STATE OF GUJARAT Vs. RAMSAGARSINH BALVANTSINH PARIHAR

JUDGEMENT

(1.) Heard the learned advocate and Opponent Shri Ramsagarsinh B. Parihar, who is present in person.

(2.) Rule returnable today. The opponent waives service of rule. The matter is heard and finally decided today.

(3.) This Revision Application under Section 397 read with section 401 CrPC has been preferred by the Government of Gujarat against the order dated 22nd February, 2007 made by the Additional Principal Judge, City Sessions Court, Ahmedabad in Inquiry Case No. 1 of 2005. By the impugned order, the Investigating Officer à ¢ ¬ one Mr. M.M Patel has been summoned before the Court below.