MUKESHBHAI GAURISHANKAR TRIVEDI (BRAHMIN) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India for quashing and setting aside the observations made on 27.08.2014 by the learned 10th Additional District & Sessions Judge, Rajkot in Sessions Case No.99 of 2013 while recording the deposition of P.W.8 - Ravi Ranjankumar at Exh.32, whereby, the learned trial Court has refused to accept the oral prayer made by the learned Public Prosecutor to declare the said witness as hostile.

(2.) Brief facts leading to filing of the present petition are as under:

(3.) Heard learned advocate Mr. Apurva K. Jani for learned advocate Mr. Ashish M. Dagli for the petitioner and learned Additional Public Prosecutor Ms. Maithili Mehta for the respondent - State.