VINODBHAI @ VALJIBHAI BHAGVANBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.Manan Mehta waives service of notice of Rule for the respondent ­ State.

(2.) Heard learned advocate Ashish M.Dagli appearing with Mr.Aamir S. Pathan, learned advocate for the petitioner and learned APP Mr.Manan Mehta for respondent No.1 ­ State of Gujarat. Perused the record.

(3.) The Petitioner has challenged the judgment and order dated 21.8.2017 by the 18th (Adhoc) Additional Sessions Judge, Vadodara @ Savli in Criminal Revision Application No.4 of 2016 whereby while allowing such Revision Petition preferred by the prosecuting agency, the Sessions Court has reversed and thereby quashed and set aside the order dated 23.7.2012 by the learned Judicial Magistrate First Class, Savli below Exh.20 in Criminal Case No.1910 of 2010. Thereby, the Sessions Court has rejected the order of discharging the present petitioner from the charges levelled against him in such criminal case which are under Sections 379, 511 and 120 of Indian Penal Code read with Sections 3 and 7 of the Damages of the Public Properties Act so also under section 15 of the Indian Petroleum Pipeline Act.