ROOPSINH HIRAJIBHAI SADAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SPECIAL Criminal Application No.1569 of 2010 is filed by the petitioner-original complainant against the order dated 2-12-2008 passed in Cri.Misc.Appln.No.426 of 2008 by the learned Presiding Officer, Fast Track Court No.4, Sabarkantha, Camp at Idar whereby the application for condonation of delay caused in preferring revision against the order of dismissal of complaint filed by the present petitioner dated 29-3-2007 passed by the learned Judicial Magistrate(First Class), Bhiloda, below Summary No.2 of 2005.

(2.) CRI.Misc.Appln.No.4246 of 2008 has been filed by Ajitbhai Ishwarbhai Joshi-the original accused No.2 while CRI.Misc.Appln.No.7396 of 2009 has been filed by Sarlaben, W/o Laxmanbhai Rupsinhbhai Sadat-the original accused No.3 for quashing and setting aside the proceedings of FIR bearing I.C.R.No.11 of 2007 registered with CID CRIme, Gandhinagar Zone Police Station, Gandhinagar.

(3.) HEARD learned advocate, Mr.Hriday Buch for the original complainant, learned APP, Mr.C.M.Shah for the State, learned advocates, Mr.R.J.Goswami for the original accused No.3, Mr.Virat G.Popat for the original accused No.1 Mr.P.R.Abichandani for the original accused No.2.