VISHAL JASHWANTLAL PATEL Vs. ROHIT N PATEL

JUDGEMENT

(1.) SINCE the facts arising in both these applications overlap, these applications have been heard together and are being disposed of by this common order.

(2.) THE applicant of Criminal Misc. Application No.13041/2006 Shri Vishal Jaswantlal Patel is the original complainant (herein after to be referred to as "the complainant"), who had filed a complaint before the Magistrate giving rise to Inquiry Case No.59/2002 filed on 31 -12 -2002 which is pending before Metropolitan Magistrate Court No.15, Meghaninagar, Ahmedabad. Respondent no.1 herein, Rohit N. Patel, during the course of investigation of the said complaint, was added as an accused. He shall herein after be referred to as "the accused".

(3.) I have heard learned advocate Shri T.S.Nanavati for the complainant, learned advocate Shri P.K.Pancholi for the accused and learned APP, Shri A.Y.Kogje for the State.