NILESH JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor - Mr. H. K. Patel waives service of Rule on behalf of the respondent No. 1 State and learned Advocate Mr. Y. J. Patel waives service of Rule on behalf of the respondent No. 2- Complainant.

(2.) This petition under Article-226 and 227 of the Constitution of India is against the Order dated 28-12-2015 passed below Exh.79 in Criminal Misc. Application No. 48276 of 2011 by learned Chief Judicial Magistrate, Vadodara.

(3.) Learned Advocate for the petitioner submitted that the impugned order ought not to have been passed by accepting the documents as evidence and giving exhibit number as the same is only a xerox copy of the rent agreement. It appears that such document is produced at the fag end of the trial and the learned Court had declared that immediately thereafter, the judgment would be pronounced. It is in that circumstances that petitioner was constrained to rush to this Court.