PRADEEP NIRANKARNATH SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service for the respondent - State.

(2.) The revisionist is challenging the order dtd. 27/7/2023, passed by the learned Special Sessions Judge, Ahmedabad (Rural) at Mirzapur, whereby, the learned Special Sessions Judge has exhibited the Statement of PW-3, recorded of witness - approver - Asimkumar Niranjanbhai Chakravarti. The prayer is made to quash and set aside the said order of exhibiting the statement at exhs. 231 and 233 in Special Sessions Case Nos. 187 of 2017, 192 of 2017 and 194 of 2017.

(3.) The impugned order has been passed in the deposition of PW- 3, which is exhibit 230.