SAMIRBHAI MADHUKANTBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring present revision application under Section 397 read with Section 401 and 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the " Cr.PC "), applicant has challenged the common order dated 7th November 2019 passed by learned 13th Additional Sessions Judge, Rajkot below Exh. 36 and Exh. 51 in Sessions Case No. 11 of 2017 whereby application Exh. 36 and 51 were rejected. The applicant has also challenged the order dated 22nd November 2019 passed by the same learned Sessions Judge below Exh. 68 framing the charge against the applicant.

(2.) Brief facts may be referred as under:

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.