DHIRENBHAI RAMESHCHANDRA JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondent-State. The Rule is returnable forthwith.

(2.) By way of the present petition, the petitioners challenge the order dated 19.02.2019 passed by the learned Additional Chief Judicial Magistrate, Vadodara rejecting the application of the present petitioners given at Exh. 30, whereby it disallowed the questions in cross examination pertaining to professional communication between the witness Asha Dhiren Joshi and her advocate in Criminal Case No.37886 of 2016 which is being tried for the offences punishable under Sections 498(A), 504 read with Section 114 of the Indian Penal Code in the following factual background.

(3.) This was rejected by the Court vide order dated 19.02.2019 which is impugned in this petition.