K. RATANLAL AND CO. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed under Section 454 of the Code of Criminal Procedure, 1973, (for short "the Cr.P.C.") against the judgment and order dated 30.11.2019 passed by the 5th Additional Sessions Judge, Rajkot at Dhoraji, in the Sessions Case no.18 of 2015 & (Consolidate Sessions Case No.14 of 2016).

(2.) The short facts leading to the present appeal are as under :

(3.) At the time of arguments, Mr.Aashish Dagli, the learned advocate for the appellant, has contended that the order of the trial court is not correct and the trial court has wrongly rejected the application of the appellant.