ASHISH SUDARSHANBHAI BRAMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Yatin Oza, learned senior advocate and Mr. L.B.Dabhi, learned APP for the respondent-?State. Previously on 25.01.2018, this Court passed the following order, which reads as under:-?

(2.) Having heard the learned counsel appearing for the parties and having considered the materials on record, I am of the view that the matter should be looked into by the respondent No.2-?Police Inspector, Sayala Police Station, District: Surendranagar. The Trial Court concerned shall also look into the matter and see to it that appropriate police protection is provided to the writ applicant herein in accordance with law.

(3.) Thereafter, the present Criminal Misc. Application came to be filed in the main matter. Mr. Oza, the learned senior counsel appearing for the applicant pointed out that his client is the original first informant of F.I.R. being C.R.No.I-?22 of 2013 registered with the Sayala Police Station, District-? Surendranagar, for the offence punishable under Sections-?307, 143, 147, 148, 149, 506(2), 504 r/w.114 of the Indian Penal Code and also, under the Arms Act. It is further pointed out by the learned senior counsel that his client is the only witness, now, left to be examined by the prosecution in the Sessions Case No.50 of 2014 pending in the Court of the Sessions Judge at Sayala, District-?Surendranagar.