RAVINDRAKUMAR HARDAYRAM YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the appeals are admitted. Mr.H.K. Patel, learned Additional Public Prosecutor waives service of notice of admission on behalf of the respondent- State. The notice of admission is fixed forthwith.

(2.) This Court vide order dated 26.12.2017 passed in Criminal Appeal (Against Acquittal) No.1767 of 2017 allowed and disposed of Criminal Misc. Application No.13386 of 2017 on the very same day. This Court, after hearing learned advocate Mr.Chaumal for the applicant-original complainant and learned Additional Public Prosecutor Mr.H.K. Patel, has disposed of the application and permitted the request of special leave to appeal.

(3.) Learned advocate Mr.Chaumal appearing for the appellant had urged that he was denied the rojkam by Superintendent of the concerned Court and therefore, the following order came to be passed on dated 26.12.2017: