MISHRILAL LADURAM GUJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Zubin F. Bharda, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.

(2.) Rule returnable forthwith. Mr. Hardik Soni, learned APP waives service of notice of rule on behalf of the respondent No.1.

(3.) The applicant has preferred the present application under Section 397 of the Code of Criminal Procedure, 1973 ("the Code" for short) to assail the order dated 20.08.2020 passed by the InCharge Additional Sessions Judge, Navsari passed in Misc. Application (Muddamal) No.403 of 2020, whereunder, the Revision Application is dismissed and order passed by the learned Magistrate rejecting application under Section 451 of the Code for custody of Muddamal is confirmed.