PATEL PIYUSHKUMAR ARVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant-original accused has prayed for the following reliefs;

(2.) Let me take note of the first order passed by the Revisional Court dated 30th January, 2016. The order passed by the Revisional Court in the Criminal Revision Petition No.53 of 2015 is extracted hereunder;

(3.) Let me now look into the impugned order passed by the Revisional Court dated 01.12.2017. The relevant portion of the impugned order is extracted hereunder;