DINESHKUMAR KANJIBHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Advocates appearing on behalf of the respondents waive service of rule on behalf of the respondents.

(2.) Present petition has been filed by the petitioner original complainant for an appropriate order for quashing and setting aside the order dated 31st July, 2003 passed by the JMFC, Palanpur and confirmed by the learned Additional Sessions Judge, Palanpur by judgment dated 21st May, 2004 passed in Criminal Revision Application No. 24 of 2003. It is also further prayed to join respondent No.2 and try him as accused in Criminal Case No. 5645 of 1997.

(3.) Facts leading to the present petition in nutshell are as under :