PATHAN FARIDKHAN USMANBHAI Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) xxx xxx xxx

(2.) xxx xxx xxx

(3.) While considering this revision application, Mr. Patel, learned advocate appearing for the petitioners has concentrated only in respect of the request of the applicants referred to in his application for production of certain documents and for issuance of summons in respect of documents referred to in item Nos. 1 and 2. As found from the application, the applicants have prayed for issuance of summons for production of certain documents in respect of the injured witness were taken to Civil Hospital at Nadiad for treatment and in respect of that vardhi as well as yadi, which has been received by the civil hospital for which, said documents were required for which a request for issuance of summons was made. In para 2, the request was also made for the treatment provided to deceased Bhavin and Kirti in Civil Hospital at Nadiad and the request was made for issuance of summons to concerned officer from the Civil Hospital for production of the documents.