learned 4th Additional Sessions Judge, Vadodara in Criminal Appeal No. 69 of 2022 whereby, while allowing the appeal filed by the present revisionist and setting aside the judgment and order of conviction and sentence dtd. 24/8/2021 passed in Criminal Case No. 31722 of 2017 by the learned Judicial Magistrate First Class, Vadodara and remanding the matter back, to be decided on merits, the learned Additional Sessions Judge imposed certain conditions.