VIRENDRA BHARATBHAI BHAGAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kunal Shah, learned advocate on record for the applicant-original complainant and Mr. Dhruv Toliya, learned advocate on record for respondent-original accused.

(2.) Learned advocates appearing for the respective parties have jointly submitted that let the application for additional evidence be heard along with the appeal at the stage of final hearing.

(3.) Noticing the submissions made by learned advocates appearing for the respective parties and having perused the impugned order as well as the documents, which the original complainant intends to bring on record, more particularly, the income tax returns of five years, which are sought to be placed on record and the order of conviction passed in the cognate matters arising out between the same parties, this Court is inclined to accept the request of learned advocates appearing for the respective parties.