ISHWARLAL HARJIVANDAS SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Thakkar, learned counsel for the petitioner and Mr.D.N.Patel, learned APP for the respondent - State.

(2.) Rule. Mr.D.N. Patel, learned APP waives service of rule on behalf of the respondent State.

(3.) The petitioner herein challenges the framing of charge against him by the learned Sessions Judge in Sessions Case No : 7/ 96 vide Exh.170 on 12th April, 1999.