RASIKLAL MOHANLAL GANGANI Vs. STATE

JUDGEMENT

(1.) The present petition is filed challenging the order dtd. 28/9/2013 (hereafter 'impugned order'), passed by the learned Trial Court, in CC No. 99/0109, and all consequential proceedings emanating therefrom.

(2.) By the impugned order, the learned Trial Court has summoned the petitioner for the commission of the offence punishable under Sec. 420 of the Indian Penal Code, 1860 ('IPC').

(3.) The brief facts of the case are as follows: