GAFUR GULAM UMARJI MUNSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is directed against order dated 18.9.2007 passed by learned Special Judge below application Exh.9 whereby the prayer made by the petitioner for discharge from the alleged charge under the C (hereinafter referred to as "the Act") has been dismissed.

(2.) Relevant facts are that a complaint came to be registered with Palej Police Station vide CR No. I - 29 of 2000 for the offences punishable under CC and under the Act. The investigation was made by the police and thereafter, chargesheet has been filed before the Additional Sessions Judge and Special Judge under the Act. Before the charge was framed, an application was preferred being Exh.9 by the original accused - petitioner herein for discharge from the alleged charge under the Act and it was submitted that so far as other offences are concerned, the case is required to be tried by the lower Court.

(3.) Learned Judge heard the application and found that the application deserves to be dismissed and passed the impugned order. It is under these circumstances, the present Revision before this Court.