MIHIR RAMESHBHAI PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Meeta Panchal learned A.P.P. waives service of notice of Rule on behalf of the respondent State.

(2.) In the facts and circumstances of the case, this revision application is taken up for final hearing today.

(3.) The petitioner has filed this revision application u/s 397 read with Section 401 of the Code of Criminal Procedure, 1973 and challenged the order passed by learned Addl. Sessions Judge, 2nd Fast Track Court, Anand on 1-9-2007 below Exh. 16 in Sessions Case No. 23 of 2007.