RAMESHBHAI DINKARRAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. H.L.Jani waives service of notice of Rule for the Respondent � State of Gujarat.

(2.) THE present Petition has been filed by the Petitioner under Articles 14, 19 and 226 of Constitution of India for the prayer that the impugned order passed by the learned Sessions Judge, Navsari in Criminal Revision Application No.6 of 2012 dated 31.5.2012 confirming the order passed by the learned Chief Judicial Magistrate, Navsari below Exh.16 in Criminal Case No. 5426 of 2005 dated 27.1.2012 may be quashed and set aside on the grounds stated in the Petition.

(3.) LEARNED APP Mr. H.L.Jani made a feeble attempt stating that it is a muddamal, and therefore, unless it is decided that it belonged to the Petitioner, it cannot be released.