RABARI AMRUTBHAI MASABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present petition, the petitioners have challenged the order dated 29.12.2001 passed by the learned Sessions Judge, Mehsana in Criminal Revision Application No.161 of 2000.

(2.) By the said order, the learned Judge while accepting the Revision Application filed by the State against the bail orders granted to the petitioners, further directed to issue arrest warrant for the offence punishable under Section 302 of the Indian Penal Code against the petitioner.

(3.) Shortly stated the facts leading to the present petition are as follows.