JAYRAJSINH DEVENDRASINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed for the following reliefs:

(2.) On 11.06.2018, following order was passed:

(3.) The investigating officer is present in the Court today with the papers of his investigation. It appears that charge- sheet has been filed only against the writ-applicant herein for the offences enumerated above with one addition and that of Section 397 of the IPC. In column No.2 of the charge-sheet, it has been shown that at the time of the commission of offence, there were 10 to 12 other unidentified persons. In the course of the investigation, the police was unable to apprehend any of those unidentified persons. Thus a sole applicant is sought to be now put on trial for the offences enumerated above.