JITENDRAKUMAR RAMNIKLAL SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners by this petition titled under Art. 226 of the Constitution, are praying for quashing and setting aside the orders dated 27th December, 1999, Annexure 'A" and dated 13th October, 2000 Annexure 'G' of the Metropolitan Magistrate, Court No. 15, Ahmedabad in Criminal Case No. 3996/99 arising out of Inquiry Case No. 209/93 as also the order dated 20th October, 2000 (Annexure 'H') of the learned Additional Sessions Judge, Court No. 10, Ahmedabad in Criminal Revision Application No. 514/99. In the alternative, the petitioners prayed to convert the non-bailable warrant into bailable warrant issued against the petitioners by the learned Metropolitan Magistrate, Court No. 15, Ahmedabad under the order dated 27th December, 1999, Annexure 'A' in the interest of justice. Second prayer has been made for calling of the record and proceeding of Criminal Case as well as criminal revision application. As usual, prayer has been made for grant of interim relief.

(2.) This Court on 24th October, 2000, issued notice to the respondent and interim relief in terms of para 14(e), incorrectly mentioned as 14(E) has been granted.

(3.) Learned counsel for the respondent correctly contended that this petition under Art. 226 of the Constitution is not maintainable. In this special criminal application, challenge has been made to the judicial orders passed by the Courts subordinate to this Court and this petition is maintainable only under Art. 227 of the Constitution.