MULUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring this revision application under Section 397 read with Section 401 of the Code of Criminal Procedure 1973 (In short "CrPC"), the applicant has challenged the impugned order dated 1st March 2018 passed by the Sub Divisional Magistrate, Khambhalia in Case No. Criminal/133/2/2017 and requested to direct the District Magistrate Devbhoomi Dwarka to adjudicate and decide Case No. Criminal/133/2/2017 on merits and in accordance with law along with further prayer made in para 37(D), 37(E) and 37(F) of the application.

(2.) Short facts of the present case may be summarized as under:

(3.) On a joint request made by learned advocate for the respective parties, this matter is taken up for final hearing.