SAMEERBHAI ISHWARBHAI GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions are arising out of the common order and, therefore, they are heard together and decided by this common judgment.

(2.) Applicants - witnesses have preferred Criminal Revision Application No.85 of 2019 being aggrieved and dissatisfied with the order passed below Exh31 dated 12.12.2019 in Sessions Case No.104 of 2016 and Sessions Case No.11 of 2016 by the Sessions Court, Rajkot.

(3.) Challenge is made to the order dated 12.12.2018 passed by the Sessions Court, Rajkot in Sessions Case Nos.104 of 2016 and 11 of 2016 below Exh.31 wherein it has directed further investigation under Sec. 173(8) of the Code of Criminal Procedure, 1973 in the post cognizance period.