RATUJI VARVAJI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. B. R. Gajjar, learned A.P.P. waives service of Rule on behalf of respondents. Heard learned Advocate Mr. K. B. Anandjiwala for petitioners and Ms. B. R. Gajjar, learned A.P.P. for respondents. With the consent of learned Advocates matter is finally heard.

(2.) Being aggrieved and dissatisfied by the order dated 17-11-1997 passed by the learned Additional Sessions Judge and Special Judge, Ahmedabad (Rural) at Mirzapur, in the Special Case No. 16 of 1996 the petitioners have filed the present revision application.

(3.) Petitioner Nos. 1 and 2 are the original accused Nos. 2 and 3 respectively in the Special Case No. 16 of 1996. That vide impugned order, dated 17-11-1997 in the matter of Special Case No. 16 of 1996, the trial Court has rejected the application - Exh. 4 of the petitioners claiming discharge from the offences alleged against them.