LAWS(GJH)-2017-5-170

NARANBHAI DESAIBHAI VAGHELA Vs. STATE OF GUJARAT

Decided On May 17, 2017
Naranbhai Desaibhai Vaghela Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Mr. J.K. Shah, learned APP, waives service notice of rule on behalf of the respondent No.1-State.

(2.) Heard Mr. Dashit R. Brahmbhatt, learned advocate for the applicant and Mr. J.K. Shah, learned APP for the respondent No.1-State.

(3.) This application is preferred by the applicant original accused seeking recall of the order passed by this Court in Criminal Revision Application No.539 of 2005 dated 19.04.2017 by which the learned Single Judge of this Court vide oral order dated 19.04.2017, dismissed the Criminal Revision Application No.539 of 2005 preferred by the applicant herein and thereby HC-NIC Page 1 of 5 Created On Fri Jul 07 23:45:12 IST 2017 ORDER confirmed the orders impugned therein.