JAYMALBHAI VIRAMBHAI KESHWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged the judgement and order dated 21. 07. 2006 passed by the Presiding Officer, 4th Fast Track Court, Porbandar in Criminal Revision Application No. 13 of 2006 arising out of the judgemnet and order dated 22. 06. 2006 passed by the JMFC, Porbandar in Criminal Case No. 1236 of 2003.

(2.) THE petitioner who resides in London married the respondent no. 2. However, on account of some differences, they started residing separately. A criminal case being criminal case no. 1236 of 2003 before JMFC, Porbandar. The petitioner was released on bail vide order dated 21. 02. 2006.

(3.) THIS Court on 12. 02. 2006 passed the following order: