NILESH KANTILAL SINDHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.H.L. Jani for the respondent no.1-State and learned counsel, Mr.Pranav Desai for the respondent no.2 waive service of notice of rule.

(2.) The present petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India, 1950 as well as under Section 482 of the Code of Criminal Procedure, 1973 for the prayer that order passed by the Chief Judicial Magistrate, Porbandar below application, Exh.31 (discharge) dated 30.11.2011 and the order passed in Criminal Revision Application No.56 of 2011 by the Additional Sessions Judge, Porbandar dated 10.06.2012 may be quashed and set aside on the grounds stated in the petition.

(3.) Heard learned counsel appearing for the respective parties.