STATE OF GUJARAT Vs. FAKIR MOHAMDKHANJI YAWARKHANJI CHAUHAN

JUDGEMENT

(1.) The petitioner - State has filed present civil revision application under Section 115 of the Civil Procedure Code praying to quash and set aside the impugned order dated 21.8.2017 passed below Ex.66 passed by the learned 4th Additional Senior Civil Judge and Additional Chief Judicial Magistrate Court, Vadodara.

(2.) With the consent of both the sides the matter is taken up for final hearing.

(3.) Rule. Mr.Percy Kavina, learned Senior Advocate appearing with Mr.Bharat Jani, learned advocate waives service of rule on behalf of respondent.