KARANSINH BALUSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant-accused has filed this Criminal Misc. Application under Section 438 of the Criminal Procedure Code, 1973, claiming relief in terms of Para 7(A) as under:

(2.) Heard Mr. Kumar Trivedi, learned advocate for the applicants and Mr. H.K. Patel, learned APP for the Respondent State.

(3.) Arguments for the applicant:- Mr. Kumar Trivedi, learned advocate for the applicants No. 1 to 4 submitted that their names are shown in the charge-sheet in column No. 2. That the no role attributed in the complaint. That they are not called by the Police for any purpose. Their names are shown as absconding accused.