DHIRUBHAI DAYALBHAI SHIYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973, the legality and validity of the order dated 04.03.2021 passed in Criminal Appeal No. 10 of 2020 (Old Number Criminal Appeal No. 26 of 2018) came to be assailed.

(2.) It is the case of the petitioner that with respect to an incident alleged to have been occurred during the period commencing from 05.05.1990 to 29.08.1990, FIR came to be registered before Liliya Police Station, Amreli being C.R. No. I-81 of 1990 for the offences punishable under Sections 408, 409 and 114 of the Indian Penal Code against the petitioner and another co-accused persons. The said compliant was investigated and upon filing of the charge sheet registered as Criminal Case No. 27 of 1991 and was thereafter transferred to Court of Chief Judicial Magistrate, Amreli and re-numbered as Criminal Case No. 2077 of 2013.

(3.) Initially in the present proceedings, on 25.05.2021, the co-ordinate Bench was pleased to pass the following order :-