KANDHAL SARMAN JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent - State.

(2.) In this petition which is filed under Articles 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973, the petitioner has prayed that the order dated 21.10.2011 passed by the 3rd Additional Senior Civil Judge & Judicial Magistrate First Class, Porbandar below application Exh.21 as well as order dated 10.11.2014 passed by the Additional Sessions Judge, Porbandar in Criminal Revision Application No.51 of 2011 be quashed and set aside and thereby the petitioner be discharged from the proceedings arising out of the FIR being C.R.No. II-3046 of 1998 registered with Udyognagar Police Station as well as Criminal Case No.8484 of 2000.

(3.) Heard learned Senior Advocate Mr. N.D.Nanavaty assisted by learned advocate Mr. Yash Nanavaty for the petitioner and learned Public Prosecutor Mr. Mitesh Amin for the respondent - State.