RAJESH HASTIMAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr.K.C.Shah waives service of Rule for the respondent no.1 -State of Gujarat.

(2.) RAJESH Hastimal Shah, petitioner has filed this petition with a prayer that this Court may be pleased to quash and set aside the order dated 4/4/2007 passed by the learned Additional Sessions Judge and Presiding Officer, Fast Track Court No.1, Valsad in Criminal Revision Application No.19 of 2007 regarding Criminal Case No.562 of 2007 pending before the Court of JMFC, Vapi. This petition has been filed on 8/4/2007. This Court has already passed orders on 13/4/2007 and 20/4/2007.

(3.) I have heard Mr.N.M.Kapadia, learned advocate for the petitioner, Mr.K.C.Shah, learned APP for the respondent no.1 -State of Gujarat and Mr.Majmudar, learned advocate for the respondent no.2.