SHANTIBHAI MANUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, present petition is taken up for final disposal today.

(2.) By way of this petition filed under Article 227 of the Constitution of India, the petitioner challenges order dated 8.6.2018 passed below application Exh.60 and order dated 19.6.2018 passed below application Exh.85 by the learned 3rd Additional Sessions Judge, Rajula in Sessions Case No. 2 of 2017.

(3.) At the beginning, learned advocate Mr. Thakkar for the petitioner does not press present petition qua order passed below application Exh.60 and relief prayed for in para 28(C) of the petition and therefore, he restricts present petition qua prayer made below application Exh.85 only.