BHADRESH BIPINCHANDRA SHETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Special Criminal Application under Article 227 of the Constitution of India has been preferred by the petitioner-original complainant to quash and set aside the impugned order dated 01/03/2007 passed by the learned Additional Sessions Judge, Ahmedabad (Rural) in Criminal Miscellaneous Application No. 159/2007 by which the learned revisional Court has dismissed the said application submitted by the petitioner to condone the delay occurred in filing the Revision Application, which was filed against the order passed by the learned Magistrate dismissing the Complaint under Section 203 of the Code of Criminal Procedure.

(2.) THE facts leading to the present Special Criminal Application in a nutshell are under;

(3.) SHRI L.B. Dabhi, learned APP appearing on behalf of the respondent-State has requested to pass an appropriate order considering the facts and circumstances of the case.