GOVINDKUMAR KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondent No.2 - original complainant, although served with the notice issued by this Court, yet has chosen not to remain present before this Court either in person or through an advocate and oppose this application.

(2.) By this application under Article 227 of the Constitution of India, the applicant - original complainant calls in question the legality and validity of the order dated 15.09.2017 passed by the learned Sessions Judge, Sabarkantha at Himmatnagar in the Criminal Revision Application No.28/2017.

(3.) The facts giving rise to this application may be summarized as under: