KADARBHAI MOHAMMEDBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT petition under Article of the Constitution of India, has been preferred by the petitioner to quash and set aside the impugned order dtd.6/1/2008 passed by the learned 3

(2.) RD Additional Senior Civil Judge and Judicial Magistrate (First Class), Palanpur below application Ex.14 in Criminal Case No. 7426 of 2008, arising out of First Information Report being CR No.I-27 of 2008 registered with Vadgam Police Station.