KIRITSINH LAKHUBHA VALA (DARBAR) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Misc. Application No. 1562 of 2017 is filed by the applicant-original accused in FIR, being C.R-I No. 71/2013 lodged with Upleta Police Station, District Rajkot [Rural] for the offence punishable under Section 306 and 506 (2) of the Indian Penal Code, for recall of the Oral Order dated 23rd December 2016 passed in Criminal Misc. Application [For Quashing & Setting aside FIR/Order] No. 20623 of 2013, whereby, the interim relief granted in favour of the applicant-original accused in terms of para 5 [b] of the petition came to be vacated, in absence of non representation of the case on behalf of the petitioner.

(2.) Short facts of Criminal Misc. Application No. 20623 of 2013, as it unfolds, read thus -

(3.) Heard learned advocate Shri J.V Vaghela appearing on behalf of the applicant and Shri K.P Raval, learned APP appearing on behalf of the respondent-State of Gujarat.