AMRUTBHAI REVABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT petition is filed being aggrieved by order dated 21.09.2006 passed by the learned Additional Sessions Judge and First Fast Track Court, Himmatnagar below application Exh.30 in Sessions Case No.4 of 2006.

(2.) HEARD Mr.M.B.Dodia, learned Advocate for the petitioner, Mr.H.L.Jani, learned Additional Public Prosecutor for respondent No.1 State and Mr.J.V.Japee, learned Advocate for respondent No.2 Jayantibhai Kalabhai Patel.

(3.) LEARNED Advocate Mr.Japee submitted that he has instructions to appear for both the respondents, i.e. respondent Nos.2 and 3. Respondent No.3 is, Kailashben, widow of Vishnubhai Amrutbhai Patel the son of the petitioner original complainant.