KIRANKUMAR VANMALIDAS PANCHASARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Special Criminal Application under Articles 226 and 227 of the Constitution of India r/w Ss. 437 and 439 of the Cr.P.C., the petitioner has approached this Court for quashing and setting aside the impugned direction issued in Para.4 and 6 in CR.MA No.503 of 2022 by the Designated Court of Principal District and Sessions Judge, Rajkot.

(2.) Short facts of the case can be stated as under :

(3.) Being aggrieved by the aforesaid, the petitioner has approached this Court by way of present Special Criminal Application for the reliefs stated herein-above.