NISARG NILESHKUMAR SHETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted to correct the cause title.

(2.) Rule returnable forthwith. Ms. Pathak, the learned APP waives service of notice of Rule for and on behalf of the respondent no.1-State of Gujarat. Mr. Pravin Gondaliya, the learned counsel waives service of notice of Rule for and on behalf of the respondent nos.2, 3 and 4-original accused persons.

(3.) By this application under Article 227 of the Constitution of India, the applicant one of the prosecution witnesses calls in question the legality and validity of the order dated 04.02.2017 passed by the 10th Additional Sessions Judge, Vadodara, below Exh.30, filed by the Public Prosecutor incharge of the trial for re-examination of the applicant herein.