PRATAPBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The report of 3rd Additional Sessions Judge, Sabarkundla is placed on record in compliance of the order of this Court dtd. 18/4/2023. The proceeding is for recording of evidence of the complainant and the complainant has appointed a private Lawyer. It becomes a duty of the Public Prosecutor to produce the witnesses in time after framing of charges. As per the report, both sides even the accused and the complainant are asking for time, and accordingly the trial has prolonged. The learned Additional Sessions Judge has assured through the report of examining the victim or the complainant on the schedule date.

(2.) The report of the learned Additional Sessions Judge was brought to the notice of both the Advocates on record.

(3.) The revisionist is before this Court, who has challenged the order of cancellation of bail, which was on breach of condition. The affidavit of the complainant is placed on record by Advocate Ms. Amrita A.Patel. Ms. Patel has taken strong objection regarding the maintainability of the revision application.