RAJPUT MAHESHBHAI RAMPRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned A.P.P. K.C. Shah waives service of notice of Rule on behalf of the respondent No. 1 State and leaned advocate Mr. Amit N. Patel waives service of notice of Rule on behalf of the respondent No. 2.

(2.) IN the facts and circumstances of the case with the consent of the learned advocates for the parties, this criminal revision application is taken up for final hearing today.

(3.) PETITIONER has filed this Criminal Revision Application under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Cr. P.C.")and challenged the judgment and order passed by learned 5th Addl. Civil Judge and J.M.F.C., Gandhinagar on 16 -4 -2007 in Criminal Misc. Application No. 183 of 2006.